Tarun Jaju S/O Shri Ratan Lal Jaju vs Hemraj S/O Shri Kanaji
2022 Latest Caselaw 5544 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

               S.B. Civil Writ Petition No. 6954/2021

Tarun Jaju & Anr.
                                                                  ----Petitioners
                                   Versus
Hemraj & Ors.
                                                                ----Respondents

For Petitioner(s) : Mr. Manu Bhargava For Respondent(s) :

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Order 04/08/2022 Learned counsel for the petitioner submits that the findings

of the Board of Revenue Rajasthan, Ajmer (for brevity, "BoR") are

perverse inasmuch as no 'Rajinama' was signed either by them or

by any other co-sharers. He submitted that the petitioners were

not given any opportunity to raise objection against the report

dated 22.06.2018 prepared by the Tehsildar behind their back and

they were not even present at the time of passing the final decree.

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

Notices be given "dasti".

Additionally, the petitioners are permitted to serve the

respondents through their counsel(s) appearing before the learned

trial Court.

Heard learned counsel on interim relief.

Taking into consideration the contentions advanced by the

learned counsel for the petitioners and the material on record, this

Court deems it just and proper to stay the operation and effect of

the judgment dated 03.03.2021 passed by the BoR in Appeal

(2 of 2) [CW-6954/2021]

Decree No.8650/2018/TA/Jaipur with a further direction to the

parties to maintain status quo qua the subject land, till further

orders.

(MAHENDAR KUMAR GOYAL),J

Sudha/48

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