Jagdish vs State Of Rajasthan
2022 Latest Caselaw 911 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

S.B. Civil Writ Petition No. 1076/2022

Jagdish

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. Rakesh Matoria through VC

JUSTICE DINESH MEHTA Order 18/01/2022

1. Mr. Matoria, learned counsel for the petitioner, submits that

the land which was purchased by the petitioner in auction held

under the supervision of the Court despite belonging to a person

of Scheduled Caste community is not hit by the provisions of

Section 49A of the Rajasthan Tenancy Act, 1955.

2. In support of his submission, learned counsel for the

petitioner relies upon the judgment of Hon'ble Supreme Court in

the case of UCO Bank & Anr. Vs. Dipak Debbarma & Ors reported

in AIR 2016 SC 5502.

3. Matter requires consideration.

4. Issue notice to the respondents, returnable within four

weeks.

SB Civil Misc. Stay Application No.1072/2022 :

No case for grant of stay is made out. The stay application is,

therefore, rejected.

(DINESH MEHTA),J 114-A.Arora/-

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