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Balaji Eent Udyoge vs State Of Rajasthan
2022 Latest Caselaw 7465 Raj

Citation : 2022 Latest Caselaw 7465 Raj
Judgement Date : 18 May, 2022

Rajasthan High Court - Jodhpur
Balaji Eent Udyoge vs State Of Rajasthan on 18 May, 2022
Bench: Vijay Bishnoi

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 7235/2022

Balaji Eent Udyog, Padampur, District Sriganganagar Through Its Proprietor Neeraj Kamra S/o Shri Jaspal Kamra, Aged 25 Years, Resident Of Ward No. 2, Vpo Binghballa, Tehsil Padampur, District Sriganganagar (Rajasthan).

----Petitioner Versus

1. State Of Rajasthan, District Collector, Sriganganagar.

2. Tehsildar, Revenue, Padampur, District Sriganganagar.

3. Mining Engineer, Mines And Geology Department, Sriganganagar.

----Respondents

For Petitioner(s) : Mr. C.S.Kotwani

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

18/05/2022 Issue notice. Issue notice of stay petition as well.

In the meantime, no coercive action shall be taken against

the petitioner pursuant to the notice dated 07.03.2022 (Annex.8)

issued by the Tehsildar (Revenue) Padampur, Distt. Sri

Ganganagar.

(VIJAY BISHNOI),J

263-AjaySingh/-

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