Rajasthan High Court - Jaipur
Lalita Goyal Wife Of Shri Rambabu ... vs Union Of India on 13 October, 2022
Author: Mahendar Kumar Goyal
Bench: Mahendar Kumar Goyal
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 7312/2022
Lalita Goyal Wife Of Shri Rambabu Agrawal
----Petitioner
Versus
Union Of India & Ors.
----Respondents
For Petitioner(s) : Mr. Manoj Kumar Bhardwaj
For Respondent(s) :
HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL
Order
13/10/2022
Learned counsel for the petitioner submits that without
acquisition of land of Khasra No.458, Village Dorai, Tehsil Ajmer,
District Ajmer, under his khatedari, the respondents have encroached
upon it.
Learned counsel for the petitioner is directed to supply a copy
of the writ petition in the office of Mr. R.D. Rastogi, learned
Additional Solicitor General, during course of the day.
List the matter on 21.10.2022 after showing name of Mr.
Devesh Yadav in the cause list as counsel for the respondents.
Heard the learned counsel for the petitioner on interim relief.
Taking into consideration the contentions advanced by him and the material on record, this Court deems it just and proper to direct the parties to maintain status quo qua the land of Khasra No.458, Village Dorai, Tehsil Ajmer, District Ajmer, till further orders.
(MAHENDAR KUMAR GOYAL),J PRAGATI/60 (Downloaded on 13/10/2022 at 11:31:48 PM) Powered by TCPDF (www.tcpdf.org)