Mukhram vs State Of Rajasthan (2023:Rj-Jd:42430)
2023 Latest Caselaw 10461 Raj

Rajasthan High Court - Jodhpur

Mukhram vs State Of Rajasthan (2023:Rj-Jd:42430) on 6 December, 2023

Author: Vinit Kumar Mathur

Bench: Vinit Kumar Mathur

[2023:RJ-JD:42430]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                     S.B. Civil Writ Petition No. 408/2020

Mukhram S/o Shri Purkha Ram, Aged About 73 Years, By Caste
Jat, Resident of Baderan, Tehsil Loonkaransar, District Bikaner.
                                                                        ----Petitioner
                                        Versus
1.       State Of Rajasthan, Through The Tehsildar, Loonkaransar,
         District Bikaner.
2.       Sub Divisional Officer, Loonkaransar, District Bikaner.
3.       Khayali Ram S/o Shri Nanuram, By Caste Jat, Resident Of
         Udesiya, Tehsil Loonkaransar, District Bikaner.
4.       Board Of Revenue, Ajmer.
5.       Divisional Commissioner, Bikaner.
                                                                     ----Respondents


For Petitioner(s)             :     Mr. K.R. Saharan
For Respondent(s)             :     Mr. Ajeet Singh



         HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

06/12/2023

Heard learned counsel for the parties.

The present writ petition has been filed against the order

dated 16.01.2017 passed by Divisional Commissioner, Bikaner in

Appeal No.170/2016 as well as the judgment dated 06.12.2019

passed by Board of Revenue, Ajmer.

Learned counsel for the parties without going into the merits

of the case are in agreement that the pending appeal before the

Divisional Commissioner, Bikaner may be directed to be decided

expeditiously and till the appeal is decided, the interim order

granted by this Court on 08.01.2020 may be continued.

[2023:RJ-JD:42430] (2 of 2) [CW-408/2020]

Considering the submissions of the learned counsel for the

parties, the present writ petition is disposed of with a direction to

the respondent No.5- Divisional Commissioner, Bikaner to decide

the pending Appeal No.170/2016 under the Land Revenue Act

expeditiously, preferably within a period of ten weeks from the

date of receipt of certified copy of this order, strictly in accordance

with law.

It is made clear that during pendency of the appeal, the

interim order granted by this Court on 08.01.2020 shall continue

till the disposal of the appeal before the Divisional Commissioner,

Bikaner.

(VINIT KUMAR MATHUR),J 428-Shahenshah/-

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