Kokila Devi vs State
2022 Latest Caselaw 9917 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 10637/2022

Smt. Kokila Devi W/o Shri Ashok Kumar Agarwal, Aged About 48 Years, R/o Plot No. 23 And 23-A, Gali No. 1, Shanti Nagar, Sheoganj, District Sirohi.

----Petitioner Versus

1. State, Through The Director Cum Joint Secretary, Directorate, Local Self Department, Jaipur.

2. Municipal Board, Sheoganj, District Sirohi, Through Its Executive Officer.

----Respondents

For Petitioner(s) : Mr. Falgun Buch

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

27/07/2022

Learned counsel Shri Buch relies upon the judgment passed

by a coordinate Bench of this Court in the case of Ramchandra

Vs. The District Collector, Hanumangarh & Ors. reported in

2016 (3) WLC (Raj.) 627 and urges that a registered

conveyance deed cannot be challenged and questioned by taking

recourse of the procedure provided under Section 73-B of the

Rajasthan Municipalities Act, 2009. He thus urges that the notice

dated 20.07.2022 is absolutely illegal and without jurisdiction.

The matter requires consideration.

Issue notice of writ petition as well as stay application to the

respondents returnable in four weeks.

(2 of 2) [CW-10637/2022]

In the meantime, the respondents are restrained from

proceeding against the petitioner in furtherance of the impugned

notice (Ann.4) dated 20.07.2022.

Connect with S.B. Civil Writ Petition No.4839/2018.

(VINIT KUMAR MATHUR),J

155-/Vivek/-

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