Urban Improvement Trust, Bikaner vs Shri Narender Kumar
2021 Latest Caselaw 10376 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 6402/2021 Urban Improvement Trust, Bikaner, Through Its Secretary, Uit, Bikaner.

----Petitioner Versus

1. Shri Narender Kumar S/o Biharilal, R/o 1-D-93, Jai Narayan Vyas Colony, Bikaner (Raj.).

2. Smt. Kiranbala W/o Narender Kumar, R/o 1-D-93, Jai Narayan Vyas Colony, Bikaner (Raj.).

3. The Divisional Commissioner, Bikaner (Raj.).

4. The Deputy Town Planner, Uit, Bikaner (Raj.).

5. State Of Rajasthan, Through The Secretary, Urban Development Department, Government Of Rajasthan, Jaipur (Raj.).

6. The District Collector, Bikaner (Raj.).

                                                                                                       ----Respondents


                                   For Petitioner(s)           :     Mr. Rajeev Purohit
                                   For Respondent(s)           :

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

08/07/2021

Issue notice. Issue notice of stay petition as well, returnable

within four weeks.

In the meanwhile, status quo as it exists today with respect

to the land in question shall be maintained by the parties till

further orders.

Connect with SBCWP Nos. 3404/2021 and 932/2020.

(VIJAY BISHNOI),J

Surabhii/30-

Powered by TCPDF (www.tcpdf.org)