Iqbal Shah vs The State Of Rajasthan
2022 Latest Caselaw 5740 Raj

(1 of 2) [SAW-265/2022]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Spl. Appl. Writ No. 265/2022

1. Iqbal Shah S/o Sh. Sajwar Shah, Aged About 54 Years, R/ o Ward No. 3, Dingwala, 19-Pbn/a, Tehsil Pilibanga, District Hanumangarh.

2. Banshilal S/o Sh. Hetram, Aged About 45 Years, R/o Ward No. 9, Village Bhagsar, 6-Sgr, Tehsil Pilibanga, District Hanumangarh.

3. Mandar Singh S/o Sh. Sadhu Singh, Aged About 51 Years, R/o Ward No. 7, Village Bhagsar, 6-Sgr, Tehsil Pilibanga, District Hanumangarh.

4. Sameem Shah S/o Sh. Munsab Shah, Aged About 26 Years, R/o War, Dingwala, Tehsil Pilibanga, District Hanumangarh.

5. Saddam Hussain S/o Munasaph Shah, Aged About 28 Years, R/o Village Dingwala, 19-Pbn/a, Tehsil Pilibanga, District Hanumangarh.

6. Reshma W/o Saravar Shah, Aged About 48 Years, R/o Village Dingwala, 19-Pbn/a, Tehsil Pilibanga, District Hanumangarh.

----Appellants Versus

1. The State Of Rajasthan, Through District Collector, Hanumangarh, District Hanumangarh.

2. The Superintending Engineer, Water Resources Circle, Hanumangarh.

3. The Executive Engineer, Water Resources Division-Ii, Hanumangarh.

                                                                     ----Respondents


For Appellant(s)             :    Ms. Preet Kamal Kaur
For Respondent(s)            :

HON'BLE ACTING CHIEF JUSTICE MR. MANINDRA MOHAN SHRIVASTAVA HON'BLE MR. JUSTICE MADAN GOPAL VYAS

Judgment

(2 of 2) [SAW-265/2022]

20/04/2022

Heard.

The limited purpose for which this writ appeal is filed against

the order dated 14.03.2022 is that while considering application

for impleadment in some of the connected petitions, learned

Single Judge allowed intervention in the writ petition filed by the

present appellant which is registered as S.B. Civil Writ Petition

No.3296/2022 whereas in that case, no application for

intervention has been filed.

It appears that bunch of petitions were listed before learned

Single Judge and orders have been passed. The prayer which has

been made here to challenge the order of learned Single Judge,

the same be made before learned Single Judge by way of filing

appropriate application for modification/clarification of the order

and to invite the attention of the learned Single Judge regarding

the facts which have been stated in this appeal.

The present writ appeal is dismissed with the liberty

aforesaid.

(MADAN GOPAL VYAS),J (MANINDRA MOHAN SHRIVASTAVA),ACJ

28-nidhi/neha

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