Champa Lal vs Addl. District Collector, Nohar
2022 Latest Caselaw 4162 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 18544/2019

Champa Lal S/o Shri Jeeva Ram, By Caste Jangid, Aged 55 Years, Resident Of Ward No. 23, Bhadra Tehsil Bhadra District Hanumangarh.

----Petitioner Versus

1. Addl. District Collector, Nohar, District Hanumangarh.

2. Municipal Board, Bhadra, District Hanumangarh Through Its Executive Officer.

3. Rishi Kumar S/o Late Shri Mahadev Prasad,, Aged About 60 Years, By Caste Mahajan, Resident Of Ward No. 23, Bhadra Tehsil Bhadra District Hanumangarh.

4. Sharda Devi W/o Shri Dayanand, By Caste Chahar, Resident Of Dabdi. At Present Ward No. 17, Bhadra Tehsil Bhadra District Hanumangarh.

----Respondents

For Petitioner(s) : Mr. Ramawatar Singh For Respondent(s) : Mr. Mahendra Singh Godara

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

15/03/2022

1. Petitioner has preferred the present writ petition claiming the

following reliefs:-

"1. The impugned judgment dated 19.05.2016 passed by the respondent No.1 may kindly be declared illegal, arbitrary, unjust and same may kindly be quashed and set aside.

2. The order dated 03.03.2014 passed by the respondent No.1 under Section 90-A of the Act of 1956 may kindly be restored.

3. The Director, Local Self Department may kindly be restrained from cancelling the patta and under taking the proceeding in pursuance of the judgment dated 19.05.2016."

(2 of 2) [CW-18544/2019]

2. Learned counsel for the petitioner and the learned counsel

for the private respondents No.3 and 4 jointly submit that the

compromise, in relation to inter-se dispute, has happened

between the parties.

3. Learned counsel for the parties, thus, seeks disposal of this

writ petition in light of the aforementioned compromise.

4. In light of such joint prayer, learned Government counsel

upon being requested to identify the stakes of the State, has

identified by making a categorical statement that such

compromise between the parties shall not prejudice the stakes of

the State.

5. In light of the aforesaid submissions, the impugned

judgment dated 19.05.2016 passed by the respondent No.1 is

quashed and set aside and the order dated 03.03.2014 passed by

respondent No.1 under Section 90-A of the Act of 1956 is

restored.

6. The present writ petition stands disposed of accordingly.

Stay petition No.18633/2019 also stands disposed of.

(VINIT KUMAR MATHUR),J

95-Shahenshah/-

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