Harchand Ram vs State Of Rajasthan
2022 Latest Caselaw 14521 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 18414/2022

1. Harchand Ram S/o Shri Mangnaram, Aged About 70 Years, Resident Of Kanod, Tehsil Gida, District Barmer, Rajasthan.

2. Jay Singh S/o Shri Shivdan Singh, Aged About 71 Years, Resident Of Kanod, Tehsil Gida, District Barmer, Rajasthan.

3. Prahlad Ram S/o Shri Kheta Ram, Aged About 40 Years, Resident Of Kanod, Tehsil Gida, District Barmer, Rajasthan.

4. Chhoga Ram S/o Shri Labhu Ram, Aged About 73 Years, Resident Of Kanod, Tehsil Gida, District Barmer, Rajasthan.

5. Roopa Ram S/o Shri Labhu Ram, Aged About 65 Years, Resident Of Kanod, Tehsil Gida, District Barmer, Rajasthan.

6. Goma Ram S/o Shri Labhu Ram, Aged About 82 Years, Resident Of Kanod, Tehsil Gida, District Barmer, Rajasthan.

7. Uda Ram S/o Shri Labhu Ram, Aged About 63 Years, Resident Of Kanod, Tehsil Gida, District Barmer, Rajasthan.

8. Veera Ram S/o Shri Kani Ram, Aged About 65 Years, Resident Of Kanod, Tehsil Gida, District Barmer, Rajasthan.

9. Karna Ram S/o Shri Achla Ram, Aged About 37 Years, Resident Of Kanod, Tehsil Gida, District Barmer, Rajasthan.

10. Guddi Kanwar W/o Shri Devi Singh, Aged About 28 Years, Resident Of Kanod, Tehsil Gida, District Barmer, Rajasthan.

11. Rambha Devi W/o Shri Rooga Ram, Aged About 69 Years, Resident Of Nagana Tala (Kanod), Tehsil Gida, District Barmer, Rajasthan.

----Petitioners Versus

1. State Of Rajasthan, Through Secretary Department Of

(2 of 2) [CW-18414/2022]

Revenue Government Of Rajasthan.

2. District Collector, Barmer (Raj.).

3. Tehsidlar Gida, District Barmer.

                                                                                                    ----Respondents


                                   For Petitioner(s)          :    Mr. Moti Singh
                                   For Respondent(s)          :

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

09/12/2022

Issue notice. Issue notice of stay petition as well, returnable

on 24.01.2023.

Meanwhile, the parties are directed to maintain status quo a

it exists today.

(VIJAY BISHNOI),J Surabhii/88-

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