M/S Neemrana Hotels Pvt. Ltd vs The State Of Rajasthan
2021 Latest Caselaw 6656 Raj/2

         HIGH COURT OF JUDICATURE FOR RAJASTHAN
                     BENCH AT JAIPUR

               S.B. Civil Writ Petition No. 13245/2021

M/s Neemrana Hotels Pvt. Ltd.
                                                                        ----Petitioner
                                   Versus
The State Of Rajasthan
                                                                   ----Respondent

For Petitioner(s)        :     Mr. R.B. Mathur
For Respondent(s)        :



           HON'BLE MR. JUSTICE INDERJEET SINGH

                                    Order

18/11/2021

Counsel for the petitioner submits that land of khasra No.

267 & 268 belongs to the petitioner and dispute with regard to

khasra No. 267 & 268 of village Neemrana is pending and

khatedars of khasra No. 267 & 268 filed a revenue suit which was

decided in favour of the khatedars, thereafter, the revenue

proceedings travelled upto the Board of Revenue where the appeal

was also filed by the petitioner with regard to khasra No. 267 &

268 of the village Neemrana. The Board of Revenue decided all the

appeals filed by various persons and remanded the matter back to

the Revenue Appellate Authority vide judgment dated 28.07.2017.

Counsel further submits that revenue appeal is still pending

before the Revenue Appellate Authority, Alwar after being

remanded by the Board of Revenue.

Counsel further submits that land of khasra No. 267 & 268

belongs to the petitioner and the respondent Nos. 3 & 4 passed

the order dated 15.09.2021 for taking possession of the property

of the petitioner which is situated on khasra No. 268.

(2 of 2) [CW-13245/2021]

In that view of the matter, issue notice to the respondent(s),

returnable on 15.12.2021.

Meanwhile, operation of the order dated 15.09.2021

(Annexure-1) shall remain stayed.

(INDERJEET SINGH),J

CHETNA BEHRANI /105

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