Hanif Khan vs State Of Rajasthan
2022 Latest Caselaw 8864 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 9129/2022

Hanif Khan S/o Bhiyu Khan, Aged About 60 Years, By Caste Musalman, Resident Of Village Bandheva, Tehsil Bhaniyana, District Jaisalmer (Rajasthan)

----Petitioner Versus

1. State Of Rajasthan, Through The Principal Secretary To The Government, Rural Development And Panchayati Raj Department, Government Of Rajasthan, Secretariat, Jaipur

2. Principal Secretary To The Government, Department Of Revenue, Government Of Rajasthan, Secretariat, Jaipur

3. District Collector, Jaisalmer

4. Sub-Divisional Officer, Bhaniyana, District Jaisalmer

5. Up-Tehsildar Phalsund, District Jaisalmer

6. Gram Panchayat Bhaniyana, Panchayat Samiti Bhaniyana, District Jaisalmer Through Its Sarpanch

----Respondents

For Petitioner(s) : Mr. Sudhir Sharma

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

06/07/2022

Issue notice. Issue notice of the stay petition also, returnable

on 27.07.2022.

In the meantime, parties are directed to maintain status quo

as it exists today till the next date of hearing.

(VIJAY BISHNOI),J 111-mohit/-

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