Sarpanch Gram Panchayat Thalarka vs Additional District Collector, ...
2023 Latest Caselaw 4259 Raj

                                         HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                          JODHPUR
                                                       S.B. Civil Writ Petition No. 6408/2023

                                   1.       Sarpanch Gram Panchayat Thalarka, Aged About 31
                                            Years, Tehsil Nohar, District Hanumangargh
                                   2.       Sahab Ram S/o Surja Ram, Aged About 63 Years, Village
                                            Thalarka Tehsil Nohar District Hanumangarh.
                                                                                                         ----Petitioners
                                                                          Versus
                                   1.       Additional District Collector, Nohar, District Hanumangarh
                                   2.       Block      Development         Officer,     Panchayat       Samiti   Nohar
                                            District Hanumangarh.
                                   3.       Virendra S/o Brij Lal, By Caste Jat, Resident Of Village
                                            Thalarka Tehsil Nohar District Hanumangarh.
                                                                                                       ----Respondents


                                   For Petitioner(s)            :     Mr. RS Choudhary
                                   For Respondent(s)            :



                                         HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                                                           Order

                                   08/05/2023

                                         Issue notice to the respondents, returnable within four

                                   weeks.

                                         In the meanwhile, effect and operation of the impugned

                                   judgment dated 02.05.2023 (Annex.17) shall remain stayed.



                                                                    (DR.PUSHPENDRA SINGH BHATI), J.

C/2-12-Sudheer/-

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