Megha vs Board Of Revenue, Rajasthan
2021 Latest Caselaw 15972 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Spl. Appl. Writ No. 220/2021

1. Megha S/o Rataji Dangi, Aged About 79 Years, Resident of Sobhagpura, Tehsil- Bargaon, District Udaipur.

2. Varda S/o Rataji Dangi, Aged About 67 Years, R/o New Bhopalpura, Opp. Jai Laxmi Appartment, Tehsil Bargaon, District Udaipur.

----Appellants Versus

1. Board Of Revenue, Rajasthan, Ajmer

2. Settlement Officer Cum Revenue Appellate Officer, Udaipur.

3. LRs of Gangaram, S/o Lachha 3/1. Rodibai W/o Shri Gangaram, R/o Village Sobhagpura, Tehsil Badgaon, District Udaipur. 3/2. Birdibai W/o Gangaram, R/o Village Sobhagpura, Tehsil Badgaon, District Udaipur.

3/3. Meera D/o Gangaram, R/o Village Sobhagpura, Tehsil Badgaon, District Udaipur.

4. Mangilal S/o Lachha Dangi, Resident Of Village Sobhagpura, Tehsil- Badgaon, District Udaipur.

5. Rampal S/o Valaji Dangi, Resident Of Village Sobhagpura, Tehsil- Badgaon, District Udaipur.

6. State Of Rajasthan, Through The Tehsildar, Udaipur.

7.. Smt. Usha Devi W/o Shri Vinodji Sisodia, R/o 29-

Pologround, Udaipur.

8. Smt. Vidhya Devi W/o Pankaj Jain, R/o 15-Bhatti Ji Ki Badi, Udaipur.

9. Smt. Magu Bai W/o Nathu S/o Modhaji, Resident Of Sobhagpura, Tehsil- Badgaon, District Udaipur.

10. Nandlal S/o Nathu, Resident Of Sobhagpura, Tehsil-

Badgaon, District Udaipur.

11. Ramesh S/o Nathuji Dangi, R/o 140/141 Udai Vihar Extension, Madri Near Aakashwani, Udaipur.

12. Banshilal S/o Nathu, Resident Of Sobhagpura, Tehsil-

Badgaon, District Udaipur.

13. Smt. Indra D/o Nathu W/o Vijai Shankar Dangi, R/o Sapetia, Tehsil Badgaon, District Udaipur.

14. Dudaram S/o Moda Dangi, Resident Of Sobhagpura, Tehsil- Badgaon, District Udaipur.

15. Anil S/o Yogesh Chandra, R/o 27-Ganesh Ghati, Udaipur

(2 of 2) [SAW-220/2021]

16. Smt. Manjula W/o Anil Sharma, R/o 27-Ganesh Ghati, Udaipur

----Respondents

For Appellant(s) : Mr. Rajesh Shah For Respondent(s) : Mr. Narendra Singh Rajpurohit

HON'BLE THE CHIEF JUSTICE MR. AKIL KURESHI HON'BLE MR. JUSTICE SANDEEP MEHTA

Judgment

22/10/2021

This appeal is filed by the original petitioner to challenge the

judgment of the learned Single Judge dated 08.02.2021 in Civil

Writ Petition No.12916/2020.

A perusal of the judgment of the learned Single Judge and

other documents on record would show that the Revenue Board

has concurrently come to the factual finding that the appellant-

petitioner was unable to prove his right or possession over the

disputed land through any reliable evidence. Such finding was

examined by the learned Single Judge and found himself unable to

disturb the same. In fact, the learned Single Judge has recorded

that the petition is in the nature under Article 227 of the

Constitution.

At this state of intra-court appeal, we do not see any scope

for interference.

This petition is accordingly dismissed.

(SANDEEP MEHTA),J (AKIL KURESHI),CJ

3-MohitTak/-

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