Suresh Son Of Jagan (Jagan Son Of ... vs Atar Singh Son Of Late Natthi
2022 Latest Caselaw 7608 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

              S.B. Civil Writ Petition No. 11596/2022

Suresh & Ors.
                                                                  ----Petitioners
                                   Versus
Atar Singh & Ors.
                                                                ----Respondents

For Petitioner(s)         :    Mr. Anurag Shukla
For Respondent(s)         :

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Order

02/12/2022

Inviting attention of this Court towards the order dated

10.01.1990 passed by the learned Revenue Appellate Authority-I,

Jaipur in Appeal No.42/1993, the judgment dated 14.07.1995

passed by the Board of Revenue Rajasthan, Ajmer, judgment of

this Court dated 02.01.2006 passed in S.B. Civil Writ Petition

No.3619/1995; Atar Singh & Ors. Vs. Board of Revenue Rajasthan,

Ajmer & Ors. and the order dated 28.02.2007 passed by the

Division Bench of this Court in D.B. Civil Special Appeal (W)

No.926/2006;Attar Singh Vs. Board of Revenue & Ors., learned

counsel for the petitioners submits that while holding them to be

valid allottee of the subject land, allotment/regularization in

favour of the respondents was cancelled. He submits that after

dismissal of the special appeal preferred by them by a Division

Bench of this Court vide order dated 28.02.2007, the Court of

Nayab Tehsildar ordered for opening of mutation in their favour

vide judgment dated 25.06.2014, which was unsuccessfully

challenged by the respondents before the Court of Additional

(2 of 2) [CW-11596/2022]

District Collector, Karuali who dismissed the appeal vide judgment

dated 21.01.2015 and the Court of Additional Divisional

Commissioner, Bharatpur, who dismissed their second appeal vide

judgment dated 13.04.2022; but, the Board of Revenue

Rajasthan, Ajmer in a revision petition preferred by them,

entertaining the same granted an interim order to maintain status

quo.

Issue notice confined to the respondents No.1 to 18 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 Board

of Revenue Rajasthan, Ajmer.

Heard learned counsel for the petitioners on interim relief.

Taking into consideration the contentions advanced by him

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

stay the effect and operation of the order dated 14.06.2022

passed by the Board of Revenue Rajasthan, Ajmer in Revision L.R.

No.2727/2022, till further orders.

(MAHENDAR KUMAR GOYAL),J

Sudha/153

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