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Rajesh Kumar Jain vs State Of Rajasthan
2022 Latest Caselaw 5467 Raj

Citation : 2022 Latest Caselaw 5467 Raj
Judgement Date : 12 April, 2022

Rajasthan High Court - Jodhpur
Rajesh Kumar Jain vs State Of Rajasthan on 12 April, 2022
Bench: Vijay Bishnoi

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 5230/2022

Rajesh Kumar Jain S/o Vijay Kumar Jain, Aged About 52 Years, Ward No. 03, Ratan Rajesh Medial And General Store, Rawatbhata Bajar, Chittorgarh, Rajasthan.

----Petitioner Versus

1. State Of Rajasthan, Through The Secretary, Local Self Government, Government Of Rajasthan, Jaipur.

2. The District Collector, Chittorgarh, Rajasthan.

3. The Municipal Board, Rawatbhata, District Chittorgarh Through The Executive Officer.

----Respondents

For Petitioner(s) : Mr. M.A. Siddiqui

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

12/04/2022

Issue notice. Issue notice of stay petition also,

returnable within a period of four weeks.

In the meantime, status quo as it exists today with

respect to the premises in question shall be maintained.

Connect with SBCWP No.4342/2022.

(VIJAY BISHNOI),J

83-msrathore/-

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