Tarachand vs The State Of Rajasthan
2022 Latest Caselaw 12398 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

D.B. Writ Contempt No. 937/2021

Tarachand

----Petitioner Versus The State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. Manish Dhebana For Respondent(s) : Mr. RK Bhadu

HON'BLE MR. JUSTICE VIJAY BISHNOI HON'BLE MR. JUSTICE KULDEEP MATHUR

Judgment / Order

17/10/2022

Learned counsel Mr. RK Bhadu appearing for respondent has

submitted that the Public Land Protection Cell (PLPC) has already

initiated the proceedings for removal of encroachment over the

public land. He prays for some time to furnish copy of the

proceedings conducted by the Pubic Land Protection Cell.

Time prayed for is granted.

List after four weeks.

(KULDEEP MATHUR),J (VIJAY BISHNOI),J Surabhii/44-

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