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Inder Singh Deora vs State Of Rajasthan
2022 Latest Caselaw 10884 Raj

Citation : 2022 Latest Caselaw 10884 Raj
Judgement Date : 25 August, 2022

Rajasthan High Court - Jodhpur
Inder Singh Deora vs State Of Rajasthan on 25 August, 2022
Bench: Vinit Kumar Mathur

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 11140/2022

Inder Singh Deora S/o Shri Durjan Singh, Aged About 47 Years, Resident of Village Chawarli, Gram Panchayat Aadarsh, Post Basantgarh Via J.K. Puram, Tehsil Pindwara, District Sirohi.

----Petitioner Versus

1. State of Rajasthan, Through District Collector, Sirohi

2. Vikas Adhikari, Panchayat Samiti, Pindwara, District Sirohi

3. Sarpanch, Gram Panchayat Adarsh, Tehsil Pindwara, District Sirohi.

                                                                                                     ----Respondents


                                   For Petitioner(s)           :    Mr. Rajesh Shah
                                   For Respondent(s)           :



HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

25/08/2022

Learned counsel for the petitioner submits that the issue

involved in the present case is squarely covered by a Division

Bench judgment by this Court vide order dated 24.01.2022 in D.B.

Special Appeal Writ No.16/2022 (Smt. Pankhu Bai Vs. Shailesh

Kumar & Ors.).

Issue notice. Issue notice of stay application also, returnable

on 28.09.2022.

Meanwhile and till the next date of hearing, effect and

operation of the judgment dated 04.04.2022 shall remain stayed.

(VINIT KUMAR MATHUR),J

215-Shahenshah/-

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