Rajasthan High Court - Jaipur
Sheela Devi vs State (Revenu Department)Ors on 23 November, 2011
Author: Ajay Rastogi
Bench: Ajay Rastogi
In the High Court of Judicature for Rajasthan
Jaipur Bench
**
Civil Writ Petition No.14210/2011
Sheela Devi Versus State & Ors
Date of Order ::: 23/11/2011
Hon'ble Mr. Justice Ajay Rastogi
Mr. Anshuman Saxena, for petitioner
Counsel inter-alia submits that electric feeder has been laid by respondents without obtaining legal recourse under the law and the petitioner has not been paid any compensation for the land used by respondents for laying the feeder in question. Issue notice of writ & stay petition alongwith a copy of this order, to respondents as to why the petition may not be finally disposed of at admission stage returnable within four weeks. Notices may be given Dasti, if desired. List after service.
(Ajay Rastogi), J.
K.Khatri/p1/ 14210CW2011Nov23-IsNtc.doc