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Babu Lal S/O Kalyan Prasad vs State Of Rajasthan
2022 Latest Caselaw 6145 Raj/2

Citation : 2022 Latest Caselaw 6145 Raj/2
Judgement Date : 12 September, 2022

Rajasthan High Court
Babu Lal S/O Kalyan Prasad vs State Of Rajasthan on 12 September, 2022
Bench: Mahendar Kumar Goyal
       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

              S.B. Civil Writ Petition No. 13308/2022

Babu Lal S/o Kalyan Prasad
                                                                   ----Petitioner
                                   Versus
State Of Rajasthan & Ors.
                                                                ----Respondents

For Petitioner(s) : Mr. Keshav Kumar Agrawal For Respondent(s) :

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Order

12/09/2022 Learned counsel for the petitioner submits that in a revision petition filed by the respondents No. 2 to 7 arising out of a revenue suit filed by him in which they were not even parties, the Board of Revenue Rajasthan, Ajmer has, vide its judgment impugned dated 07.07.2022, without even issuing notice to him, while partly allowing the revision petition, directed the parties to maintain status quo qua the subject property. He submits that the revision petition could not have been allowed ex-parte. He, in support of his submissions, placed reliance upon an order dated 29.11.2019 passed by the Co-ordinate Bench of this Court in S.B. Civil Writ Petition No.19960/2019; Kanaram & Ors. Vs. Mahaveer & Ors. He further submits that the Court of Revenue Appellate Authority, Sawaimadhopur, is vacant as no Presiding Officer is posted therein.

Issue notice confined to the respondents No. 2 to 7 of the writ petition as well as of stay application. Notices be given "dasti".

Additionally, the petitioner is also permitted to serve the respondents through their counsel(s) appearing before the Revenue Appellate Authority, Sawaimadhopur.

Heard learned counsel on interim relief.

(2 of 2) [CW-13308/2022]

Taking into consideration the contentions advanced by him and the material on record, this Court deems it just and proper to stay the operation of the judgment dated 07.07.2022 passed by the Board of Revenue Rajasthan, Ajmer in Revision/T.A./3022/2022, till further orders.

(MAHENDAR KUMAR GOYAL),J

Sudha/83

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