Raidhan Khan vs State Of Rajasthan
2021 Latest Caselaw 10868 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 7177/2021

Raidhan Khan S/o Hakim Khan, Aged About 52 Years, R/o Village Bhaniyana, Panchayat Samiti Bhaniyana, District Jaisalmer (Rajasthan)

----Petitioner Versus

1. State Of Rajasthan, Through The Principal Secretary To The Government, Rural Development And Panchayati Raj Department, Government Of Rajasthan, Secretariat, Jaipur.

2. Principal Secretary To The Government, Department Of Revenue, Government Of Rajasthan, Secretariat, Jaipur.

3. District Collector, Jaisalmer.

4. Sub-Divisional Officer, Bhaniyana, District Jaisalmer.

5. Gram Panchayat Bhaniyana, Panchayat Samiti Bhaniyana, District Jaisalmer Through Its Sarpanch.

                                                                    ----Respondents


For Petitioner(s)          :     Mr. Sudheer Sharma
For Respondent(s)          :

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

14/07/2021

Learned counsel for the petitioner has submitted that in

SBCWP No.7427/2021 involving identical issue, this Court while

issuing notices has also granted interim order.

Issue notice. Issue notice of stay application also, returnable

within six weeks.

Till then, the petitioner so also the respondents shall

maintain status quo, as it exists today, in relation to petitioner's

possession and construction.

(2 of 2) [CW-7177/2021]

Connect with SBCWP Nos.7427/2021 and 7587/2021.

(VIJAY BISHNOI),J

Surabhii/18-

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