Kishan Lal Adopted vs Board Of Revenue Rajasthan
2021 Latest Caselaw 10488 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 8626/2021

Kishan Lal Adopted son of Late Manga Ram, Aged About 53 Years, By Caste Mali, Resident Of Sidhi Bas, Tehsil Deedwana, District Nagaur.

----Petitioner Versus

1. Board Of Revenue Rajasthan, Ajmer.

2. The State Of Rajasthan, Through The Tehsildar Deedwana, District Nagaur.

3. Hanuman Singh S/o Buddha @ Buddh Dev, By Caste Mali Chouhan, Resident Of Sidhi Bas, Tehsil Deedwana, District Nagaur.

4. Govind Singh S/o Buddha @ Buddh Dev, By Caste Mali Chouhan, Resident Of Sidhi Bas, Tehsil Deedwana, District Nagaur.

5. Bajrang Singh S/o Buddha @ Buddh Dev, By Caste Mali Chouhan, Resident Of Sidhi Bas, Tehsil Deedwana, District Nagaur.

6. Mahaveer Singh S/o Buddha @ Buddh Dev, By Caste Mali Chouhan, Resident Of Sidhi Bas, Tehsil Deedwana, District Nagaur.

7. Manohar Singh S/o Nemichand, By Caste Mali, Resident Of Katla Bas Tehsil Deedwana, District Nagaur.

8. Rajkumar Sankhla S/o Ramesh Chand Sankhla, By Caste Mali, Resident Of Sidhi Bas, Tehsil Deedwana, District Nagaur.

9. Habib Khan S/o Sodu Khan, By Caste Bhat Musalman, Resident Of Soopka, Tehsil Deedwana, District Nagaur.

10. Seeta D/o Dhanni Devi W/o Late Giga Ram, By Caste Mali, Resident Of Deedwana. Presently, Kudali, Tehsil Deedwana, District Nagaur.

11. Champa D/o Late Dhanni Devi W/o Sugan Singh, By Caste Mali, Resident Of Deedwana. Presently Adka Bas, Tehsil Deedwana, District Nagaur.

12. Munni Devi D/o Late Dhanni Devi W/o Manak Chand, By Caste Mali, Resident Of Siddhi Bas, Tehsil Deedwana, District Nagaur. Presently Adka Bas, Tehsil Deedwana,

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District Nagaur.

13. Santosh D/o Late Dhanni Devi W/o Ramesh Chand, By Caste Mali, Resident Of Siddhi Bas. Presently Adka Bas, Tehsil Deedwana, District Nagaur.

----Respondents

For Petitioner(s) : Mr. A.R. Godara

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

09/07/2021

Issue notice. Issue notice of stay application as well,

returnable within three weeks and be given 'dasti' to

learned counsel for the petitioner for service.

In the meantime, the parties are directed to

maintain status quo as it exists today with respect to the

land in question till the next date.

(VIJAY BISHNOI),J

175-msrathore/-

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