Najir Khan vs State Of Rajasthan
2022 Latest Caselaw 8385 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 8528/2022

1. Najir Khan S/o Sakhi Mohd, Aged About 57 Years, B/c Musalman, R/o Pagion Ki Dhani, Tehsil Phalodi, District Jodhpur.

2. Mahboob Khan S/o Sakhi Mohd, Aged About 43 Years, B/c Musalman, R/o Pagion Ki Dhani, Tehsil Phalodi, District Jodhpur.

3. Naseer Deen S/o Aamdeen, Aged About 72 Years, B/c Musalman, R/o Pagion Ki Dhani, 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 90-KashishS/-

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