Mahadev Singh vs State Of Rajasthan
2021 Latest Caselaw 9927 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 7588/2021

1. Mahadev Singh S/o Kishan Singh, Aged About 21 Years, Village Bhaniyana, Panchayat Samiti Bhaniyana, District Jaisalmer (Rajasthan)

2. Bhawari Kanwar W/o Kishan Singh, Aged About 50 Years, Village Bhaniyana, Panchayat Samiti Bhaniyana, District Jaisalmer (Rajasthan)

----Petitioners Versus

1. State Of Rajasthan, Through Its 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 (through VC) For Respondent(s) :

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

01/07/2021

Learned counsel for the petitioners 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 in six weeks.

(2 of 2) [CW-7588/2021]

Till then, the petitioners so also the respondents shall

maintain status quo, as it exists today, in relation to

petitioners' possession and construction.

Connect with SBCWP No.7427/2021.

(VIJAY BISHNOI),J

54-Taruna/-

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