Andaram vs The State Of Rajasthan
2022 Latest Caselaw 7579 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR

S.B. Civil Writ Petition No. 7014/2022

Andaram S/o Tulsaram Jat, Aged About 55 Years, R/o Village Ustra,

Tehsil Bhopalgarh, District Jodhpur.

----Petitioner Versus

1. The State Of Rajasthan, Through The Principal Secretary,

Department Of Revenue, Secretariat, Jaipur, Rajasthan.

2. District Collector, Jodhpur.

3. Tehsildar, Bhopalgarh, District Jodhpur.

----Respondents

For Petitioner(s) : Mr. Mahendra Bishnoi

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

19/05/2022

This writ petition is filed by the petitioner essentially being

aggrieved with the order dated 30.08.2019 passed by the

Tehsildar, Bhopalgarh, District Jodhpur while exercising powers

under Section 91 of the Rajasthan Land Revenue Act, 1956 (for

short 'the Act of 1956).

This Court is of the opinion that the order impugned is

appealable under the provisions of the Act of 1956, therefore, no

interference in this writ petition is called for, hence, this writ

petition is dismissed.

However, the petitioner is free to file appeal along with the

application under Section 5 of the Limitation Act with a prayer to

condone the delay in filing the appeal before the appellate

authority. If any such appeal is filed by the petitioner within a

(2 of 2) [CW-7014/2022]

period of ten days along with application under Section 5 of the

Limitation Act, it is expected that the appellate authority shall

consider the application for condonation of delay sympathetically

and thereafter to consider the appeal.

(VIJAY BISHNOI),J 252-mohit/-

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