Prayag Singh vs State Of Rajasthan
2022 Latest Caselaw 8745 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 7830/2022

1. Prayag Singh S/o Shri Dalel Singh, Aged About 62 Years, Gudiya, Tehsil Raipur, District Pali (Rajasthan).

2. Ashok Singh S/o Shri Dalel Singh, Aged About 58 Years, Gudiya, Tehsil Raipur, District Pali (Rajasthan).

3. Mahendra Singh S/o Shri Dalel Singh, Aged About 55 Years, Gudiya, Tehsil Raipur, District Pali (Rajasthan).

----Petitioners Versus

1. State Of Rajasthan, Through The Secretary, Revenue Department, Secretariat, Jaipur (Rajasthan).

2. District Collector, Pali (Rajasthan).

3. Tehsildar, Raipur, District Pali (Rajasthan).

4. Mahendra Singh S/o Shri Dalel Singh, Aged About 55 Years, Gudiya, Tehsil Raipur, District Pali (Rajasthan).

----Respondents

For Petitioner(s) : Ms. Reena Soni

HON'BLE MR. JUSTICE VIJAY BISHNOI Judgment / Order

05/07/2022

Learned counsel for the petitioner submits that in identical

writ petition being SBCWP No.10836/2020, this Court has granted

interim order while issuing notices.

Hence, issue notice. Issue notice of the stay application also,

returnable within six weeks.

Meanwhile, the status quo as it exist today, shall be

maintained by the parties.

Connect with SBCWP No.10836/2020.

(VIJAY BISHNOI),J

80-AjaySingh/-

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