Mahesh Kumar vs The State Of Rajasthan
2022 Latest Caselaw 14276 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR

S.B. Civil Writ Petition No. 15076/2022

1. Mahesh Kumar S/o Shri Nauratmal, Aged About 51 Years, By Caste Jangid (Brahman), Resident Of Flat No. 503, Mount Valley Apartment, Near Shantikunj Park, Tartoli, Aburoad, District Sirohi (Rajasthan).

2. Manisha Sharma W/o Shri Subhash Sharma, Aged About 51 Years, By Caste Brahman, Resident Of Flat No. 409, Mount Valley Apartment, Near Shantikunj Park, Tartoli, Aburoad, District Sirohi (Rajasthan).

3. Rajesh Saini S/o Shri Bhagwati Prasad Saini, Aged About 53 Years, By Caste Mali (Saini), Resident Of Flat No. 101, Mount Valley Apartment, Near Shantikunj Park, Tartoli, Aburoad, District Sirohi (Rajasthan).

----Petitioners Versus

1. The State Of Rajasthan, Through District Collector, District Sirohi (Rajasthan).

2. Akme Fintrade (India) Ltd., Through Its Authorised Officials, Head Office - Akme Business Center (Abc) 4-5, Subcity Center Circle, Opp. Krishi Upaz Mandi, Udaipur - 3301 (Rajasthan).

3. M/s Mount Valley Apartment, Through Its Partners, Near Sai Baba Temple, Mount Road, Abu Road, District Sirohi (Rajasthan).

4. Gulabchand Sargara S/o Late Shri Hansraj, Aged About 50 Years, By Caste Sargara, Resident Of House No. 182, Hiragarwas, Near Govt. Sr. Sec. School, Tartoli, Panchayat

- Morthala, Aburoad, District Sirohi (Rajasthan).

5. Smt. Saroj Sargara W/o Gulabchand Sargara S/o Late Shri Hansraj, By Caste Sargara, Resident Of House No. 182, Hiragarwas, Near Govt. Sr. Sec. School, Tartoli, Panchayat - Morthala, Aburoad, District Sirohi (Rajasthan).

(2 of 2) [CW-15076/2022]

6. Smt. Kavita Sargara W/o Dinesh Sargara S/o Late Shri Hansraj, Aged About 50 Years, By Caste Sargara, Resident Of House No. 182, Hiragarwas, Near Govt. Sr. Sec. School, Tartoli, Panchayat - Morthala, Aburoad, District Sirohi (Rajasthan).

----Respondents

For Petitioner(s) : Mr. Trilok Joshi For Respondent(s) : Mr. Vinay Shrivastava

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

05/12/2022

Issue notice.

Learned counsel Mr. Vinay Shrivastava has put in

appearance on behalf of respondent No.2 as caveator.

Let notices be issued to the respondent Nos.1 and

3 to 6.

Notices are made returnable on 18.1.2023.

In the meantime, status quo as it exists today shall be

maintained by the parties till the next date of hearing.

However, the respondent No.2 is free to move

application for vacation of the stay order along with reply to

the writ petition.

(VIJAY BISHNOI),J

90-msrathore/-

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