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Taru Nath vs State Of Rajasthan
2021 Latest Caselaw 16931 Raj

Citation : 2021 Latest Caselaw 16931 Raj
Judgement Date : 12 November, 2021

Rajasthan High Court - Jodhpur
Taru Nath vs State Of Rajasthan on 12 November, 2021
Bench: Vijay Bishnoi, Anoop Kumar Dhand

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

D.B. Civil Writ Petition No. 15691/2021

Taru Nath

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. Varda Ram Choudhary For Respondent(s) :

HON'BLE MR. JUSTICE VIJAY BISHNOI HON'BLE MR. JUSTICE ANOOP KUMAR DHAND

Judgment / Order

12/11/2021

Learned counsel for the petitioner seeks some time to

address this Court on the point that when the Gram Sabha of

Gram Panchayat, Vaderawas has already passed resolution on

02.10.2021 for removing encroachment over the gochar land after

getting the same verified then how directions can be issued to the

respondent-revenue authorities to remove the alleged

encroachment over the gochar land.

List after two weeks.

(ANOOP KUMAR DHAND),J (VIJAY BISHNOI),J

4-mohit/-

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