Ganpat Ram vs State Of Rajasthan
2022 Latest Caselaw 8139 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Misc(Writ) Stay Application No. 8845/2022

Ganpat Ram, Aged About 52 Years, By Caste Bavari, R/o Village Mandookara, Tehsil Deedwana, District Nagaur, Rajasthan.

----Petitioner Versus State Of Rajasthan, Through The Secretary, Revenue Department, Secretariat, Jaipur (Rajasthan).

----Respondent

For Petitioner(s) : Mr. Kaushal Sharma For :

Respondent(s)

HON'BLE MR. JUSTICE KULDEEP MATHUR (VACATION JUDGE) Judgment / Order 13/06/2022

Issue notice of the second stay petition. It is submitted by counsel for the petitioner that in identical writ petition Nos.14435/2021 and 6031/2022, the Hon'ble Court has passed the interim order in the following terms:-

"Learned counsel for the petitioner submits that in identical writ petition being SBCWP No.10836/2020, this Court has granted interim order while issuing notices.

(2 of 2) [CMS-8845/2022]

Hence, issue notice. Issue notice of stay application also, returnable within six weeks.

Meanwhile, the status quo as it exists today shall be maintained by the parties."

Keeping in view of the aforesaid submissions, it is ordered that during pendency of the writ petition, status quo as it exists today shall be maintained by both the parties.

Connect with SBCWP Nos.14435/2021 and 6031/2022.

(KULDEEP MATHUR), VJ 132-Taruna/-

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