Smt. Kanchan Devi Jain Wife Of Shri ... vs Mahendra Jain Son Of Late Shri Tara ...
2022 Latest Caselaw 3092 Raj/2

                                              HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                          BENCH AT JAIPUR

                                                   S.B. Civil Writ Petition No. 12535/2019

                                    Smt. Kanchan Devi Jain Wife Of Shri Madhup Kumar Jain
                                                                                                             ----Petitioner
                                                                        Versus
                                    Mahendra Jain Son Of Late Shri Tara Chand Jain
                                                                                                           ----Respondent

For Petitioner(s) : Mr.Dinesh Yadav, Adv. For Respondent(s) : Mr.Bihari Lal Agarwal, Adv.

HON'BLE MR. JUSTICE ASHOK KUMAR GAUR Order 12/04/2022

Learned counsel for the petitioner informed this Court that to

the best of his knowledge, a civil suit is also pending between the

parties and as such he wants to inform this Court about the said

fact also.

Learned counsel Mr.Behari Lal Agarwal, appearing on behalf

of the respondents, has placed reliance on the judgment passed

by the Co-ordinate Bench of this Court in the case of

Ramswaroop Jat Vs. Amar Singh Jat & Ors. reported in 2020

(2) RLW 1032 (Raj.); and Bhanwar Lal Vs.Board of

Revenue, Raj. Ajmer & Ors. reported in 2017 (3) RLW 2487

(Raj.).

Learned counsel on the strength of the said judgment

submitted that Tehsildar has got jurisdiction to decide the issue of

mutation on the basis of Will executed between the parties.

Learned counsel will come prepared and inform this Court on

the next date of hearing about civil suit.

List the matter on 28.04.2022.

(ASHOK KUMAR GAUR),J Monika/5

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