Ramesh Singh vs Municipal Council, Sirohi
2022 Latest Caselaw 3218 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 3272/2022

Ramesh Singh S/o Ganpat Singh, Aged About 60 Years, Sardulpura Colony, Sirohi, District Sirohi.

----Petitioner Versus Municipal Council, Sirohi, Through Its Commissioner.

----Respondent

For Petitioner(s) : Mr. Shreyansh Mardia For Respondent(s) : Mr. Rajesh Parihar, AGC

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

02/03/2022

Learned AGC Mr. Rajesh Parihar has put in appearance as

caveator on behalf of the sole respondent. He has submitted that

encroachment over the alleged plot has already been removed and

at present the land is vacant. It is also submitted that the

petitioner being Government Servant is in possession of another

plot which was allotted to him.

Learned AGC Mr. Parihar has submitted that he has received

the copy of writ petition today itself so a days' time may be

granted to file reply.

In view of the above, list this matter on 4th March, 2022.

However, the auction proceedings may be carried out but the

same shall not be finalized till the next date.

(VIJAY BISHNOI),J 176-Arun/-

Powered by TCPDF (www.tcpdf.org)