Shanti W/O Amilal vs State Of Rajasthan
2023 Latest Caselaw 1815 Raj/2

                                               HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                           BENCH AT JAIPUR

                                                    S.B. Civil Writ Petition No. 2518/2023

                                    Shanti W/o Amilal
                                                                                                      ----Petitioner
                                                                       Versus
                                    State Of Rajasthan
                                                                                                    ----Respondent

For Petitioner(s) : Mr. Mahipal Singh Kharra For Respondent(s) :

HON'BLE MR. JUSTICE INDERJEET SINGH Order 08/02/2023

Counsel for the petitioners submits that in compliance of the

order passed by the Division Bench of this court dated 27.06.2022

in D.B. Civil Writ Petition No.8129/2022, the respondents have

issued notice dated 12.04.2022 under Section 91 of the Rajasthan

Land Revenue Act, 1956 for vacating the land in dispute, however,

no proper enquiry has been conducted by them prior to issuance

of the notice.

In support of the contention counsel relied upon the

judgment dated 26.08.2022 passed by the Hon'ble Supreme Court

in the matter of State of Rajasthan & Anr. Vs. Ultratech Cement

Ltd., (Civil Appeal No.5841 of 2022).

In that view of the matter, issue notice to the respondent(s),

returnable within six weeks.

Meanwhile, the respondents are directed not to demolish the

residential houses of the petitioners.

(INDERJEET SINGH),J

JYOTI /35

Powered by TCPDF (www.tcpdf.org)