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Gopal Lal S/O Shri Badri Lal Jat vs Shri Anand Kumar ...
2023 Latest Caselaw 5061 Raj/2

Citation : 2023 Latest Caselaw 5061 Raj/2
Judgement Date : 18 September, 2023

Rajasthan High Court
Gopal Lal S/O Shri Badri Lal Jat vs Shri Anand Kumar ... on 18 September, 2023
Bench: Manindra Mohan Shrivastava, Praveer Bhatnagar
[2023:RJ-JP:23701-DB]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

              D.B. Civil Contempt Petition No. 819/2022

                                           In

             D.B. Civil Writ (PIL) Petition No. 12725/2021

Gopal Lal S/o Shri Badri Lal Jat, Aged About 40 Years, Resident
Of Village Khoda Ka Khera, Panchayat Bahad, Tehsil Newai,
District Tonk (Raj.).
                                                                       ----Petitioner
                                       Versus
1.       Shri Anand Kumar, Principal Secretary, Department Of
         Revenue, Government Secretariat, Jaipur (Raj.).
2.       Ms. Chinmay Gopal, District Collector, Tonk (Raj.).
3.       Shri Trilok Chand Meena, Sub-Divisional Officer, Newai,
         District Tonk (Raj.).
4.       Ms. Pranjal Kanwar, Tehsildar, Teshil Newai, District Tonk
         (Raj.)
5.       Shri Brijmohan, Sarpanch, Gram Panchayat Bahad, Tehsil
         Newai, District Tonk (Raj.).
6.       State Of Rajasthan, Through The Principal Secretary,
         Revenue Department, Secretariat, Jaipur (Raj.).
                                                                    ----Respondents

For Petitioner(s) : Mr. Rajanikant, Advocate for Mr. Vijendra Yadav, Advocate For Respondent(s) : Mr. Rajesh Maharshi, AAG with Mr. Udit Sharma, Advocate

HON'BLE MR. JUSTICE MANINDRA MOHAN SHRIVASTAVA HON'BLE MR. JUSTICE PRAVEER BHATNAGAR

Judgment / Order

18/09/2023

Taking into consideration the reply of the respondents and

the submission that the order of removal of encroachment passed

by the Revenue Court has been stayed by a Division Bench of this

[2023:RJ-JP:23701-DB] (2 of 2) [CCP-819/2022]

Court in D.B. Civil Special Appeal (Writ) No. 934/2022 which has

been taken into consideration to drop the proceedings of eviction,

nothing survive for consideration.

The contempt petition, at this stage, is disposed off.

(PRAVEER BHATNAGAR),J (MANINDRA MOHAN SHRIVASTAVA),J

Mohita /19

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