Rajkumar Soni vs The State Of Rajasthan
2022 Latest Caselaw 9015 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 7449/2022

Rajkumar Soni S/o Shri Prabhu Dayal Soni, Aged About 58 Years, Caste Soni, R/o Naya Sahar, Kuchaman City, District Nagaur, Rajasthan.

----Petitioner Versus

1. The State Of Rajasthan, Through District Collector, Nagaur Rajasthan.

2. The Sub Division Officer (SDO), Kuchaman City, District Nagaur, Rajasthan.

3. Smt. Jasoda Soni W/o Late Shri Prabhudayal Soni, Aged About 75 Years, R/o Naya Sahar, Ojha-Ka-Baas, Kuchaman City, District Nagaur.

                                                                     ----Respondents


For Petitioner               :    Mr. S.P. Sharma
For Respondent No.2          :    Mr. Sunil Beniwal, AAG

HON'BLE MR. JUSTICE VIJAY BISHNOI

Order

11/07/2022

Learned counsel for the petitioner has submitted that the

respondent No.2 - Sub Divisional Officer, Kuchaman City, District

Nagaur vide judgment dated 07.03.2022 has wrongly recorded

this finding that the respondent No.3 - Jasoda Soni executed the

release-deed in feavour of the petitioner for a land situated in

Kuchaman City measuring 1.64 heactor and the said release-deed

was registered in the Office of Sub Registrar, Kuchaman City,

District Nagaur on 27.09.2007.

Taking into consideration the above fact, let notice be issued

to the respondent No.2 - Sub Divisional Officer, Kuchaman City,

(2 of 2) [CW-7449/2022]

District Nagaur only to clarify that on what basis he has recorded

the above referred finding in the judgment dated 07.03.2022.

Mr. Sunil Beniwal, learned AAG is directed to accepts notice

on behalf of the respondent No.2-Sub Divisional Officer, Kuchaman

City, District Nagaur. He may complete his instruction by the next

date of hearing.

List on 19.07.2022.

(VIJAY BISHNOI),J

Abhishek Kumar S.No.94

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