Binja Ram vs Ran Singh
2022 Latest Caselaw 6806 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 5310/2022

Binja Ram S/o Shri Uda Ram, Aged About 80 Years, By Caste Bheel, R/o Bhimarlayee, Tehsil Pachpadra, District Barmer.

----Petitioner Versus

1. Ran Singh S/o Shri Daulat Singh, By Caste Rajput, R/o Bhimarlayee, Tehsil Pachpadra, District Barmer.

2. Shail Kanwar W/o Shri Daulat Singh, By Caste Rajput, R/o Bhimarlayee, Tehsil Pachpadra, District Barmer.

3. Narpat Singh S/o Shri Anop Singh, By Caste Rajput, R/o Bhimarlayee, Tehsil Pachpadra, District Barmer.

4. Chel Singh S/o Shri Anop Singh, By Caste Rajput, R/o Bhimarlayee, Tehsil Pachpadra, District Barmer.

5. Pratap Singh S/o Shri Amar Singh, By Caste Rajput, R/o Bhimarlayee, Tehsil Pachpadra, District Barmer.

6. Prakash Kanwar W/o Shri Amar Singh, By Caste Rajput, R/o Bhimarlayee, Tehsil Pachpadra, District Barmer.

7. State Of Rajasthan, Through The Tehsildar, Pachpadra, District Barmer.

----Respondents

For Petitioner(s) : Mr. Vikas Balia, Sr. Advocate Mr. Vishan Das For Respondent(s) : Mr. Hari Singh Rajpurohit Mr. Jagdish Vyas

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

07/05/2022

After attempting to argue the matter on merits for quite

some time, both the counsel for the parties have agreed that this

writ petition may be disposed of with a direction to the Tehsildar,

Pachpadra, District Barmer to complete the demarcation

(2 of 2) [CW-5310/2022]

proceedings with respect to the agricultural lands of the parties

situated in Khasra Nos.375/273, 380/275 and Khasra No.274 of

village Bhimarlayee, Patwar Area Gol Sodha.

In view of the above submissions made by learned counsel

for the parties, this writ petition is disposed of with a direction to

the Tehsildar, Pachpadra, District Barmer to complete the

demarcation proceedings with respect to the above referred

Khasras of village Bhimarlayee on 16.05.2022.

It is made clear that if the petitioner and the respondent

Nos.1 to 6 desire so, they may also remain present during the

demarcation proceedings conducting by the Tehsildar, Pachpadra,

however, the demarcation proceedings cannot be postponed on

account of absence of any of the parties.

The Tehsildar, Pachpadra shall furnish report of the

demarcation proceedings before the S.D.O., Balotra, where the

suit filed by the petitioner is pending consideration. The S.D.O.,

Balotra shall proceed further in accordance with law after receipt

of report of demarcation proceedings.

Stay petition is also disposed of.

(VIJAY BISHNOI),J

48-AjaySingh/-

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