Bhoja vs Dalchand
2021 Latest Caselaw 15999 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 14646/2021

Bhoja S/o Pema, Aged About 65 Years, R/o Kesarpura Post Tamboliya, Tehsil Begun, District Chittorgarh.

----Petitioner Versus

1. Dalchand S/o Nandlal, R/o Kishan Vatika, Moukhampura Road, Azad Nagar, Bhilwara, Rajasthan.

2. Ramlal S/o Manna, R/o Tilswa, Tehsil Bijoliya, District Bhilwara.

3. Suresh Chand S/o Pushapchand Gurjar, R/o Rihana, Tehsil Bundi, District Bundi.

4. Mahendra Gurjar S/o Debilal Gurjar, R/o 71-B, Shreenathpuram, Kota, Tehsil Ladpura, District Kota.

5. Smt. Murti Devi Gurjar W/o Sharwanlal Gurjar, R/o Kerkheda, Tehsil Bijoliya, District Bhilwara.

6. Chanderprakash S/o Sharwan Gurjar, R/o Kerkheda, Tehsil Bijoliya, District Bhilwara.

7. Tehsildar Bijoliya, Tehsil Bijoliya, District Bhilwara.

8. Mining Engineer, Mining And Geology Department, Bijoliya, District Bhilwara.

----Respondents

For Petitioner(s) : Dr. Sachin Acharya

JUSTICE DINESH MEHTA

Order

22/10/2021

1. Dr. Acharya submits that, the petitioner, a bonafide

purchaser having purchased the property through registered sale

deed is a necessary party, as has been held by this Court vide its

judgment dated 03.07.2017 rendered in case of Rajendra Kumar

(2 of 2) [CW-14646/2021]

& Anr. Vs. Rameshchandra & Anr. : SB Civil Writ Petition

No.12331/2016.

2. Matter requires consideration.

3. Issue notice. Issue notice of stay application also, returnable

within six weeks.

4. Meanwhile, further proceedings in Original Civil Suit

No.8/2021, shall remain stayed.

(DINESH MEHTA),J 95-Amar/-

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