Aakash Meena vs State Of Rajasthan
2022 Latest Caselaw 14306 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR

S.B. Civil Writ Petition No. 18186/2022

Aakash Meena S/o Shri Budhram Meena, Aged About 30 Years, Retail Outlet Dealer, Shree Sarneshwar Ji Hp Filling Station, Opp., Hero Showroom, Sirohi - 307001

----Petitioner Versus

1. State Of Rajasthan, Through The Director Cum Joint Secretary, Directorate Local Self Department, Jaipur.

2. The District Collector Cum District Magistrate, Sirohi.

3. The Chief Town Planner, Town Planning Department, Government Of Rajasthan, Jaipur.

4. Municipal Council, Sirohi, Through Its Commissioner.

5. Principal Secretary, Department Of Town Planning, Government Of Rajasthan, Jaipur.

6. Hindustan Petroleum Corporation Limited, Udaipur, Retail Region, 50, Saheli Nagar, Near New Polo Ground Udaipur, Through Its Chief Regional Manager.

----Respondents

For Petitioner(s) : Mr. Ankur Mathur, Mr. Vivek Mathur

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

05/12/2022

Issue notice. Issue notice of stay petition as well.

In the meantime, the respondent - Municipal

Council, Sirohi is restrained from interfering in the

(2 of 2) [CW-18186/2022]

operation of retail outlet run by the petitioner, in relation

to which, conversion order dated 24.1.2022 is issued.

(VIJAY BISHNOI),J

150-msrathore/-

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