Kishanlal Bhati vs Baichandia Devi
2022 Latest Caselaw 2910 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 2348/2022

1. Kishanlal Bhati S/o Baliram, Aged About 45 Years, By Caste Ghanchi, Resident Of Sojatia Ghanchiyo Ka Baas, Kabutaron Ka Chowk, Jalori Gate, Jodhpur (Rajasthan)

2. Smt. Meena W/o Kishanlal Bhati, Aged About 38 Years, By Caste Ghanchi, Resident Of Sojatia Ghanchiyo Ka Baas, Kabutaron Ka Chowk, Jalori Gate, Jodhpur (Rajasthan)

----Petitioners Versus

1. Baichandia Devi W/o Baliram, By Caste Ghanchi, Resident Of Sojatia Ghanchiyo Ka Baas, Kabutaron Ka Chowk, Jalori Gate, Jodhpur (Rajasthan).

2. The Maintenance And Welfare Of Parents And Senior Citizens Tribunal And Sub Divisional Magistrate, (North), Jodhpur.

----Respondents

For Petitioner(s) : Mr. Peerane Khan for Mr. Ranjit Singh

JUSTICE DINESH MEHTA

Order

22/02/2022

1. Challenging the order dated 05.01.2022, learned counsel for

the petitioners submits that order of eviction cannot be passed by

the Tribunal.

2. In support of his contention, learned counsel relies upon the

judgment of this Court dated 21.02.2022, rendered in the case of

Vinod Sharma Vs. Smt. Shanti & Ors. (SBCWP No.1936/2022).

3. Issue notice. Issue notice of stay application also, returnable

within six weeks.

(2 of 2) [CW-2348/2022]

4. Meanwhile, effect and operation of the impugned order dated

05.01.2022 shall remain stayed.

(DINESH MEHTA),J 175-skm/-

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