Shakuntla vs The State Of Rajasthan
2022 Latest Caselaw 5173 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR

S.B. Civil Writ Petition No. 4444/2022

Shakuntla W/o Shri Shishpal, Aged About 47 Years, R/o Village

Beharwala Kala, Tehsil Tibbi, District Hanumangarh (Raj.).

----Petitioner Versus

1. The State Of Rajasthan, Through The Secretary,

Department Of Rural Development And Panchayati Raj,

Secretariat, Govt. Of Rajasthan, Jaipur.

2. The Chief Executive Officer, Zila Parishad, Hanumangarh.

3. The Vikas Adhikari, Panchayat Samiti Tibbi, District

Hanumangarh.

----Respondents

For Petitioner(s) : Mr. Harshvardhan Singh

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

06/04/2022

Learned counsel for the petitioner submits that in

identical matter being SBCWP No.15318/2021, this Court

has granted interim order while issuing notices.

(2 of 2) [CW-4444/2022]

Hence, issue notice. Issue notice of stay application

also, returnable within six weeks.

Meanwhile, recovery/further proceedings in

pursuance to the order dated 3.6.2021 (Annex.P/13)

shall remain stayed.

Connect with SBCWP No.15318/2021.

(VIJAY BISHNOI),J

39-msrathore/-

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