Bheru Ram vs State Of Rajasthan
2022 Latest Caselaw 8889 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR

S.B. Civil Misc. Second Stay Petition No.9150/2022 in S.B. Civil Writ Petition No. 5408/2022

Bheru Ram S/o Shri Mangi Lal, Aged About 55 Years, By Caste Bavari Resident Of Village Mandookara, Tehsil Deedwana, District Nagaur, Rajasthan.

----Petitioner Versus

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

2. District Collector, Nagaur.

3. Sub-Tehsildar, Sub Tehsil Chhoti Khatu, District Nagaur.

4. Sarpanch, Gram Panchayat, Mandookara, Dist. Nagaur

----Respondents

For Petitioner(s) : Mr. Kaushal Sharma

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

06/07/2022

Learned counsel for the petitioner has submitted that against

the order of eviction, the petitioner has preferred writ petition

wherein this Court has issued notices to the respondents on

25.04.2022, however, after issuance of the notices by this Court,

the respondent No.3 has issued last notice to the petitioner on

01.06.2022 and directed him to remove his possession over the

land in question.

(2 of 2)

Issue notice of the second stay petition, returnable within a

period of three weeks and be given 'dasti' to the learned counsel

for the petitioner for service.

In the meanwhile, status quo as it exists today shall be

maintained by the parties.

(VIJAY BISHNOI),J

218-AjaySingh/-

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