Lrs Of Late Shri Surender Kumar ... vs Board Of Revenue Rajasthan, Ajmer
2022 Latest Caselaw 7688 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 5995/2022

1. Lrs Of Late Shri Surender Kumar Aggarwal, S/o Labhuram, Through-

2. Smt. Veena Aggarwal W/o Late Surender Kumar Aggarwal, Aged About 75 Years, Chak 8-A Chhoti, Tehsil And District Sri Ganganagar.

3. Suraj Aggarwal S/o Late Surender Kumar Aggarwal, Aged About 54 Years, Chak 8-A Chhoti, Tehsil And District Sri Ganganagar.

4. Gorav Gupta S/o Late Surender Kumar Aggarwal, Aged About 49 Years, By Caste Aggarwal, Resident Of Chak 8-A Chhoti, Tehsil And District Sri Ganganagar.

5. Smt. Gunjan Poddar D/o Late Surender Kumar Aggarwal, Aged About 55 Years, By Caste Aggarwal, Resident Of Chak 8-A Chhoti, Tehsil And District Sri Ganganagar.

6. Smt. Vandana Gupta D/o Late Surender Kumar Aggarwal, Aged About 51 Years, By Caste Aggarwal, Resident Of Chak 8-A Chhoti, Tehsil And District Sri Ganganagar.

----Petitioners Versus

1. Board Of Revenue Rajasthan, Ajmer, Through Its Registrar.

2. State Of Rajasthan, Through Tehsildar (Revenue), Sri Ganganagar.

3. Additional District Collector Vigilance, Sri Ganganagar.

4. Lrs Of Vikramjeet Singh, S/o Late Labhuram Aggarwal, Through-

5. Shaminder Aggarwal W/o Late Vikramjeet Singh, 93 Jhoke Road, Firozpur Cant (Punjab).

6. Kavita Sharma D/o Late Vikramjeet Singh, By Caste Aggarwal, Resident Of 93 Jhoke Road, Firozpur Cant (Punjab).

7. Kirti Brar D/o Late Vikramjeet Singh, By Caste Aggarwal, Resident Of 93 Jhoke Road, Firozpur Cant (Punjab).

8. Kumud Vij D/o Late Vikramjeet Singh, By Caste Aggarwal, Resident Of 93 Jhoke Road, Firozpur Cant (Punjab).

                                                                    ----Respondents


                                                                             (2 of 2)               [CW-5995/2022]




                                   For Petitioner(s)        :     Mr. Gopi Ram Goyal

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

23/05/2022

Issue notice. Issue notice of stay petition also, returnable on

08.08.2022.

In the meantime, the petitioners shall not be dispossesed

from the land in question.

(VIJAY BISHNOI),J

32-AjaySingh/-

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