Ramprasad S/O Shri Kishan vs Nathu S/O Pokhar Deceased
2022 Latest Caselaw 2810 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

              S.B. Civil Writ Petition No. 2986/2022

1.     Ramprasad S/o Shri Kishan, Resident Of Baad Bhatdiya,
       Tehsil Niwai, District-Tonk (Raj.)
2.     Shankar S/o Shri Kishan, Resident Of Baad Bhatdiya,
       Tehsil Niwai, District-Tonk (Raj.)
3.     Roshan S/o Shri Kishan, Resident Of Baad Bhatdiya,
       Tehsil Niwai, District-Tonk (Raj.)
4.     Om S/o Shri Kishan, Resident Of Baad Bhatdiya, Tehsil
       Niwai, District-Tonk (Raj.)
5.     Kalu S/o Shri Kishan, Resident Of Baad Bhatdiya, Tehsil
       Niwai, District-Tonk (Raj.)
                                                                  ----Petitioners
                                   Versus
1.     Nathu S/o Pokhar Deceased, Through LRs
2.     Kisturi W/o Late Nathu, Resident Of Baad Bhatdiya, Tehsil
       -Niwai, District-Tonk (Raj.)
3.     Madan S/o Late Nathu, Resident Of Baad Bhatdiya, Tehsil-
       Niwai, District-Tonk (Raj.)
4.     Kamlesh S/o Late Nathu, Resident Of Baad Bhatdiya,
       Tehsil-Niwai, District-Tonk (Raj.)
5.     Lada D/o Late Nathu , W/o- Pappu, Resident Of Gram
       Dangarthal, Tehsil Niwai, District - Tonk (Raj.)
6.     Mamta D/o Late Nathu, W/o- Puran, Resident Of Gram
       Dangarthal, Tehsil Niwai, District - Tonk (Raj.)
7.     Nehnu S/o Pokhar, Resident Of Baad Bhatdiya , Tehsil-
       Niwai, District - Tonk (Raj.)
8.     Kailash S/o Roopnarayan, Resident Of Baad Bhatdiya,
       Tehsil-Niwai, District - Tonk (Raj.)
                                                                ----Respondents

For Petitioner(s) : Mr. Gaurav Sharma Saraswat For Respondent(s) : Mr. Harsh Dadhich

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Order

(2 of 2) [CW-2986/2022]

01/04/2022

This writ petition filed against the impugned judgment dated

22.12.2021 passed by the Board of Revenue, is being disposed of

on the request and with the consent of learned counsels for the

respective parties in following terms:-

(i) The order dated 22.12.2021 passed by the Board of Revenue in

Revision/TA/2405/2013/Tonk: Ram Prasad & Ors. Vs. Nathu & Ors.

is quashed and set aside.

(ii) The revenue authorities are directed to carry out demarcation

of the subject land in terms of order dated 11.07.2015 passed by

the Sub-Divisional Officer, Niwai, District Tonk in application

No.108/2011: Ram Prasad & Ors. Vs. Nathu & Ors. in presence of

both the parties within a period of four weeks from the date of

receipt of a certified copy of this order.

(iii) The parties shall remain abide by the demarcation so made.

(MAHENDAR KUMAR GOYAL),J

RAJAT KUMAR /67

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