Wazir Mohammed vs State Of Rajasthan
2022 Latest Caselaw 11866 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 11377/2022

Wazir Mohammed S/o Fateh Mohmmed Nilgar, Aged About 60 Years, Mandal Tehsil, Mandal, District Bhilwara.

----Petitioner Versus

1. State Of Rajasthan, Through Tehsildar Of Mandal Tehsil, District Bhilwara.

2. Ramnivas Jhanwar S/o Pannalal Jhanwar (Mahajan), Mandal Tehsil, District Bhilwara.

3. The Board Of Revenue For Rajasthan At Ajmer, Ajmer (Rajasthan).

----Respondents

For Petitioner(s) : Mr. Samarpit Gupta

HON'BLE MR. JUSTICE VIJAY BISHNOI

Order

23/09/2022

Learned counsel for the petitioner has submitted that the

land in question was allotted to the petitioner way back in the year

1999, however, the same was cancelled by the Additional District

Collector, Bhilwara vide judgment dated 08.06.2007 for the reason

that the petitioner had not deposited the amount in lieu of

allotment of the land. It is further submitted that being aggrieved

with the aforesaid judgment passed by the Additional District

Collector, Bhilwara, the petitioner has preferred an appeal before

the Revenue Appellate Authority, Bhilwara, which came to be

partly allowed by the order dated 26.07.2007, whereby the

Revenue Appellate Authority has granted a month's time to the

petitioner to deposit the due amount. It is also submitted that the

(2 of 2) [CW-11377/2022]

respondent No.2 - Ramnivas Jhanwar, who was stranger to the

proceedings has preferred an appeal before the Board of Revenue,

Ajmer against the judgment passed by the Revenue Appellate

Authority and the Board of Revenue, Ajmer without granting any

leave to the petitioner has allowed his appeal and set aside the

order passed by the Revenue Appellate Authority.

Admit.

Issue notice. Issue notice of stay application also.

In the meantime, the parties are directed to maintain status

quo as it exists today.

(VIJAY BISHNOI),J

12-AjaySingh/-

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