Amar Singh Son Of Buddhram vs Village Development Officer
2022 Latest Caselaw 1653 Raj/2

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                   S.B. Civil Writ Petition No. 2754/2022

                                   Amar Singh Son Of Buddhram
                                                                                                     ----Petitioner
                                                                      Versus
                                   Village Development Officer
                                                                                                   ----Respondent

For Petitioner(s) : Mr. Rajesh Gadwal.

For Respondent(s) :

HON'BLE MR. JUSTICE INDERJEET SINGH

Order

21/02/2022

Counsel for the petitioner submits that the Gram Panchayat

has issued the patta in favour of the petitioner in the year 1975

and now the patta of the petitioner has been cancelled by the

Additional Collector, Jhunjhunu after 45 years.

In that view of the matter, issue notice to the respondents,

returnable within eight weeks.

Meanwhile, operation of the judgment dated 24.11.2021

(Annexure-6) passed by the Additional Collector, Jhunjhunu shall

remain stayed

(INDERJEET SINGH),J

MG/103

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