Chunni Devi vs State Of Rajasthan
2021 Latest Caselaw 11184 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 5968/2021

Chunni Devi W/o Late Keval Ram, Aged About 83 Years, Resident Of Jaswantpura Marg, Sildar, Tehsil Sirhoi, Rajasthan.

----Petitioner Versus

1. State Of Rajasthan, Through Panchayat Raj. Department, Secretariat, Jaipur, Rajasthan.

2. Additional District Collector, Sirohi.

3. Sarpanch Gram Panchayat, Sildar, Sirohi.

4. Vipul S/o Late Jayanti Lal Raval, Resident Of Sildar, Tehsil And District Sirohi.

----Respondents

For Petitioner(s) : Mr. Arpit Samariya

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

19/07/2021

Issue notice to the respondents, returnable in four weeks.

In the meanwhile, status quo as it exists on today regarding

the property in question shall be maintained by the parties.

(VIJAY BISHNOI),J

25-mohit/ Pratibha/-

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