Rajasthan High Court - Jodhpur
Dera Sacha Sauda Village Ramgarh vs State Of Rajasthan on 7 December, 2021
Author: Dinesh Mehta
Bench: Dinesh Mehta
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 16975/2021 Dera Sacha Sauda Village Ramgarh, Tehsil Nohar Through Its Bhangidas Duli Chand S/o Sh. Puran Mal, Aged 53 Years, R/o Ward No. 17, Vpo Ramgarh, Tehsil Nohar, 16 Dpn, Hanumangarh, Rajasthan.
----Petitioner Versus
1. State Of Rajasthan, Through The Secretary, Department Of Panchayati Raj, Government Of Rajasthan, Secretariat, Jaipur.
2. Panchayat Samiti Nohar, Through Its Block Development Officer, Rajasthan.
3. Gram Panchayat Ramgarh, Through Its Sarpanch, Tehsil Nohar, District Hanumangarh.
----Respondents For Petitioner(s) : Mr. Mahendra Vishnoi JUSTICE DINESH MEHTA Order 07/12/2021 Issue notice. Issue notice of stay application also, returnable within six weeks.
Meanwhile, status-quo in relation to the construction over the land covered by the 'patta' issued to the petitioner shall be maintained.
(DINESH MEHTA),J 192-A.Arora/-
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