Ramdhan Son Of Dharu vs Parbhati Son Of Ramsukha
2021 Latest Caselaw 6346 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

                S.B. Civil Writ Petition No. 4374/2021

1.     Ramdhan Son Of Dharu, Aged About 70 Years, Resident
       Of Gram Khauhra Chauhan, Tehsil- Rajgarh, District -
       Alwar.
2.     Chotkaya @ Chotelal Son Of Dharu, Aged About 68 Years,
       Resident Of Gram Khauhra Chauhan, Tehsil- Rajgarh,
       District - Alwar.
                                                                  ----Petitioners
                                       Versus
1.     Parbhati     Son        Of    Ramsukha,        Resident     Of   Khauhra
       Chauhan, Tehsil- Rajgarh, District - Alwar.
2.     Mulya Son Of Dharu, Resident Of Gram Khauhra Chauhan,
       Tehsil- Rajgarh, District - Alwar.
                                                                ----Respondents

For Petitioner(s) : Mr. Dileep Singh Jadaun For Respondent(s) :

HON'BLE MR. JUSTICE INDERJEET SINGH

Order

10/11/2021

Counsel for the petitioners submits that the issue involved in

this writ petition has already been considered and decided by the

Co-ordinate Bench of this Court in the matter of Ramdhan & Anr.

Vs. Parbhati & Anr. (S.B. Civil Writ Petition No.3793/2021) where

in on 13.08.2021, the following order was passed:-

"Learned counsel for the petitioners submits that the petitioenrs were having in possession of the property for last 70 years. However, this court finds that both RAA as well as Revenue Board have reached to the conclusions that the petitioners' names were entered in the settlment operation from Samvat 2046 only and before the

(2 of 2) [CW-4374/2021]

same, there was no document in favour of the petitioners to show that they had any possession on the property.

In view thereof, the order passed by the RAA as well as Revenue Board do not warrant any intereference. The writ petition is accordingly dismissed. All pending applications also stand disposed of."

In that view of the matter, the present writ petition stands

dismissed in view of the judgment passed by the Co-ordiante

Bench of this Court in the matter of Ramdhan (supra).

(INDERJEET SINGH),J

Upendra Pratap Singh /13

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