Lrs Of Norang Ram vs State Of Rajasthan
2022 Latest Caselaw 5289 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 2850/2022

1. Lrs Of Norang Ram, R/o Village Chandgothi, Tehsil Rajgarh, District Churu (Raj)

2. Rohtash S/o Late Sh. Norang Ram, Aged About 49 Years, R/o Village Chandgothi, Tehsil Rajgarh, District Churu (Raj)

3. Kamla D/o Late Sh. Norang Ram, Aged About 47 Years, R/o Village Chandgothi, Tehsil Rajgarh, District Churu (Raj)

4. Sumitra D/o Late Sh. Norang Ram, Aged About 45 Years, R/o Village Chandgothi, Tehsil Rajgarh, District Churu (Raj)

5. Sanjay S/o Late Sh. Norang Ram, Aged About 41 Years, R/o Village Chandgothi, Tehsil Rajgarh, District Churu (Raj)

----Petitioners Versus

1. State Of Rajasthan, Through The Principal Secretary, Colonization And Sainik Kalyan Department, Jaipur, Rajasthan.

2. The Allotment Officer And Add. Commissioner, Colonization Department, Bikaner, Rajasthan.

----Respondents

For Petitioner(s) : Mr. Binja Ram For Respondent(s) : Mr. Dinesh Joshi

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

08/04/2022

Issue notice. Issue notice of stay petition also, returnable on

16.05.2022.

Learned counsel Mr. Dinesh Joshi accepts notices on behalf of

the respondents. Let copy of the writ petition be supplied to him

(2 of 2) [CW-2850/2022]

during the course of the day. He may submit his response by the

next date of hearing.

List the matter on 16.05.2022 while showing name of Mr.

Dinesh Joshi as counsel for the respondents in the cause list.

(VIJAY BISHNOI),J 32-mohit/-

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