Khiladi S/O Ramotya vs State Of Rajasthan
2022 Latest Caselaw 4038 Raj/2

         HIGH COURT OF JUDICATURE FOR RAJASTHAN
                     BENCH AT JAIPUR

                 S.B. Civil Writ Petition No. 9395/2020

Khiladi S/o Ramotya
                                                                     ----Petitioner
                                     Versus
State Of Rajasthan & Ors.
                                                                  ----Respondents

For Petitioner(s) : Mr. Prahlad Sharma with Mr. Bhupendar Kumar Sharma For Respondent(s) : Mr. Pawan Pareek

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Order

23/05/2022

Drawing attention of this Court towards the order sheets,

learned counsel for the petitioner submits that the judgment and

decree dated 07.12.2015 was passed by the Court of Sub-

Divisional Officer, Nadauti, District Karauli ex-parte against him

without service of notice. He submits that despite raising specific

objection in this regard before the Revenue Appellate Authority

and the Board of Revenue, Rajasthan, Ajmer in the first and

second appeal respectively, the same was not taken into

consideration.

Learned counsel for the respondent no. 22/ caveator did not

dispute the aforesaid factual position.

Issue notice. Rule is made returnable by four weeks.

Heard the learned counsel for the parties on interim relief.

Taking into consideration the contentions advanced by the

learned counsel for the petitioner and the material on record, this

(2 of 2) [CW-9395/2020]

Court deems it just and proper to direct the parties to maintain

status qua subject land, till further orders.

(MAHENDAR KUMAR GOYAL),J

LAKSHYA SHARMA/62

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