Kisnaram vs State Of Rajasthan
2022 Latest Caselaw 3859 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 3832/2022

Kisnaram S/o Manaram, Aged About 40 Years, Village Taj Nagar Gagadi, Panchayat Samiti Tinwari, District Jodhpur

----Petitioner Versus

1. State Of Rajasthan, Through The Secretary, Panchayat Raj Department Government Of Rajasthan Jaipur Rajasthan.

2. The Zila Parishad Jodhpur, Through Its Chief Executive Officer District Jodhpur Rajasthan

3. Panchayat Samiti Tinwari, Through Its Block Development Officer, District Jodhpur Rajasthan

4. Rajneesh Tak, Ex-Block Development Officer, Panchayat Samiti Tinwari District Jodhpur

5. Tulsi Devi W/o Govardhan Singh, 02 Punjab Wala Bera Rampura Bhatian, Panchayat Samiti Tinwari, District Jodhpur

----Respondents

For Petitioner(s) : Mr. Muktesh Maheshwari Mr. Aidan Choudhary

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

11/03/2022

Learned counsel for the petitioners has submitted that in

identical writ petition being SB Civil Writ Petition No.3759/2022,

this Court while admitting and issuing notices to the respondents

has stayed effect and operation of the impugned order.

Admit.

Issue notice.

(2 of 2) [CW-3832/2022]

Meanwhile, the effect and operation of the order dated

20.01.2022 (Annex.-11 of this writ petition) issued by the Election

Officer-cum-Block Development Officer, Panchayat Samiti Tinwari,

District Jodhpur declaring the result of the constitution of Standing

Committee of the Panchayat Samiti, Tinwari shall remain stayed.

Connect with SB Civil Writ Petition No.3759/2022.

(VIJAY BISHNOI),J 176-Arun/-

Powered by TCPDF (www.tcpdf.org)