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Jodharam vs State Of Rajasthan
2022 Latest Caselaw 5785 Raj

Citation : 2022 Latest Caselaw 5785 Raj
Judgement Date : 20 April, 2022

Rajasthan High Court - Jodhpur
Jodharam vs State Of Rajasthan on 20 April, 2022
Bench: Vijay Bishnoi

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 4381/2022

Jodharam S/o Late Mohanram, Aged About 45 Years, Village Variya, Post Mewanagar, Tehsil Pachpadra District Barmer.

----Petitioner Versus

1. State Of Rajasthan, Through The Collector, Barmer.

2. The Tehsildar, Pachpadra, District Barmer.

                                                                                                   ----Respondents


                                   For Petitioner(s)        :     Mr. Gajendra Panwar
                                   For Respondent(s)        :



HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

20/04/2022

Learned counsel for the petitioner prays for some time to

furnish the documents, on the basis of which, the petitioner's

father has acquired the title in respect of six bigha 11 biswa of

land of Khasra No.125 of village Variyabhagji District Barmer.

Learned counsel for the petitioner may also furnish the

documents clarifying the total land comprising in Khasra No.125 of

village Variyabhagji District Barmer.

List the matter after two weeks, as prayed.

(VIJAY BISHNOI),J 50-mohit/-

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