Jagdish And Ors vs Shri Kumar Pal Gautam And Ors
2021 Latest Caselaw 15903 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Writ Contempt No. 162/2018

1. Jagdish S/o Shri Bastiram, R/o Village Tausar, Tehsil And District Nagaur.

2. Hanuman Sankhla S/o Shri Ramratan Sankhla, R/o Village Tausar, Tehsil And District Nagaur.

3. Ramprasad Bhati S/o Shri Bishna Ram Bhati, R/o Village Tausar, Tehsil And District Nagaur.

4. Kanwari Lal Bhati S/o Shri Chinnaram Bhati, R/o Village Tausar, Tehsil And District Nagaur.

----Petitioners Versus

1. Shri Kumar Pal Gautam, District Collector, Nagaur.

2. Shri Parsaram Tak, Sub- Divisional Officer, Nagaur.

3. Shri Hetram Bishnoi, At Relvent Time Tehsildar Revenue, Nagaur Presently Sub- Registrar, Nagaur.

4. Shri Shanker Singh Rathore, Tehsildar, Nagaur.

5. State Of Rajasthan, Through The Secretary, Revenue Department, Govt. Of Raj. Secretariat, Jaipur Raj..

----Respondents

For Petitioner(s) : Mr. Mahaveer Bishnoi Mr. HS Bishnoi For Respondent(s) : Ms. Rekha Borana, AAG Mr. Sunil Joshi

HON'BLE MR. JUSTICE VIJAY BISHNOI HON'BLE MR. JUSTICE SUDESH BANSAL

Judgment / Order

21/10/2021

Heard learned counsel for the parties and perused the

material available on record.

(2 of 2) [WCP-162/2018]

The compliance report has been submitted by Ms. Rekha

Borana, AAG and we are satisfied that the order passed by this

Court has been complied with by the respondents.

Hence, no further order is required to be passed in this

contempt petition and the same is hereby dismissed.

Notices of contempt stands discharge.

(SUDESH BANSAL),J (VIJAY BISHNOI),J

45-mohit/-

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