Mannalal S/O Late Shri Moti vs Lalram S/O Late Shri Birdaram
2023 Latest Caselaw 3374 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

               S.B. Civil Writ Petition No. 13895/2021

Mannalal S/o Late Shri Moti, R/o Luniyawas, Opposite Saras
Dairy, Goner Road, Jaipur.
                                                                        ----Petitioner
                                       Versus
1.     Lalram       S/o    Late      Shri     Birdaram,        R/o    Village   Khori,
       Luniyawas, Goer Road, Jaipur, Rajasthan.
2.     Prabhat S/o Late Shri Birdaram, R/o Village Khori,
       Luniyawas, Goer Road, Jaipur
3.     Kalu      S/o      Late     Shri     Birdaram,         R/o     Village   Khori,
       Luniyawas, Goer Road, Jaipur
4.     Chotu      S/o      Late     Shri     Birdaram,         R/o    Village   Khori,
       Luniyawas, Goer Road, Jaipur
5.     Gullaram @ Gullu S/o Late Shri Birdaram, R/o Village
       Khori, Luniyawas, Goer Road, Jaipur
6.     Kailash Chand S/o Late Shri Moti, R/o Village Luniyawas,
       Opposite Saras Dairy, Goner Road, Jaipur.
7.     Choti Devi W/o Late Shri Moti, R/o Village Luniyawas,
       Opposite Saras Dairy, Goner Road, Jaipur.
8.     Sub Registrar, Sanganer, District Jaipur.
9.     State Of Rajasthan, Through Tehsildar, Sanganer, District
       Jaipur.
                                                                     ----Respondents

For Petitioner(s) : Mr. Gajender Singh Rathore For Respondent(s) : Mr. Bhoop Singh Gurjar

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

10/08/2023

1. Counsel for the petitioner instead of arguing on merits of the

case, submits that the Board of Revenue may be directed to

decide the appeal expeditiously.

(2 of 2) [CW-13895/2021]

2. Taking into consideration the overall facts and circumstances

of the case and the limited prayer made by counsel for the

petitioner, this Court feels that the ends of Justice would meet

when the Board of Revenue is directed to decide the appeal within

some time.

3. Therefore, the present writ petition is disposed of with the

directions to the Board of Revenue to decide the appeal

No.4186/2021 pending before it, expeditiously and preferably

within a period of three months from the date of production of

certified copy of this order.

4. Since the main petition has been disposed of, the say

application and all other pending application/s, if any, also stands

disposed of.

(GANESH RAM MEENA),J

Seema/60

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