Bheem Singh Gurjar Son Of Shri ... vs Motilal Meena Son Of Shri ...
2023 Latest Caselaw 1727 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                    S.B. Civil Writ Petition No. 12883/2021

                                   Bheem Singh Gurjar Son Of Shri Karam Singh Gurjar, Aged
                                   About 53 Years, R/o Village Motipura, Gangapur City District
                                   Sawai- Madhopur (Rajasthan)
                                                                                                        ----Petitioner
                                                                        Versus
                                   1.       Motilal Meena Son Of Shri Thandiram Meena, R/o Peeloda,
                                            Nagar Parishad- Gangapur City, District Sawai Madhopur.
                                   2.       Nagar    Parishad,      Gangapur          City     Through    Authorized
                                            Signatory And Commissioner Nagar Parishad Gangapur
                                            City District Sawaimadhopur.
                                                                                                     ----Respondents

For Petitioner(s) : Mr. G.P. Sharma For Respondent(s) : Mr. Amit Singh Shekhawat

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

07/02/2023

Mr. Amit Singh Shekhawat, has put in appearance on behalf

of respondent No.1, therefore no notice is required to be issued to

him.

Issue notice of the main petition as also stay application to

the respondent No.2. Rule is made returnable within three weeks.

Notice be given 'dasti' to the counsel for the petitioner.

List after three weeks. Both the parties are directed to

maintain status quo with regard to the possession of the land in

question.

(GANESH RAM MEENA),J

Sharma NK/120

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