Jagannath Son Of Sukh Lal ... vs Babu Lal Son Of Onkar, Alleged ...
2022 Latest Caselaw 3097 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

                S.B. Civil Writ Petition No. 2639/2022

Jagannath Son Of Sukh Lal (Deceased) through his legal heirs
                                                                       ----Petitioner
                                     Versus
Babu Lal Son & Anr.
                                                                    ----Respondents

For Petitioner(s)          :     Mr. Alok Garg for
                                 Mr. Gopi Chand Garg
For Respondent(s)          :

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Order 12/04/2022 Learned counsel for the petitioners submits that while

passing the judgment dated 12.11.2021, the Board of Revenue

Rajasthan, Ajmer has failed to appreciate that the learned trial

Court has passed the judgment and decree dated 28.02.2014 in

their favour after taking reply of the Tehsildar on record in

pursuance of its earlier direction dated 22.02.2012 in

Appeal/Decree/TA/1108/2012/Jhalawar. He submits that the

Tehsildar has categorically stated in his reply that no escheat

proceedings were pending at the relevant time the mutation was

recorded in favour of Omnkar Lal, the predecessor- in-title of the

petitioners.

Issue notice of the writ petition as well as of stay application.

Rule is made returnable by five weeks. Notices be filed in two

sets. One set of notices be sent through registered post with

acknowledgment due. Steps to be taken within a week.

Heard learned counsel for the petitioners on interim relief.

(2 of 2) [CW-2639/2022]

Taking into consideration the contentions advanced by him

and the material on record, this Court deems it just and proper to

stay the operation and effect of the judgment and decree dated

12.11.2021 passed by the Board of Revenue Rajasthan, Ajmer in

Appeal/Decree/TA/1933/2016 Jhalawar, till further orders.

(MAHENDAR KUMAR GOYAL),J

Sudha/52

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