Mohanlal vs The State Of Rajasthan
2022 Latest Caselaw 12321 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 15099/2022

Mohanlal S/o Shri Badrinarayan, Aged About 64 Years, R/o Subhash Nagar, Sheoganj, Tehsil Sheoganj District Sirohi.

----Petitioner Versus

1. The State Of Rajasthan, Through The Director Cum Joint Secretary, Directorate, Local Self Department, Jaipur.

2. Municipal Board, Sheoganj Through Its Executive Officer District Sirohi (Raj.).

                                                                 ----Respondents


For Petitioner(s)         :     Mr. BS Sandhu
For Respondent(s)         :     Mr. Rajesh Parihar

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

14/10/2022

Shri Rajesh Parihar, learned counsel, appears for respondents

on caveat and seeks some time to file reply to the writ petition.

Time prayed for is allowed.

Mr. BS Sandhu, learned counsel for the petitioner relies

upon the judgment passed by a coordinate Bench of this Court in

the case of Ramchandra Vs. The District Collector,

Hanumangarh & Ors. reported in 2016 (3) WLC (Raj.) 627

and urges that a registered conveyance deed cannot be

challenged and questioned by taking recourse of the procedure

provided under Section 73-B of the Rajasthan Municipalities Act,

2009. He thus urges that the notice dated 04.10.2022 is

absolutely illegal and without jurisdiction.

The matter requires consideration.

(2 of 2) [CW-15099/2022]

Issue notice of writ petition as well as stay application to the

respondents returnable in four weeks.

In the meantime, the respondents are restrained from

proceeding against the petitioner in furtherance of the impugned

notice dated 04.10.2022 (Annexure-14).

Connect with S.B. Civil Writ Petition Nos.4839/2018 &

10636/2022.

It is made clear that the respondents will be free to take

appropriate steps for vacation of this interim order by filing an

appropriate application, if the occasion so arises.

(VINIT KUMAR MATHUR),J

210-SanjayS/-

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