Ashuram vs Union Of India
2021 Latest Caselaw 11833 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 9719/2021

1. Ashuram S/o Shri Jethuram, Aged About 40 Years, Resident Of Prem Naar, Aasind, District Bhilwara.

2. Jarina Bano W/o Shri Mohd. Hussain, Aged About 40 Years, Resident Prem Nagar, Aasind, District Bhilwara.

3. Smt. Meena Devi W/o Shri Ashuram Sahu, Aged About 40 Years, Resident Prem Nagar, Aasind, District Bhilwara.

4. Mahaveer Prasad S/o Shri Mangilal Kumawat, Aged About 39 Years, Resident Prem Nagar, Aasind, District Bhilwara.

----Petitioners Versus

1. Union Of India, Through Secretary, Ministry Road Transport And Highways, Department Of Road Transport And Highway, New Delhi.

2. The District Collector, Bhilwara.

3. The Sub Divisional Officer, Aasind, District Bhilwara (Raj.)

4. Executive Engineer, Public Works Department, National Highway Division Pali, Rajasthan.

5. M/s. R.k. Infra Project, (Contractor) Shri Radha Kishan Beniwal R/o Degana Dist. Nagaur (Raj.)

----Respondents

For Petitioner(s) : Mr. Ramesh Purohit For Respondent(s) :

HON'BLE MR. JUSTICE VIJAY BISHNOI Judgment / Order

29/07/2021

Issue notice. Issue notice of stay petition as well, returnable

on 18.08.2021.

In the meantime and till next date, parties are directed to

maintain status quo as it exists today.

(VIJAY BISHNOI),J

Surabhii/194-

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