Bajranga S/O Ramdeva vs Gajanand S/O Dhannalal
2022 Latest Caselaw 212 Raj/2

                                              HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                          BENCH AT JAIPUR

                                                     S.B. Civil Writ Petition No. 6159/2021

                                   Bajranga S/o Ramdeva
                                                                                                             ----Petitioner
                                                                         Versus
                                   Gajanand S/o Dhannalal
                                                                                                           ----Respondent

Connected With S.B. Civil Writ Petition No. 5927/2021 Bajranga S/o Ramdeva

----Petitioner Versus Gajanand S/o Dhannalal

----Respondent

For Petitioner(s) : Mr. Sanjay Mehrish, through VC.

For Respondent(s) :

HON'BLE MR. JUSTICE INDERJEET SINGH

Order

10/01/2022

Heard counsel for the petitioner.

Counsel for the petitioner has relied upon the judgment

passed by the Hon'ble Supreme Court in the matter of

'Thimmaiah Vs. Shabira & Ors.,' reported in (2008) 4

Supreme Court Cases 182.

Issue notice to the respondent(s), returnable within eight

weeks.

Meanwhile, parties are directed to maintain the status quo

with regard to land in dispute.

(INDERJEET SINGH),J

MG/84-85

Powered by TCPDF (www.tcpdf.org)