Kamaljeet Singh S/O Shri Ummed ... vs Ummed Singh Poonia S/O Late Shri ...
2022 Latest Caselaw 3473 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

              S.B. Civil Writ Petition No. 6234/2022

Kamaljeet Singh S/o Shri Ummed Singh Pooniya
                                                                   ----Petitioner
                                   Versus
Ummed Singh Poonia S/o Late Shri Jailal Lambardar & Anr.
                                                                ----Respondents

For Petitioner(s) : Mr. Martand Pratap Singh For Respondent(s) :

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Order

29/04/2022

Learned counsel for the petitioner, challenging the order

dated 08.04.2022 passed by the Maintenance Tribunal and SDO,

Amer, submitted that it has been passed dehors the statutory

provisions which do not empower him to pass an eviction order.

He, in support of his submission, relies upon a Coordinate Bench

judgment of this Court dated 21.02.2022 passed in SB Civil Writ

Petition No.1936/2022: Vinod Sharma versus Smt. Shanti

Devi & Ors.

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 on interim relief.

Taking into consideration the contentions advanced by him,

the material on record and a Coordinate Bench judgment of this

Court in case of Vinod Sharma (supra), this Court deems it just

and proper to stay the operation and effect of the order dated

(2 of 2) [CW-6234/2022]

08.04.2022 passed by the Maintenance Tribunal and SDO, Amer in

Application No.06/2021, till further orders.

(MAHENDAR KUMAR GOYAL),J

Manish/109

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