Karnail Nath @ Bhutnath vs State Of Rajasthan
2021 Latest Caselaw 15429 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 13044/2021

Karnail Nath @ Bhutnath S/o Shri Shernath, Aged About 35 Years, By Caste Nath (Kalbeliya), R/o Ward No. 4, Near Dhan Mandi, Loonkaransar, District Bikaner (Rajasthan).

----Petitioner Versus

1. State Of Rajasthan, Through The Secretary To The Government, Department Of Revenue, Government Of Rajasthan, Jaipur.

2. District Collector, Bikaner.

3. Mandi Vikas Samiti, Bikaner Through Its Secretary.

4. Nayab Tehsildar, Mandi Vikas Samiti, Bikaner.

----Respondents

For Petitioner(s) : Mr. D.K. Gaur

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

04/10/2021

Issue notice. Issue notice of stay petition also, returnable

within a period of four weeks.

In the meantime and till next date the petitioner shall not be

dispossessed from the land for which notices dated 19.08.2021

have been issued to them by the Naib Tehsildar, Mandi Vikas

Samiti, Bikaner.

(VIJAY BISHNOI),J

56-mohit/-

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