Rajasthan High Court - Jodhpur
Bhanwar Kanwar vs Keshar Kanwar ... on 7 August, 2023
Bench: Pushpendra Singh Bhati
[2023:RJ-JD:24974] (1 of 2) [CW-9672/2023]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 9672/2023
Bhanwar Kanwar W/o Late Bajrang Singh, Aged About 75 Years,
By Caste - Rajput, Resident Of Khabadiyana, Tehsil - Jayal,
District - Nagaur (Rajasthan).
----Petitioner
Versus
1. Keshar Kanwar W/o Gajendra Singh, By Caste - Rajput,
R/o Rabadiyana, Tehsil - Jayal, District - Nagaur.
2. Manohar Singh S/o Gajendra Singh, By Caste - Rajput, R/
o Rabadiyana, Tehsil - Jayal, District - Nagaur.
3. Jorawar Singh S/o Gajendra Singh, By Caste - Rajput, R/o
Rabadiyana, Tehsil - Jayal, District - Nagaur.
4. Santosh Kanwar D/o Bajrang Singh, By Caste - Rajput, R/
o Rabadiyana, Tehsil - Jayal, District - Nagaur.
5. Tanu Kanwar D/o Rajendra Singh, By Caste - Rajput, R/o
Rabadiyana, Tehsil - Jayal, District - Nagaur.
6. Shivratan Singh S/o Bajrang Singh, By Caste - Rajput, R/
o Rabadiyana, Tehsil - Jayal, District - Nagaur.
7. Anjana D/o Bajrang Singh W/o Bhawani Singh, By Caste -
Rajput, R/o Sikar, At Present R/o Rabadiyana, Tehsil -
Jayal, District - Nagaur.
8. Lichhma Kanwar D/o Bajrang Singh W/o Vijay Singh,
Resident Of Bhadana Bana, Tehsil And District - Nagaur
(Raj.).
9. Santosh Kanwar D/o Bajrang Singh W/o Prithvi Singh, R/o
Kansali, Tehsil And District - Sikar.
10. Sub Registrar, Deh / Jayal, District - Nagaur.
11. State Of Rajasthan, Through Tehsildar Jayal, District -
Nagaur.
12. Board Of Revenue, Rajasthan, Ajmer.
----Respondents
For Petitioner(s) : Mr. Bhola Ram Chahar
For Respondent(s) :
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[2023:RJ-JD:24974] (2 of 2) [CW-9672/2023]
HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI
Order
07/08/2023
1. The petitioner has preferred the present writ petition
claiming the following reliefs :-
"1. The order dated 08.06.2023 (Annex.8) passed by the
Board of Revenue, Ajmer, judgment dated 09.05.2022
(Annex.6) passed by learned Revenue Appellate
Authority, Nagaur as well as order dated 27.05.2016
(Annex.4) passed by the learned Assistant Collector,
Jayal may kindly be quashed and set aside."
2. Learned counsel for the petitioner makes a limited
submission that the order dated 08.06.2023, particularly
pertaining to the expeditious disposal of application of Section 212
of the Rajasthan Tenancy Act under the provision of Order 39 Rule
3A CPC, may be complied with.
3. In light of such limited submission, the present writ petition
is disposed of while directing the learned authority to decide the
application of Section 212 of the Rajasthan Tenancy Act, under the
provision of Order 39 Rule 3A CPC expeditiously, while
endeavoring to follow the terms mentioned in the order dated
08.06.2023, strictly in accordance with law.
4. All pending applications also stand disposed of.
(DR. PUSHPENDRA SINGH BHATI), J.
96-Sudheer/-
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