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Gram Panchayat Kanwarpura vs State Of Rajasthan
2022 Latest Caselaw 7630 Raj/2

Citation : 2022 Latest Caselaw 7630 Raj/2
Judgement Date : 5 December, 2022

Rajasthan High Court
Gram Panchayat Kanwarpura vs State Of Rajasthan on 5 December, 2022
Bench: Inderjeet Singh
                                              HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                          BENCH AT JAIPUR

                                                   S.B. Civil Writ Petition No. 2813/2021

                                    Gram Panchayat Kanwarpura
                                                                                                      ----Petitioner
                                                                       Versus
                                    State Of Rajasthan
                                                                                                    ----Respondent

For Petitioner(s) : Mr. Manoj Kumar Avasthi For Respondent(s) : Mr. Akshay Sharma

HON'BLE MR. JUSTICE INDERJEET SINGH

Order

05/12/2022

Application for vacation of interim order will be considered at

the time of admission of the writ petition.

Counsel for the petitioner relied upon the judgment passed

by the Coordinate Bench of this court at Principal Seat, Jodhpur in

the matter of Gram Panchayat, Bakaner & Ors. Vs. State of

Rajasthan & Ors. (S.B. Civil Writ Petition No.1287/2021) decided

on 02.09.2021.

List this matter for admission on 06.01.2023.

Till then, the interim order to continue.

(INDERJEET SINGH),J

Jyoti/13

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