Rajasthan High Court - Jaipur
Dushyant Hada S/O Sh. Shiv Charan Hada vs Union Of India on 11 September, 2019
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 13605/2019
Dushyant Hada S/o Sh. Shiv Charan Hada
----Petitioner
Versus
Union Of India
----Respondent
For Petitioner(s) : Mr. Lokesh Kumar Atrey, Adv.
For Respondent(s) :
HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA Order 11/09/2019 Learned Counsel for the petitioner submits that petitioner is one of the residents of the 'Sky Terrace' having its flat and is residing in the said premises and the respondents have seized the entire building and are not allowing the petitioner to use his premises.
Issue notice to the respondents of the writ petition as also the stay application returnable within four weeks. Notices be given 'Dasti'.
In the meanwhile, status quo relating to the property shall be maintained and the petitioner shall be allowed to use his premises.
(SANJEEV PRAKASH SHARMA),J NAVAL KISHOR /140 (Downloaded on 06/06/2021 at 08:11:26 PM) Powered by TCPDF (www.tcpdf.org)