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Smt. Poonam Singh vs State Of Rajasthan
2022 Latest Caselaw 4826 Raj

Citation : 2022 Latest Caselaw 4826 Raj
Judgement Date : 30 March, 2022

Rajasthan High Court - Jodhpur
Smt. Poonam Singh vs State Of Rajasthan on 30 March, 2022
Bench: Vijay Bishnoi

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 3735/2022

Smt. Poonam Singh W/o Rajkumar Singh, Aged About 41 Years, Resident Of Plot No. Type 3/40, J Anupratap Colony, Rawatbhata, Chittorgarh, Rajasthan.

----Petitioner Versus

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

2. The District Collector Chittorgarh, Rajasthan.

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

4. Gram Panchayat Badoliya, Panchayat Samiti Bhensroadgarh, District Chittorgarh, Rajasthan Through Secretary.

                                                                                                     ----Respondents


                                   For Petitioner(s)          :     Mr. MA Siddiqui
                                                                    Mr. Shubham Chauhan
                                   For Respondent(s)          :


HON'BLE MR. JUSTICE VIJAY BISHNOI Judgment / Order

30/03/2022

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, 3291/2022, 3317/2022 and 3349/2022.

(VIJAY BISHNOI),J 39-mohit/-

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