Laxmikant Sharma vs The State Of Rajasthan
2022 Latest Caselaw 11574 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 13561/2022

Laxmikant Sharma S/o Shri Gajanand Sharma, Aged About 55 Years, Resident Of Nai Aabadi, Gali No. 1, Ward No. 24, Hanumangarh Town, Hanumangarh.

----Petitioner Versus

1. The State Of Rajasthan, Through The Principal Secretary, Department Of Local Self, Government Of Rajasthan, Secretariat, Rajasthan, Jaipur.

2. The Director, Local Bodies, Rajasthan, Jaipur.

3. The District Collector, Hanumangarh.

4. The Commissioner, Municipal Council, Hanumangarh.

----Respondents

For Petitioner(s) : Mr. R. S. Choudhary

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

16/09/2022

Heard learned counsel for the petitioner.

Issue notice, returnable on 20.10.2022. Issue notice of stay

application also.

Meanwhile and till the next date of hearing, effect and

operation of the impugned notice dated 25.08.2022 (Annexure-

13) shall remain stayed.

Connect with S.B. Civil Writ Petition Nos.13094/2022,

13086/2022.

(VIJAY BISHNOI),J

193-AjaySingh/-

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