ARJUN SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This intra court appeal is directed against the order dtd. 17/5/2022 passed in SBCWP No. 6493/2022, wherein, learned Single Judge had ordered issuance of notice in the writ petition as well as stay petition and directed the parties to maintain status quo.

(2.) The respondent nos. 5 and 6, Rana Ram and Vishan Singh, filed SBCWP No.6493/2022 inter alia questioning the notice dtd. 11/2/2022 and 14/3/2022 issued by the Tehsildar (Revenue), Siwana District Barmer in case No. 53/2022 and 54/2022 under Sec. 91 of the Rajasthan Land Revenue Act, 1956 ('the Act, 1956').

(3.) When the writ petition came up before the learned Single Judge for admission on 17/5/2022, the following order was passed: