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Ved Prakash Malik vs State Of Rajasthan
2022 Latest Caselaw 8735 Raj

Citation : 2022 Latest Caselaw 8735 Raj
Judgement Date : 5 July, 2022

Rajasthan High Court - Jodhpur
Ved Prakash Malik vs State Of Rajasthan on 5 July, 2022
Bench: Vijay Bishnoi

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 7670/2022

1. Ved Prakash Malik S/o Shri Chothu Ram Malik, Aged About 74 Years, Chakki Mohalla, Near Sewa Ram Hospital, Purana Bus Stand, Rawatbhata, District Chittorgarh.

2. Narayan Das Malik S/o Shri Ved Prakash Malik, Aged About 44 Years, Chakki Mohalla, Near Sewa Ram Hospital, Purana Bus Stand, Rawatbhata, District Chittorgarh.

----Petitioners Versus

1. State Of Rajasthan, Through Secretary, Local Self Government Of Rajasthan, Jaipur.

2. The District Collector, Chittorgarh.

3. The Executive Officer, Nagar Palika, Rawatbhata, District Chittorgarh.

----Respondents

For Petitioner(s) : Mr. S.S. Nirban

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

05/07/2022

Issue notice. Issue notice of stay petition as well,

returnable within a period of four weeks.

In the meantime, status quo as it exists today with

respect to the premises in question shall be maintained.

Connect with SBCWP No.7192/2022.

(VIJAY BISHNOI),J

76-msrathore/-

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