Kailashchand Sharma S/O Shri ... vs Tejumal S/O Late Shri Gullomal
2021 Latest Caselaw 5544 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

              S.B. Civil Writ Petition No. 11107/2021

Kailashchand Sharma S/o Shri Kanhaiya Lal, Aged About 57
Years, R/o Plot No. 131, Sindhi Colony, Rajapark, Jaipur.
                                                                   ----Petitioner
                                   Versus
1.     Tejumal S/o Late Shri Gullomal, R/o Plot No. 130, Sindhi
       Colony, Rajapark, Jaipur.
2.     Sitaram Sharma S/o Shri Kanhaiya Lal, R/o Plot No. 131,
       Sindhi Colony, Rajapark, Jaipur.
                                                                ----Respondents

For Petitioner(s) : Mr. Amit Jindal

JUSTICE DINESH MEHTA

Order

01/10/2021

1. By way of the present writ petition, petitioner has challenged

the order dated 06.03.2021 passed by the trial Court rejecting

petitioner's objection in relation to Commissioner report dated

09.07.2019.

2. In the opinion of this Court, supervisory jurisdiction of this

Court conferred by Article 226 and 227 of the Constitution of

India, cannot be invoked for the purpose of assailing the order by

which the trial Court has rejected objection in relation to

Commissioner report.

3. This Court does not deem it appropriate to entertain the

present writ petition in light of judgment of Hon'ble the Supreme

Court dated 07.08.2003 rendered in case of Surya Dev Rai Vs.

Ram Chander Rai & Ors. : [(2003) 6 SCC 675)].

(2 of 2) [CW-11107/2021]

4. The writ petition as well as the stay petition stands dismissed

accordingly.

(DINESH MEHTA),J

152-Amar/-

Powered by TCPDF (www.tcpdf.org)