Prabhu Dayal Sharma vs State Of Rajasthan
2022 Latest Caselaw 4404 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 4061/2022

Prabhu Dayal Sharma S/o Shri Kanhaiya Lal Sharma, Aged About 49 Years, Resident Of Village Jhalarbawari, Gram Panchayat Jhalarbawari, Panchayat Samiti Bhainsrogarh, District Chittorgarh And At Present Resident Of Tiwari Bhawan, Rawat Mohalla, Rawatbhata, District Chittorgarh.

----Petitioner Versus

1. State Of Rajasthan, Through The Principal Secretary, Department Of Panchayati Raj And Rural Development, Secretariat, Jaipur.

2. The Collector, District Chittorgarh.

3. The Sub-Division Officer, Rawatbhata District Chittorgarh.

4. The Tehsildar, Rawatbhata, District Chittorgarh

----Respondents

For Petitioner(s) : Mr. Ashish K. Saksena, Mr. Pramendra Bohra, Mr. Harshit Mittal

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

21/03/2022

Issue notice. Issue notice of 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 SBCWP Nos.10123/2021, 2157/2022

and 2793/2022.

(VIJAY BISHNOI),J

41-msrathore/-

Powered by TCPDF (www.tcpdf.org)