Roshan Das vs Bhagwan Das
2021 Latest Caselaw 11101 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR

S.B. Civil Writ Petition No. 5580/2021

1. Roshan Das S/o Bhagwan Das Vairagi, Aged About 45 Years, R/o Fateh Nagar, Tehsil Mavli, District Udaipur (Rajasthan)

2. Murli Das S/o Bhagwan Das Vairagi, Aged About 43 Years, R/o Fateh Nagar, Tehsil Mavli, District Udaipur (Rajasthan)

3. Smt. Nirmala D/o Bhagwan Das Vairagi W/o Kailash Das, Aged About 40 Years, R/o Sundarwas, Tehsil Girwa, District Udaipur (Rajasthan)

4. Smt. Manju D/o Bhagwan Das Vairagi W/o Vimal Das, Aged About 38 Years, R/o Gilund, Tehsil Rail Magra, District Rajasamand (Rajasthan)

----Petitioners Versus

1. Bhagwan Das S/o Bhur Das, Aged About 43 Years, R/o Fateh Nagar, Tehsil Mavli, District Udaipur (Rajasthan)

2. Shanker Das S/o Heera Das Vairagi, R/o Fateh Nagar, Tehsil Mavli, District Udaipur (Rajasthan)

3. Bhanwar Das S/o Laxman Das, R/o Rebario Ka Gudda, Tehsil Girwa, District Udaipur (Rajasthan)

4. Heera Das S/o Laxman Das, R/o Rebario Ka Gudda, Tehsil Girwa, District Udaipur (Rajasthan)

5. Shanker Lal Prajapat S/o Sohan Lal Prajapat, R/o Ward No. 12, Bhrahmpuri, Fateh Nagar, Tehsil Mavli, District Udaipur (Rajasthan)

6. Kuldeep Choudhary S/o Hemendra Choudhary, R/o Nahar Magra, Tehsil Mavli, District Udaipur (Rajasthan)

----Respondents

For Petitioner(s) : Mr. Sumit Singhal For Respondent(s) :

HON'BLE MR. JUSTICE VIJAY BISHNOI

(2 of 2) [CW-5580/2021]

Judgment / Order

19/07/2021

Issue notice to the respondents, returnable within four

weeks.

In the meanwhile, status-quo regarding the land in question,

as it exists today, shall be maintained by both the parties.

(VIJAY BISHNOI),J

22-mohit/ pratibha/-

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