Jansilal S/O Ramdev vs Sohanlal S/O Chamna
2022 Latest Caselaw 3784 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

               S.B. Civil Writ Petition No. 6979/2022
           S.B. Civil Misc. Stay Application No.6843/2022

Jansilal S/o Ramdev
                                                                   ----Petitioner
                                    Versus
Sohanlal & Ors.
                                                                 ----Respondent

For Petitioner(s) : Mr. N.K. Maloo, Sr. Adv. With Mr. Narendra Singh For Respondent(s) :

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Order

12/05/2022

Learned Senior Counsel for the petitioner submits that the

Board of Revenue Rajasthan, Ajmer has passed the impugned

judgment dated 11.04.2022 without adverting to the fact that the

Court of Additional Divisional Commissioner has, vide its order

dated 22.01.2021, recorded finding that keeping objections of the

respondents reserved on the application filed by the petitioner

under Section 96 CPC, it was admitted and thereafter, interim

order dated 25.11.2021 was passed. He submitted that pendency

of an application under Section 5 of Limitation Act is no bar for

passing an interim order.

Issue notice confined to respondents No.1 & 2. Notices may

also be given 'dasti'.

Petitioner is also permitted to serve the respondents No.1 &

2 through their counsel appearing in the Court of Additional

Divisional Commissioner, Kota.

(2 of 2) [CW-6979/2022]

Heard learned Senior Counsel on interim relief.

Taking into consideration the contentions and the material on

record, this Court deems it just and proper to direct the parties to

maintain status quo qua revenue record as also physical status of

the subject property, till further orders.

(MAHENDAR KUMAR GOYAL),J

PRAGATI/s-151

Powered by TCPDF (www.tcpdf.org)