Inayat Ali vs State Of Rajasthan
2021 Latest Caselaw 17433 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Writ Petition No. 11519/2019

Inayat Ali & Ors.

----Petitioners

Versus

State of Rajasthan & Ors.

----Respondents

For Petitioner(s) : Mr. Sushil Solanki

For Respondent(s) : Mr. Rishabh Tayal

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

22/11/2021

The matter comes up for consideration of application

under Article 226(3) of the Constitution of India preferred

on behalf of the respondent No.5.

After attempting to argue the matter on merits for

quite some time, Mr. Rishabh Tayal, learned counsel

appearing for the respondent No.5 seeks some time to

convince this Court as to whether the lien of a Municipal

Board employee can be changed to another Municipal

Board in accordance with the provisions of the Rajasthan

Municipalities Act, 2009 and the Rules made thereunder.

(2 of 2) [CW-11519/2019]

Time prayed for is granted.

List after four weeks.

However, the interim order passed by this court will

be deemed to be extended till final disposal of the writ

petition.

(VIJAY BISHNOI),J

48-msrathore/-

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