Madan Lal vs State Of Rajasthan
2022 Latest Caselaw 6233 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 5966/2022

Madan Lal S/o Jainarayan Jakhar, Aged About 50 Years, Chak 25Rwd, Tehsil Rawatsar, District Hanumangarh (Raj.).

----Petitioner Versus

1. State Of Rajasthan, Through The Secretary, Department Of Rural Development And Panchayati Raj, Secretariat, Govt. Of Rajasthan, Jaipur.

2. The Chief Executive Officer, Zila Parishad Hanumangarh.

3. The Vikas Adhikari, Panchayat Samiti Rawatsar, District Hanumangarh.

                                                                                                   ----Respondents


                                   For Petitioner(s)        :     Mr. Harshvardhan Singh
                                   For Respondent(s)        :     ---

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

27/04/2022

Learned counsel for the petitioner submits that in

identical matter being SBCWP No.15318/2021, this Court

has granted interim order while issuing notices.

Hence, issue notice. Issue notice of stay application

also, returnable within six weeks.

Meanwhile, recovery/further proceedings in

pursuance to the order dated 01.6.2021 (Annex.P/13)

shall remain stayed.

Connect with SBCWP No.15318/2021.

(VIJAY BISHNOI),J 89-KshamaD/-

Powered by TCPDF (www.tcpdf.org)