Rajasthan High Court - Jodhpur
Ashik Ali vs The Board Of Revenue, Ajmer on 3 March, 2022
Bench: Vinit Kumar Mathur
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 12921/2018
Ashik Ali S/o Haidar Ali, Aged About 59 Years, By Caste-
Musalman, R/o Chak-7 Sld, Village Raner, Tehsil- Chhatargarh,
District Bikaner. (Rajasthan).
----Petitioner
Versus
1. The Board Of Revenue, Ajmer, Through Its Registrar.
2. Sub-Divisional Officer, Chhatargarh, Bikaner.
3. Ilahi W/o Nuru Khan
4. Majuran Khan D/o Nuru Khan
5. Yasin Khan S/o Nuru Khan
6. Sattar Khan S/o Nuru Khan
7. Dariya Khan S/o Nuru Khan
8. Rani D/o Nuru Khan
9. Nisha D/o Nuru Khan,
(Respondent no. 3 to 9 By Caste Musalman, Resident Of
68 GB Barod, Tehsil Anoopgarh, District- Sri Ganganagar,
Presently Residing At Chak 7 SLD, Tehsil- Chhatargarh,
District-Bikaner Through Power Of Attorney Holder
Gurnam Singh S/o Ameer Singh, By Caste- Raisikh,
Resident Of Chak- 17, MD, Tehsil- Gharsana, District-
Sriganganagar.
10. Sube Khan S/o Nure Khan, R/o 68 GB Barod, Tehsil-
Anoopgarh, District- Sriganganagar, Presently Residing At
Chak 7 SLD, Tehsil- Chhatargarh, District Bikaner.
----Respondents
For Petitioner(s) : Mr. Hari Singh Rajpurohit
For Respondent(s) : Mr. Jasraj Singh
Ms. Kirti Pareek on behalf of
Mr. G.R. Goyal
HON'BLE MR. JUSTICE VINIT KUMAR MATHUR
Order
03/03/2022
With the consent of the learned counsel for the parties, the
matter is being disposed of finally.
The present writ petition has been filed with the following
prayer:
(2 of 2) [CW-12921/2018]
"By an appropriate writ, order or direction,
the impugned judgment-dated 10.08.2018
(Annex.10) passed by the learned Board of Revenue
may kindly be quashed and set aside and the
judgment dated 05.10.2015 passed by the learned
Revenue Appellate Authority, Bikaner (Annex.9) may
kindly be upheld."
Learned counsel for the parties have moved an application
for taking the compromise agreement on record. According to the
application preferred, the parties have agreed that the judgment
passed by the Board of Revenue is not sustainable and should be
quashed and the findings of the judgment passed by the Revenue
Appellate Authority, Bikaner dated 05.10.2015 may be upheld.
The application for taking the compromise agreement on
record is allowed.
Learned counsel for the parties are in agreement that the
land in question is in the ownership of the petitioner only and
there is no right or title of the private respondents. It is further
stated that the land in question which was mutated in the name of
the petitioner is correct and valid.
In these circumstances, the writ petition is allowed. The
judgment passed by the Board of Revenue dated 10.08.2018 is
quashed and set aside and the judgment passed by the learned
Revenue Appellate Authority dated 05.10.2015 is upheld.
(VINIT KUMAR MATHUR),J
45-Shahenshah/-
Powered by TCPDF (www.tcpdf.org)
