Lrs Of Bhadar Singh vs State Of Rajasthan
2022 Latest Caselaw 3827 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 1904/2022

1. Lrs Of Bhadar Singh, Through Lrs

2. Late Fateh Singh, Through Lrs

----Petitioners Versus

1. State Of Rajasthan, Through Its Secretary Department Of Revenue Secretariat, Jaipur.

2. The Board Of Revenue, At Ajmer, Through Its Registrar.

3. The District Collector, Churu.

4. The Sub Divison Offficer, Taranagar, District Churu.

5. Tehsildar, Taranagar, District Churu.

                                                                                                    ----Respondents


                                   For Petitioner(s)         :     Mr. Binja Ram
                                   For Respondent(s)         :

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

10/03/2022

Issue notice. Issue notice of the stay petition also, returnable

within a period of six weeks.

In the meantime, status quo as it exists today in respect of

the land in question shall be maintained.

(VIJAY BISHNOI),J 96-mohit/-

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