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Lichhaman Ram vs State Of Rajasthan
2022 Latest Caselaw 7808 Raj

Citation : 2022 Latest Caselaw 7808 Raj
Judgement Date : 24 May, 2022

Rajasthan High Court - Jodhpur
Lichhaman Ram vs State Of Rajasthan on 24 May, 2022
Bench: Vijay Bishnoi

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 5440/2022

Lichhaman Ram S/o Shri Megha Ram, Aged About 57 Years, By Caste Bavari, Resident Of Village Mandookara, Toshina, Tehsil Deedwana, District Nagaur, Rajasthan.

----Petitioner Versus

1. State Of Rajasthan, Through The Secretary, Revenue Department, Secretariat, Jaipur (Rajasthan).

2. District Collector, Nagaur.

3. Sub Tehsildar, Sub Tehsil Chhoti Khatu, District Nagaur.

4. Sarpanch, Gram Panchayat, Mandookara, Dist. Nagaur.

                                                                                                    ----Respondents


                                   For Petitioner(s)         :     Mr. Kaushal Sharma
                                   For Respondent(s)         :



HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

24/05/2022

Issue notice. Issue notice of stay application also, returnable

within a period of six weeks.

(VIJAY BISHNOI),J 38-mohit/-

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