Imartaram vs State Of Rajasthan
2022 Latest Caselaw 8376 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 8527/2022

1. Imartaram S/o Deva Ram, Aged About 65 Years, B/c Meghwal, R/o Malar Rin, Tehsil Phalodi, District Jodhpur.

2. Idan Ram S/o Hari Ram, Aged About 49 Years, B/c Meghwal, R/o Deh Bapini, Tehsil Phalodi, District Jodhpur.

----Petitioners Versus

1. State Of Rajasthan, Through Tehsildar Phalodi, District Jodhpur.

2. Board Of Revenue For Rajasthan At Ajmer, Through Member.

----Respondents

For Petitioner(s) : Mr. J. L. Purohit, Sr. Advocate assisted by Mr. Rajeev Purohit For Respondent(s) :

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Judgment / Order

28/06/2022

Issue notice. Issue notice of the stay application also,

returnable in six weeks.

Notices when issued be given 'dasti' to the learned counsel

for the petitioners.

In the meanwhile and until further orders, status quo

regarding the title, possession and revenue entries, shall be

maintained.

(VINIT KUMAR MATHUR),J 89-KashishS/-

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