Bhanwar Lal vs State Of Rajasthan
2021 Latest Caselaw 13078 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 11230/2021

Bhanwar Lal S/o Shri Phusa Ram, Aged About 55 Years, R/o Village Ram Nagar, Raneri, Tehsil Bap, District Jodhpur (Raj.).

----Petitioner Versus

1. State Of Rajasthan, Through Secretary, Revenue Department, Government Of Rajasthan, Secretariat, Jaipur.

2. The Registrar, Board Of Revenue, Ajmer.

3. The Divisional Commissioner, Bikaner Division, Bikaner.

4. The District Collector (Land Records), Bikaner, District Bikaner.

5. The Tehsildar (Land Records), Bajju, District Bikaner.

                                                                  ----Respondents


For Petitioner(s)          :     Mr. Vijay Bishnoi
For Respondent(s)          :



                      JUSTICE DINESH MEHTA

                                      Order

25/08/2021

1. Mr. Vijay Bishnoi, learned counsel for the petitioner submits

that the impugned order dated 13.08.2021 does not record 'in

administrative exigency'; hence, the same cannot be considered

to have been passed in administrative exigency.

2. Learned counsel relies upon the judgment dated 18.03.2021

of this Court rendered in Rajpal Singh Vs. State of Raj. &

Ors. :S.B. Civil Writ Petition No.544/2021 in support of his

argument.

3. Matter requires consideration.

(2 of 2) [CW-11230/2021]

4. Issue notice. Issue notice of stay application also, returnable

within six weeks.

5. Meanwhile, effect and operation of the order dated

13.08.2021 qua the petitioner shall remain stayed.

6. Connect with SBCWP No.11259/2021.

(DINESH MEHTA),J

141-CPGoyal/-

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