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Mohan Singh vs State Of Rajasthan
2021 Latest Caselaw 15404 Raj

Citation : 2021 Latest Caselaw 15404 Raj
Judgement Date : 4 October, 2021

Rajasthan High Court - Jodhpur
Mohan Singh vs State Of Rajasthan on 4 October, 2021
Bench: Vijay Bishnoi

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 12468/2021

1. Mohan Singh S/o Dule Singh, Aged About 36 Years, By Caste Rajput, R/o Village Basada, Tehsil Nathdwara, Dist. Rajsamand, Rajasthan.

2. Dule Singh S/o Sohan Singh, Aged About 90 Years, By Caste Rajput, R/o Village Basada, Tehsil Nathdwara, Dist. Rajsamand, Rajasthan.

----Petitioners Versus

1. State Of Rajasthan, Through District Collector, Rajsamand.

2. The Assistant Engineer, Public Works Department, Nathdwara, Dist. Rajsamand.

3. The Development Officer, Panchayat Samiti Khamnor, Dist. Rajsamand.

4. The Sarpanch, Gram Panchayat, Gunjol, Tehsil Nathdwara, Dist. Rajsamand, Rajasthan.

----Respondents

For Petitioner(s) : Mr. Lakshya Singh Udawat

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

04/10/2021

Issue notice. Issue notice of stay application also, returnable

on 28.10.2021.

Learned counsel for the petitioner is free to supply copy of

the writ petition to the counsel who usually appearing for the

respondent- department.

(VIJAY BISHNOI),J

44-mohit/-

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