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M/S. Hemaram Dhundhwal vs State Of Rajasthan
2021 Latest Caselaw 11207 Raj

Citation : 2021 Latest Caselaw 11207 Raj
Judgement Date : 20 July, 2021

Rajasthan High Court - Jodhpur
M/S. Hemaram Dhundhwal vs State Of Rajasthan on 20 July, 2021
Bench: Vijay Bishnoi

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 8987/2021

M/s. Hemaram Dhundhwal, Through Its Proprietor Hemaram Dhundhwal S/o Late Shri Bhinya Ram Ji Dhundhwal, Aged About 57 Years, R/o H.no. 69, Ram Krishna Nagar, Mandore Road, Jodhpur.

----Petitioner Versus

1. State Of Rajasthan, Through The District Collector Cum District Program Coordinator, Nagaur, Rajasthan.

2. Additional District Program Coordinator Cum Chief Executive Officer, Zilla Parishad Nagaur, District Nagaur, Rajasthan.

3. Development Officer And Program Officer, Panchayat Samiti Nagaur, District Nagaur, Rajasthan.

4. Sarpanch, Gram Panchyat Dhundhwalo Ki Dhani, Dhundhwalo Ki Dhani, Tehsil And District Nagaur, Rajasthan.

5. M/s Sidhi Vinayak Trading Company, Through Its Proprietor Ramchandra Jat S/o Shri Birma Ram Ji, Village Barani, Tehsil And District Nagaur, Rajasthan.

----Respondents

For Petitioner(s) : Mr. Sajjan Singh Rathore For Respondent(s) : Mr. Sunil Beniwal, AAG Mr. Mahaveer Bishnoi

HON'BLE MR. JUSTICE VIJAY BISHNOI Judgment / Order

20/07/2021

Learned counsel Mr. Sunil Beniwal, AAG is directed to accept

notice on behalf of respondent Nos. 1 to 3. Copy of the writ

petition be supplied to him during the course of the day.

List on 26.07.2021.

(VIJAY BISHNOI),J

Surabhii/135-

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