Ram Narayan vs State Of Rajasthan
2022 Latest Caselaw 7961 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 6658/2022

1. Ram Narayan S/o Shri Bapulal Gurjar, Aged About 48 Years, Resident Of Karunda, Tehsil Chhoti Sadri, District Pratapgarh.

2. Radhey Shyam S/o Shri Bapulal Gurjar, Aged About 46 Years, Resident Of Karunda, Tehsil Chhoti Sadri, District Pratapgarh.

3. Kishanlal S/o Shri Bapulal Gurjar, Aged About 41 Years, Resident Of Tehsil Chhoti Sadri, District Pratapgarh.

4. Smt. Gendi Bai W/o Shri Bapulal Gurjar, Aged About 65 Years, Resident Of Karunda, Tehsil Chhoti Sadri, District Pratapgarh.

----Petitioners

Versus

1. State Of Rajasthan, Through Secretary, Department Of Panchayati Raj And Rural Department, Jaipur (Rajasthan).

2. District Collector, Pratapgarh.

3. Gram Panchayat Karunda, Through Sarpanch, Gram Panchayat Karunda, Tehsil Chhoti Sadari, District Pratapgarh.

4. Smt. Ramkanya W/o Shri Babulal, Resident Of Karunda, Tehsil Chhoti Sadri, District Pratapgarh.

----Respondents

For Petitioner(s) : Mr. Bharat Shrimali

HON'BLE MR. JUSTICE VIJAY BISHNOI Judgment / Order 26/05/2022

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

on 16.08.2022.

In the meantime, status quo as it exists today with respect

to the land in question shall be maintained by the parties.

(VIJAY BISHNOI),J 139-mohit/-

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