Jaguram vs State Of Rajasthan
2022 Latest Caselaw 8540 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 6610/2022

Jaguram S/o Shriram, Aged About 70 Years, R/o Ghantiyali, Tehsil Pokran, Dist. Jaisalmer (Raj)

----Petitioner Versus

1. State Of Rajasthan, Through Commissioner, Colonization Department, Bikaner.

2. The Board Of Revenue, Ajmer.

3. Additional Commissioner, Colonization Cum Revenue Appellate Authority, Jaisalmer.

4. Assistant Collector Cum Deputy Commissioner, Colonization, Ignp, Nachana, District Jaisalmer.

5. The Tehsildar, Colonization, Nachana No.2, District Jaisalmer.

----Respondents

For Petitioner(s) : Mr. Binja Ram For Respondent(s) : Mr. DK Joshi

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR Order

01/07/2022 Learned counsel for the parties are in agreement that the controversy involved in the present case is squarely covered by a judgment of this Court passed in S.B. Civil Writ Petition No. 14332/2021 decided on 27.06.2022.

In view of the above agreement between the parties, the present writ petition is disposed with a direction to the Board of Revenue, Ajmer to expedite the hearing of the petitioners' case on the stay application at the earliest convenience and pass appropriate orders thereafter.

(VINIT KUMAR MATHUR),J 37-SanjayS/Kashish-

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