Devi Lal vs State Of Rajasthan
2022 Latest Caselaw 9402 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 9571/2022

1. Devi Lal S/o Shri Bhadar Ram, Aged About 48 Years, Resident Of Lalanabaas, Sheopura, Nohar, Tehsil Nohar, District Hanumangarh (Rajasthan).

2. Ramnivas S/o Shri Bhadar Ram, Aged About 40 Years, Resident Of Lalanabaas, Sheopura, Nohar, Tehsil Nohar, District Hanumangarh (Rajasthan).

----Petitioners Versus

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

2. District Forest Officer, Hanumangarh (Rajasthan).

3. Assistant Conservator Of Forest, Hanumangarh (Rajasthan).

4. District Collector, Hanumangarh (Rajasthan).

----Respondents

For Petitioner(s) : Mr. Manoj Chotia

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

19/07/2022

Issue notice. Issue notice of stay application also, returnable

on 25.08.2022.

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

maintained by the parties.

(VIJAY BISHNOI),J

90-AjaySingh/-

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