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Kanhaiya Lal vs State Of Rajasthan
2021 Latest Caselaw 10470 Raj

Citation : 2021 Latest Caselaw 10470 Raj
Judgement Date : 9 July, 2021

Rajasthan High Court - Jodhpur
Kanhaiya Lal vs State Of Rajasthan on 9 July, 2021
Bench: Vijay Bishnoi

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 8651/2021

1. Kanhaiya Lal S/o Shri Dal Chand, Aged About 40 Years, By Caste Janawa, Resident Of Village- Jaloda Jagir, Tehsil- Chhoti Sadari, District- Pratapgarh (Rajasthan).

2. Dal Chand S/o Shri Hamer Ji, Aged About 79 Years, By Caste Janawa, Resident Of Village- Jaloda Jagir, Tehsil- Chhoti Sadari, District- Pratapgarh (Rajasthan).

----Petitioners Versus

1. State Of Rajasthan, Through Secretary, Rural Development And Panchayati Raj Department, Govt. Of Rajasthan, Jaipur (Rajasthan).

2. District Collector And District Magistrate, Pratapgarh (Rajasthan).

3. Block Development Officer, Chhoti Sadari, District Pratapgarh (Rajasthan).

4. Gram Panchayat, Jaloda Jagir, Tehsil-Chhoti Sadari, District- Pratapgarh Through Its Sarpanch.

5. Ram Lal S/o Shri Udai Lal Janawa, Resident Of Village-

Jaloda Jagir, Tehsil - Chhoti Sadari, District- Pratapgarh (Rajasthan).

6. Pushkar Janawa S/o Shri Udai Lal Janawa, Resident Of Village- Jaloda Jagir, Tehsil - Chhoti Sadari, District- Pratapgarh (Rajasthan).

7. Gordhan Singh Bhati S/o Shri Khuman Singh Bhati, Resident Of Village- Jaloda Jagir, Tehsil - Chhoti Sadari, District- Pratapgarh (Rajasthan).

Performa respondents

8. Lrs Of Bhop Raj S/o Shankar Lal Nagarchi, Through His Legal Heirs.

8/1 Narendra Kumar S/o Late Bhopraj Nagarchi 8/2 Bhagwati Prasad S/o Late Bhopraj Nagarchi 8/3 Devi Lal S/o Late Bhopraj Nagarchi 8/4 Maya Devi D/o Late Bhopraj Nagarchi 8/5 Durga Devi W/o Late Bhopraj Nagarchi All resident of Village-Jaloda Jagir, Tehsil Chhoti Sadari, District Pratapgarh (Rajasthan )

(2 of 2) [CW-8651/2021]

----Respondents

For Petitioner(s) : Mr. Shambhoo Singh For Respondent(s) :

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

09/07/2021

Issue notice. Issue notice of stay application also.

Meanwhile, the parties are directed to maintain status quo,

as it exists today till the next date.

(VIJAY BISHNOI),J

54-Taruna/-

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