Gopal Lal S/O Nandkishore vs Govind Lal S/O Nandkishore
2022 Latest Caselaw 3160 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

                 S.B. Civil Writ Petition No. 1609/2022

Gopal Lal S/o Nandkishore, Aged About 50 Years, Resident of
Nayagaon Tehsil K.patan, District Bundi.
                                                                      ----Petitioner
                                     Versus
1.      Govind Lal S/o Nandkishore, Aged About 45 Years,
        Resident Of 2 G 3 Mahaveer Nagar 3rd Ward No. 38 Kota
        Tehsil Ladpura Dist. Kota, Raj.
2.      Manju       Bai     D/o       Nandkishore             Widow      Of    Shri
        Chandraprakash Gautam, Resident Of House No. 1197,
        Basant Vihar Dadabari, Kota, Dist. Kota, Raj.
3.      Nandkishore Alias Nandlal S/o Late Shri Badrilal, Resident
        Of Naya Gaon Tehsil K.patan Dist. Bundi Presently
        Residing At Telipara Late Rajmal, Gopallal Soni Ka
        Makaan, Ghantaghar, Kota, Dist. Kota (Raj.)
4.      Radheyshyam S/o Shri Motilal, Aged About 46 Years,
        Resident Of Village Hingonia Tehsil K.patan, Dist. Bundi,
        Raj.
5.      Sub Registrar K.patan, Tehsil K.patan, Dist. Bundi (Raj.)
6.      State Of Rajasthan, Through Tehsiladar K.patan, Dist.
        Bundi.
                                                                  ----Respondents

For Petitioner(s) : Mr. Deepak Pareek, Adv.

HON'BLE MR. JUSTICE ASHOK KUMAR GAUR

Order

19/04/2022

Learned counsel for the petitioner submitted that the court

below has wrongly recorded a finding that suit filed by the

petitioner is for cancellation of a sale deed.

Learned counsel for the petitioner submitted that the sale

deed dated 27.08.2013 was not executed by him and as such the

(2 of 2) [CW-1609/2022]

petitioner-plaintiff had rightly paid the court fee as required under

Section 24 of the Rajasthan Court Fees & Suits Valuation Act,

1961.

Learned counsel for the petitioner also places reliance on a

judgment reported in 2012 (2) RLW (Raj.) 1235 (Kiran Devi

(Smt.) & Anr. Vs. Shri Nirmal Joshi & Ors.

Learned counsel for the petitioner on the strength of the said

judgment submitted that valuation of agricultural land is to be

calculated taking the multiplier of 25 of the land revenue-lagan of

last settlement.

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

returnable on 09.05.2022. Notices be given 'dasti' if prayed.

In the meanwhile, the court below is restrained to proceed

further in the matter.

(ASHOK KUMAR GAUR),J

Ramesh Vaishnav /86/Bhavnesh Kumawat

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