Bhagchand Son Of Shri Ganga Ram vs Yogesh Chand Son Of Sh. Babulal
2023 Latest Caselaw 741 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

              S.B. Civil Writ Petition No. 10725/2019

Bhagchand Son Of Shri Ganga Ram, Aged About 59 Years,
Village Bamanpura Tehsil And District Bharatpur.
                                                     ----Defendant-Petitioner
                                   Versus
1.     Yogesh Chand Son Of Sh. Babulal, Village Bamanpura,
       Tehsil And District Bharatpur.
2.     Umesh Chand Son Of Sh. Babulal, Village Bamanpura,
       Tehsil And District Bharatpur.
3.     Prahlad Son Of Sh. Babulal, Village Bamanpura, Tehsil
       And District Bharatpur.
                                                          Plaintiff/Respondents

4. Smt. Ramdai W/o Sh. Chhida, Village Bamanpura, Tehsil And District Bharatpur.

5. Smt. Ramkali W/o Sh. Moolchand, Village Bamanpura, Tehsil And District Bharatpur.

6. Narayan Singh S/o Sh. Moolchand, Village Bamanpura, Tehsil And District Bharatpur.

7. Mangal S/o Sh. Moolchand, Village Bamanpura, Tehsil And District Bharatpur.

8. Harveer S/o Sh. Moolchand, Village Bamanpura, Tehsil And District Bharatpur.

9. Kishanlal Son Of Sh. Ramdayal, Village Bamanpura, Tehsil And District Bharatpur.

10. State Of Rajasthan Through Tehsildar, Tehsil And District Bharatpur.

11. Smt. Ramvati W/o Sh. Mohan Singh, Resident Of Sewar, Tehsil And District Bharatpur.

----Defendants-Respondents

For Petitioner(s) : Mr. Prahlad Sharma For Respondent(s) : Mr. Asgar Khan

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Order

(2 of 2) [CW-10725/2019]

23/01/2023

This writ petition, which has been filed assailing the legality

and validity of the judgment dated 24.05.2019 passed by the

Board of Revenue, Rajasthan, Ajmer (for brevity "the BoR") is

being disposed of in following terms as agreed and requested by

learned counsels for the respective parties:-

1. The order dated 24.05.2019 passed by the

BoR in Appeal/TA/5247/2018/Bharatpur:

Bhagchand versus Yogesh Chand is quashed and

set aside.

2. The matter is remanded back to the BoR for

decision afresh by a Bench in which Mr. Surajbhan

Jaiman is not a Member.

3. Looking to life of the appeal, the BoR is

requested to decide it expeditiously; preferably

within a period of six months from the date of

communication of this order.

Pending applications stand disposed of accordingly.

(MAHENDAR KUMAR GOYAL),J

Manish/47

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