Manohar Singh vs Sub Divisional Officer, Bali
2022 Latest Caselaw 436 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

D.B. Spl. Appl. Writ No. 541/2021

Manohar Singh

----Appellant Versus Sub Divisional Officer, Bali

----Respondent

For Appellant(s) : Mr. Vikas Balia, through V.C. For Applicant(s) : Dr. Pratishtha Dave, through V.C.

HON'BLE THE CHIEF JUSTICE MR. AKIL KURESHI HON'BLE MR. JUSTICE RAMESHWAR VYAS

Order

07/01/2022

I.A. No.01/2021 for joining party:

The appeal a rises out of the judgment of the learned Single

Judge refusing to entertain the writ petition. In the writ petition,

the appellant-original petitioner had challenged the jurisdiction of

the revenue authority to institute proceedings under Section 91 of

the Rajasthan Land Revenue Act on the ground that the petitioner

is not in possession of any public land. By the order, which was

under challenge before the learned Single Judge, the Revenue

Authority had rejected this contention.

The present applicant had raised complaint before the

revenue authority, at whose instance the said proceedings have

been initiated. The case of the applicant is that it is a land of

deity and on which the appellant is in unlawful possession. Merely

because the present applicant had raised a complaint before the

revenue authority would not give a right to audience in the

present appeal.

(2 of 2) [SAW-541/2021]

The application for joining as party is dismissed.

Special Appeal (Writ) No. 541/2021:

List on 04.02.2022.

Interim order granted earlier to continue.

(RAMESHWAR VYAS),J (AKIL KURESHI),CJ

36-MohitTak/-

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