Nirmala Gupta vs State Of Rajasthan
2022 Latest Caselaw 3992 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 3291/2022

Nirmala Gupta W/o G.c. Gupta, Aged About 54 Years, R/o D-24, D Road, Heavy Water Colony, Bhabhanagar, Rawatbhata, Distt. Chittorgarh (Rajasthan).

----Petitioner Versus

1. State Of Rajasthan, Through The Secretary, Local Self Government, Government Of Rajasthan, Jaipur (Raj.)

2. Sub Divisional Officer, Rawatbhata, District Chittorgarh (Rajasthan)

3. The Tehsildar, Rawatbhata, District Chittorgarh (Rajasthan)

4. The Municipal Board, Rawatbhata, District Chittorgarh Through The Executive Officer.

5. The Surpanch, Gram Panchayat Charbhuja, Tehsil Rawatbhata, District Chittorgarh (Rajasthan)

----Respondents

For Petitioner(s) : Mr. Devkinandan Vyas For Respondent(s) :

HON'BLE MR. JUSTICE VIJAY BISHNOI Judgment / Order

14/03/2022 Issue notice. Issue notice of the stay petition also,

returnable within a period of four weeks.

In the meantime, status quo as it exists today with respect

to the premises in question shall be maintained.

Connect with S.B. Civil Writ Petition Nos. 10123/2021,

2157/2022 & 2793/2022.

(VIJAY BISHNOI),J 20-mohit/-

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