M/S. Gudiya Construction vs State Of Rajasthan
2021 Latest Caselaw 11040 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 8946/2021

M/s. Gudiya Construction, Through Proprietor Ashfak Khan S/o Mohammad Khan, R/o 261, Meeya Magari Bar, Tehsil Raipur, District Pali (Raj.).

----Petitioner Versus

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

2. The Development Officer, Panchayat Samiti Raipur, Dist.

Pali

3. Project Officer Cum Development Officer, Panchayat Samiti Raipur, Dist. Pali.

4. The Pradhan, Panchayati Samiti Raipur, Dist. Pali.

5. The Sarpanch, Gram Panchayat, Hajiwas, Panchayati Samiti Raipur, Dist. Pali.

                                                                                                          ----Respondents


                                   For Petitioner(s)             :    Mr. Awar Dan Ujjwal
                                   For Respondent(s)             :

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

16/07/2021

Issue notice. Issue notice of stay application also, returnable

on 23rd July, 2021 and be given 'dasti' to learned counsel for the

petitioner for service.

In the meantime, the NIT in question will remain subject to

the decision to this writ petition

(VIJAY BISHNOI),J

Surabhii/55-

Powered by TCPDF (www.tcpdf.org)