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Bhundaram vs State Of Rajasthan
2022 Latest Caselaw 14338 Raj

Citation : 2022 Latest Caselaw 14338 Raj
Judgement Date : 6 December, 2022

Rajasthan High Court - Jodhpur
Bhundaram vs State Of Rajasthan on 6 December, 2022
Bench: Vijay Bishnoi

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 17631/2021

Bhundaram S/o Mohanlal, Aged About 42 Years, Village Khutalia, Post Hariyada, Tehsil Bilara, District Jodhpur, Rajasthan.

----Petitioner Versus

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

2. State Of Rajasthan, Through The Tehsildar, Village Sambhara, Patwar Halka Khed, Tehsil Pachpadra, District Barmer.

3. State Of Rajasthan, Through The Patwari, Village Sambhara, Patwar Halka Kheda, Tehsil Pachpadra, District Barmer.

4. Salimkha S/o Suakha, Aged About 56 Years, Near Wadiya Masjid, Balotra, District Barmer.

                                                                                                        ----Respondents


                                   For Petitioner(s)            :    Mr. Narendra Thanvi
                                   For Respondent(s)            :



HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

06/12/2022

The application (IA No.01/22) preferred on behalf of the

petitioner seeking early hearing of the matter is considered and

disposed of.

List the matter on 14.12.2022.

(VIJAY BISHNOI),J 173-mohit/-

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