Hanuman Prasad vs State Of Rajasthan
2022 Latest Caselaw 9347 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 7475/2022

1. Hanuman Prasad S/o Shri Raju Ram Paliwal, Aged About 56 Years, R/o Ummedpura, Maliyon Ki Bagechi Ke Pass Balotara District Barmer

2. Hira Lal S/o Shri Parmeshwar Lal, Aged About 40 Years, R/o Agrawal Colony Balotara, District Barmer.

3. Sampat Raj S/o Shri Govind Ram Ji, Aged About 36 Years, R/o Mdan And Company Ke Pass Harijan Basti, Balotara, District Barmer.

4. Nagraj S/o Shri Momtaram Ji Prajapat, Aged About 56 Years, R/o Kumharon Ka Chouwk, Balotara, District Barmer.

5. Kanti Lal S/o Shri Narayan Ji Ghanchi, Aged About 38 Years, R/o Ii Nd Railway Phatak Ke Pass Balotara, District Barmer.

6. Pushpraj S/o Shri Harakchand Ji, Aged About 58 Years, R/o Royal Residency Colony, Jerla Road, Balotara, District Barmer.

7. Mahesh Kumar S/o Shri Daulat Ram, Aged About 38 Years, R/o Mali Samaj Bhawan Ke Pichhe, Gandhipura Balotra District Barmer.

8. Nemta Kumari D/o Sawai Ram Ji, Aged About 25 Years, R/o Ramdev Tanka Ward No. 1 Balotra District Barmer.

9. Babulal S/o Shri Veerma Ram, Aged About 33 Years, R/o 1St Rebariyon Ka Tanka Ward No. 22 Balotara, District Barmer.

10. Pawani Devi W/o Anil Kumar, Aged About 35 Years, Ranuja Dham Ke Pichhe Jodhpur Road, Balotara, District Barmer

11. Smt. Sumitra Devi Jain W/o Shri Manmohan, Aged About 49 Years, Chairperson, Municipal Board, Balotra, District Barmer (Raj.)

----Petitioners Versus

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

(2 of 2) [CW-7475/2022]

2. Director And Joint Secretary, Local Self Government Department, Government Of Rajasthan, Secretariat, Jaipur.

3. Commissioner, Municipal Board, Balotra, District Barmer.

                                                                                                   ----Respondents


                                   For Petitioner(s)        :     Mr. SS Ladrecha
                                                                  Mr. DS Pidiyar
                                   For Respondent(s)        :

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

18/07/2022

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

within a period of four weeks and be given 'dasti' to the learned

counsel for the petitioners for service.

(VIJAY BISHNOI),J 87-mohit/-

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