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K. Varg Yapar Sangh vs State Of Rajasthan Through ...
2022 Latest Caselaw 4263 Raj/2

Citation : 2022 Latest Caselaw 4263 Raj/2
Judgement Date : 28 June, 2022

Rajasthan High Court
K. Varg Yapar Sangh vs State Of Rajasthan Through ... on 28 June, 2022
Bench: Ashok Kumar Gaur
                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                      S.B. Civil Writ Petition No. 22366/2018
                                    K. Varg Yapar Sangh & ors.
                                                                                                         ----Petitioners
                                                                          Versus
                                    State Of Rajasthan Through Collector & Ors.
                                                                                                       ----Respondents

For Petitioner(s) : Mr.MM Ranjan, Sr.Adv. with Mr.Rohan Agrawal For Respondent(s) : Mrs.Manju Joshi - for respondent No.4 Mr.Sachin Singh Rathore for Mr.Ajay Pratap Singh

HON'BLE MR. JUSTICE ASHOK KUMAR GAUR Order

28/06/2022

Learned Senior Counsel Mr.MM Ranjan, assisted by learned

counsel Mr.Rohan Agrawal, appearing for the petitioners,

submitted that similar controversy has been decided by the

Division Bench in DB Special Appeal (Writ) No.418/2021

(State of Rajasthan & Anr. Vs. Kharta Ram & Ors.), decided

vide order dated 03rd March, 2022 along with other connected

appeals and as such, learned counsel submitted that this case is

also required to be decided in view of the judgment passed by the

Division Bench.

Learned counsel for the respondents prays for and are

granted time to go through the judgment of the Division Bench to

make their submissions.

As prayed, let this case be listed on 27th July, 2022.

(ASHOK KUMAR GAUR),J

Preeti Asopa /25

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