Ram Niwash Beniwal Son Of Shri Ram ... vs State Of Rajasthan
2022 Latest Caselaw 6436 Raj/2

                                             HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                         BENCH AT JAIPUR

                                         D.B. Public Interest Litigation Petition (PIL) No. 16219/2019

                                      Ram Niwash Beniwal & Ors.
                                                                                                         ----Petitioners
                                                                          Versus
                                      State Of Rajasthan & Ors.
                                                                                                       ----Respondents

For Petitioner(s) : Mr. Prahlad Sharma Advocate. For Respondents : Mr. Mehul Harkawat Advocate on No.1 to 4 behalf of Mr. Anil Mehta, Additional Advocate General.

For Respondents : Mr. Hanuman Chaudhary Advocate. No.5 & 6.

For Respondent (s) : Mr. S.L. Kumawat Advocate.

HON'BLE THE ACTING CHIEF JUSTICE MR. MANINDRA MOHAN SHRIVASTAVA HON'BLE MR. JUSTICE VINOD KUMAR BHARWANI

Judgment / Order

29/09/2022

Pleadings are complete.

The case will require final hearing because it involves various

disputed questions of fact and even the maintainability of the

petition is to be examined. Therefore, no case is made out for

grant of interim relief.

The application for stay is rejected.

Matter be listed for hearing.

(VINOD KUMAR BHARWANI),J (MANINDRA MOHAN SHRIVASTAVA),ACTING CJ

Sanjay Kumawat-81

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