Thakur Ji Mandir Govind Dev Ji ... vs Chothmal S/O Hardayal
2021 Latest Caselaw 2108 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

               S.B. Civil Writ Petition No. 5258/2019

Thakur Ji Mandir Govind Dev Ji Maharaj Panch Mahajanan
Agarwal Karauli, Through Manager And Next Friends Ramji Lal
S/o Hazari Lal, Ramji Lal S/o Ratan Lal R/o Karauli, Thasil And
Distt. Karauli, At Present Trustee Virendra Kumar Agarwal S/o
Nathu Lal Agarwal Aged About 54 Years, R/o Karauli, Tehsil And
District Karauli.
                                                                   ----Petitioner
                                   Versus
1.      Chothmal S/o Hardayal, R/o Hindaun Gate Tehsil And
        Distt. Karauli.
2.      Praksh Chand S/o Liladhar Sharma, R/o Near Pathano Ki
        Masjid, Chatikana Mohalla, Tehsil And Distt. Karauli.
3.      State Of Rajasthan, Through Tehsildar, Karauli.
                                                                ----Respondents

For Petitioner(s) : Mr. Mukesh Kumar Goyal For Respondent(s) :

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Order

01/03/2021

Learned counsel for the petitioner submits that he has

already removed the defect No.1.

Defect No.2 pointed out by the Registry is waived.

The writ petition was heard for admission on the request of

learned counsel for the petitioner.

By way of this writ petition filed under Article 226 of the

Constitution of India, a direction has been sought for the Board of

Revenue, Rajasthan, Ajmer (for brevity "the Board") to decide the

(2 of 2) [CW-5258/2019]

Review T.A. Application No.7088/2012, District Karauli, Chothmal

versus Thakurji Mandir Govind Dev Ji & Ors., expeditiously.

Learned counsel for the petitioner submitted that the

application filed by the respondent No.1 under Order 7 Rule 11

CPC in the Civil Suit filed by the petitioner was dismissed by the

learned trial Court vide its order dated 26.12.2002. The revision

petition filed thereagainst was also dismissed by the Board vide its

judgment dated 02.07.2012; but, the review petition filed by the

respondent No.1 against the order rejecting his revision petition is

subjudice for last about 9 years. He, therefore, prayed for

expeditious disposal of the same.

In view of the limited prayer made by the learned counsel for

the petitioner, this Court deems it just and proper to decide this

writ petition without issuing notice to the respondents.

In the aforesaid circumstances, the Board is directed to

decide the Review T.A. Application No.7088/2012, District Karauli,

Chothmal versus Thakurji Mandir Govind Dev Ji & Ors. within a

period of six months from the date of receipt of certified copy of

this order.

With the aforesaid directions, the writ petition is disposed of.

(MAHENDAR KUMAR GOYAL),J

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