Goma Ram vs Likhma Ram
2022 Latest Caselaw 8306 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR

S.B. Civil Writ Petition No. 7391/2022

Goma Ram S/o Shri Jugta Ram, Aged About 45 Years, By Caste Jat, R/o Uchawada- Kashmir, Tehsil Shiv, Distt, Barmer.

----Petitioner Versus

1. Likhma Ram S/o Shri Shera Ram, By Caste Jat, respondent no.1 Minor Through natural guardian his Mother Smt. Sharo Devi W/o Shri Shera Ram, R/o Village Unchawada- Kashmir, Tehsil Shiv Dist. Barmer.

2. State of Rajasthan, through Tehsildar Shiv Dist. Barmer.

                                                                    ----Respondents



For Petitioner(s)          :     Mr. Chetan Ram Jakhar
For Respondent(s)          :

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

27/06/2022

Heard learned counsel for the petitioner.

Learned counsel for the petitioner submits that against the

order dated 05.02.2020 passed by the Revenue Appellate

Authority, Barmer, the petitioner has approached the Board of

Revenue, Rajasthan, Ajmer by way of filing a revision petition and

the Board of Revenue vide order dated 09.05.2022 while

admitting the revision petition, rejected the stay application.

Learned counsel for the petitioner has relied upon the

Division Bench judgment of this Court in D.B. Civil Writ Petition

No.2077/1992 (Shri Sarwan Singh & Ors. Vs. Shri Bhajan Singh &

Ors.).

(2 of 2) [CW-7391/2022]

Matter requires consideration.

Issue notice, returnable on 20.07.2022.

Meanwhile and till the next date, status quo with respect to

the property in question shall be maintained by the respondents.

(VINIT KUMAR MATHUR),J

67-Shahenshah/-

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