Harish Kumar Khatri vs State Of Rajasthan
2022 Latest Caselaw 5780 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civ. Leave To Appeal No. 3/2022

Harish Kumar Khatri S/o Sh. Bhagwan Das Khatri, Aged About 37 Years, R/o Vill. And Post Harsani Tehsil Gadra Road Distt. Barmer Raj.

----Appellant Versus

1. State Of Rajasthan, Through Chief Secretary Department Of Finance Govt. Of Raj. Jaipur

2. Inspector General, Registartion And Stamp Department State Of Raj. Ajmer

3. Sub Registrar, Registration And Stamp Department Gadra Road Distt. Barmer

4. Smt. Elasi Devi Spouse/o Hari Ram, B/c Vishnoi R/o Vill.

Dhorimana Tehsil Gudaumalani Distt. Barmer

5. Amar Singh S/o Perdan Singh, B/c Rajput R/o Vill.

Agasadi Tehsil Sheo Distt. Barmer

----Respondents

For Appellant(s) : Mr. Rajendra Singh Shekhawat For Respondent(s) :

HON'BLE MR. JUSTICE RAMESHWAR VYAS

Order

20/04/2022

Learned counsel for the appellant submits that appellant has

purchased the disputed land in the year 2011 by registered sale

deed. He is bonafide purchaser of the land and has no knowledge

of the impugned judgment and decree passed by the Additional

District Judge No.2, Barmer in Civil Suit No.198/2015 till 2021.

In view of the above, this leave to appeal is allowed.

(2 of 2) [CLA-3/2022]

Issue notice of the appeal as well as of application under

Section 5 of the Limitation Act to the respondents, returnable

within eight weeks.

Meanwhile and till the next date, effect and operation of the

impugned judgment and decree dated 03.06.2016 shall remain

stayed.

(RAMESHWAR VYAS),J 26-Taruna/-

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