Bhani Ram vs The State Of Rajasthan
2021 Latest Caselaw 9978 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR

S.B. Civil Writ Petition No. 8229/2021

1. Bhani Ram S/o Shri Birbal Ram, Aged About 58 Years, Village Bojhla, Tehsil Bhadra, District Hanumangarh.

2. Kurda Ram S/o Shri Chunni Ram, Aged About 50 Years, Village Bojhla, Tehsil Bhadra, District Hanumangarh.

3. Mahaveer S/o Shri Jug Lal, Aged About 55 Years, Village Bojhla, Tehsil Bhadra, District Hanumangarh.

4. Shrawan S/o Shri Rameshwar Lal, Aged About 28 Years, Village Bojhla, Tehsil Bhadra, District Hanumangarh.

5. Pawan S/o Shri Rameshwar Lal, Aged About 25 Years, Village Bojhla, Tehsil Bhadra, District Hanumangarh.

----Petitioners Versus

1. The State Of Rajasthan, Through District Collector, Hanumangarh.

2. Tehsildar (Revenue), Bhadra, District Hanumangarh.

3. Sub Divisional Officer, Bhadra, District Hanumangarh .

4. Gram Panchayat, Bojhla, Panchayat Samiti Bhadra District Hanumangarh Through Its Village Development Officer.

                                                                   ----Respondents



For Petitioner(s)          :    Mr. R.S. Choudhary (through VC)





                                                                           (2 of 2)               [CW-8229/2021]

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

02/07/2021

Issue notice. Issue notice of stay application as well,

returnable with four weeks.

In the meantime, status quo with respect to the land

in question as it exists today shall be maintained by the

parties.

(VIJAY BISHNOI),J

71-msrathore/-

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