Khilari Son Of Shri Arjun vs State Of Rajasthan
2022 Latest Caselaw 2885 Raj/2

                                              HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                          BENCH AT JAIPUR

                                                D.B. Civil Miscellaneous Application No. 29/2022
                                                                               In
                                                    D.B. Civil Writ Petition (PIL) No.15414/2021


                                      Khilari Son Of Shri Arjun, Aged About 57 Years, Resident Of
                                      Majra, Chingipura, Bagida, Tehsil Sapotara, District Karauli,
                                      Rajasthan.
                                                                                               ----Applicant-Petitioner
                                                                           Versus
                                      1.      State Of Rajasthan, Through Chief Secretary, Department
                                              Of Revenue, Government Secretariat, Jaipur.
                                      2.      District Collector, Karauli.
                                      3.      Tehsildar Sapotara, District Karauli
                                                                                                        ----Respondents

For Applicant- : Mr. D.K. Dixit Advocate Petitioner(s)

HON'BLE THE ACTING CHIEF JUSTICE MR. MANINDRA MOHAN SHRIVASTAVA HON'BLE MR. JUSTICE SAMEER JAIN

Judgment / Order

05/04/2022

Heard.

Considering that the direction for disposal of the case was

issued on 18.01.2022, the prayer in this application is

misconceived, therefore, no such direction can be issued.

Application is, therefore, rejected.

(SAMEER JAIN),J (MANINDRA MOHAN SHRIVASTAVA),ACTING CJ

Sanjay Kumawat-25

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