Arshad Saeed vs State Of Rajasthan
2022 Latest Caselaw 7775 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 6276/2022

Arshad Saeed S/o Shri Saeed Ahmed, Aged About 70 Years, R/o Aligarh (U.p.) At Present Residing At House No. F-9/11, Model Town, Delhi, 110009 Through Power Of Attorney Surain Gupta S/o Saroj Kumar Gupta, Aged About 52 Years, R/o Chak 8A, Chhoti Tehsil, District Sri Ganganagar.

----Petitioner Versus

1. State Of Rajasthan, Through The Tehsildar, Sri Ganganagar.

2. The Additional District Collector, Sri Ganganagar.

3. Board Of Revenue For Rajasthan, Ajmer.

4. Vikramjeet Singh S/o Shri Labu Ram Agarwal, Resident Of Chak 8-A, Chhoti, Tehsil And District Sri Ganganagar.

----Respondents

For Petitioner(s) : Dr. Sachin Acharya, Sr. Adv.

Mr. Rakesh Chotia For Respondent(s) :

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

24/05/2022

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

08.08.2022.

In the meantime, the petitioner shall not be dispossessed

from the land in question.

(VIJAY BISHNOI),J 53-mohit/-

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