Madan Singh Son Of Late Shri Bhola ... vs State Of Rajasthan
2023 Latest Caselaw 1848 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                     S.B. Civil Writ Petition No. 13304/2021

                                   Madan Singh Son Of Late Shri Bhola Singh
                                                                                                          ----Petitioner
                                                                           Versus
                                   State Of Rajasthan
                                                                                                        ----Respondent

For Petitioner(s) : Mr. Kunawar Ashok Veer Singh Nirwan For Respondent(s) : Mr. Vishal Karnani Mr. Rohit Choudhary, Dy.G.C.

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

08/02/2023

Counsel appearing for the respondents has relied upon

the letter dated 04.04.2022 issued under the signature of the

Tehsildar, Khetri, District Jhunjhunu (Rajasthan) mentioning

therein that there is no record of the road from Nanuwali Bawdi to

Jasrapur through Khasra Nos. 246, 247, 248, 2509, 2165/246.

Counsel for the petitioner is directed to place on record

the said letter in a proper manner.

List the matter after two weeks.

(GANESH RAM MEENA),J

Sharma NK/68

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