Smt. Laxmidevi W/O Shyamlal vs State Of Rajasthan
2021 Latest Caselaw 5570 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

                S.B. Civil Writ Petition No. 11153/2021

Smt. Laxmidevi W/o Shyamlal, R/o Paima Ki Dhani, Khanpur
Baroda Tehsil Gangapur City.
                                                                      ----Petitioner
                                       Versus
1.      State Of Rajasthan, Through Tehsildar Tehsil Gangapur
        City, District Sawai Madhopur.
2.      State     Of      Rajasthan,          Through          District    Collector,
        Sawaimadhopur.
3.      Murti    Mandir         Shri     Govind        Ji     Maharaj      Virajman,
        Dhundeshwar          Gram        Chuli      Saswat,        Minor    Through
        Guardian Pujari Shankar Lal Adopted Son Of Makhandas,
        Dhundeshwar, Chuli, District Sawai Madhopur.
                                                                   ----Respondents

For Petitioner(s) : Mr. Amit Jindal for Mr. Subash Kumar Jindal

JUSTICE DINESH MEHTA

Order

04/10/2021

1. Challenging the order dated 13.08.2021, Mr. Jindal, learned

counsel for the petitioner submits that while considering the

application under Order VII Rule 11 of the Code of Civil Procedure,

the Court is required to see the plaint only.

2. In support of his contention that looking to nature of the

suit, Revenue Court will not be an appropriate forum and the relief

can be granted only by the Civil Court, learned counsel relies upon

judgment dated 15.12.2017, passed by Hon'ble the Supreme

Court in case of Harpal Singh Vs. Ashok Kumar & Anr. in Civil

Appeal No.022967/2017.

(2 of 2) [CW-11153/2021]

3. Matter requires consideration.

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

within six weeks.

5. Till then, status quo as it exists today, shall be maintained.

(DINESH MEHTA),J

284-Amar/-

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