Chunni Ram vs The Board Of Revenue, Ajmer
2022 Latest Caselaw 5318 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 5161/2022

Chunni Ram S/o Shri Birbal Ram, Aged About 95 Years, Village Ragheri, Tehsil Taranagar, District Churu.

----Petitioner Versus

1. The Board Of Revenue, Ajmer, Rajasthan, Ajmer.

2. District Collector, Churu.

3. Addl. District Collector, Churu.

4. Tehsildar, Taranagar, District Churu.

----Respondents

For Petitioner(s) : Mr. R.S. Choudhary

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

08/04/2022

Issue notice. Issue notice of stay petition as well,

returnable on 24th May, 2022 and be given 'dasti' to

learned counsel for the petitioner for service.

In the meantime, status quo with respect to the

revenue record as well as the land in question, as it

exists today, shall be maintained till the next date.

(VIJAY BISHNOI),J

168 - ms rathore

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