Jai Singh vs Board Of Revenue, Ajmer
2022 Latest Caselaw 9009 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 8474/2022

Jai Singh S/o Sher Singh, Aged About 44 Years, By Caste Jat, Resident Of Village Gadhi Chhani, Tehsil Bhadra District Hanumangarh.

----Petitioner Versus

1. Board Of Revenue, Ajmer, Ajmer

2. Revenue Appellate Authority, Hanumangarh.

3. Sub Divisional Officer Cum Allotment Officer, Nohar District Hanumangarh.

4. Ram Singh S/o Roop Ram, By Caste Jat, Resident Of Bhirani Tehsil Bhadra District Hanumangarh.

5. Kaushalya W/o Sube Singh, By Caste Jat, Resident Of Bhirani Tehsil Bhadra District Hanumangarh.

6. Sunil S/o Sube Singh, Being Minor Through Natural Guardian Mother Kaushalya Wd/o Sube Singh By Caste Jat, Resident Of Bhirani Tehsil Bhadra District Hanumangarh.

7. Manju D/o Sube Singh, Being Minor Through Natural Guardian Mother Kaushalya Wd/o Sube Singh By Caste Jat, Resident Of Bhirani Tehsil Bhadra District Hanumangarh.

8. State Of Rajasthan, Through Tehsildar, Bhadra District Hanumangarh.

----Respondents

For Petitioner(s) : Mr. R.S. Choudhary

HON'BLE MR. JUSTICE VIJAY BISHNOI

Order

11/07/2022

Learned counsel for the petitioner has submitted that the

Board of Revenue has grossly erred is canceling the allotment

made in favour of the petitioner, which was made way back in the

(2 of 2) [CW-8474/2022]

year, 1994. It is submitted that the Revenue Appellate Authority

has upheld the said allotment while holding the same was strictly

in accordance with law.

It is further submitted that though the judgment of the

Board of Revenue was passed on 24.05.2018 but as the Advocate

engaged by the petitioner before the Board of Revenue had

expired and the petitioner was not having any contact number of

his office, he was not aware about the judgment passed by the

Board of Revenue and came to know about the same when the

Sub Divisional Officer concerned issued notices pursuant to the

order passed by the Board of Revenue.

Issue notice. Issue notice to the stay petition as well,

returnable 18.08.2022.

In the meantime, the parties are directed to maintain the

status quo as it exists today.

(VIJAY BISHNOI),J 125-Arun/-

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