THAKUR RAGHUNATH RAM ALIAS RAGHUNATH SINGH Vs. STATE OF RAJASTHAN & OTHERS
LAWS(RAJ)-2012-5-315
HIGH COURT OF RAJASTHAN
Decided on May 23,2012

Thakur Raghunath Ram Alias Raghunath Singh Appellant
VERSUS
State of Rajasthan And Others Respondents

JUDGEMENT

- (1.) Heard on question of admission.
(2.) Intra Court appeal has been preferred as against order dated 08.11.2011 passed by the Single Bench in S.B. Civil Writ Petition No. 10676/2010.
(3.) Appellant preferred writ petition before Single Bench with a prayer to quash the proceedings initiated on the application filed by Respondent Nos. 3 and 4 before the Commissioner, Jagir and Khudkasht, Rajasthan, Jaipur. The Single Bench vide impugned order dated 08.11.2011 has dismissed the writ petition. Aggrieved thereby, the intra Court appeal has been preferred.;


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