Achal Gachh Jain Shweatamber ... vs State Of Rajasthan ...
2023 Latest Caselaw 4233 Raj

[2023/RJJD/014039]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Spl. Appl. Writ No. 1071/2022

Achal Gachh Jain Shweatamber Trust Bhinmal, through Trustee- Cum-In Charge Shri Shailesh D. Vardhan S/o Devi Chand Vardhan, aged about 47 Years, Resident Of Bhinmal, Tehsil and District Jalore.

----Appellant Versus

1. State of Rajasthan, through Secretary Department of Devasthan, Government Of Rajasthan, Jaipur.

2. Commissioner, Devasthan Department, Udaipur.

3. Assistant Commissioner (Devasthan), Udaipur.

4. Deepika Meghwal, Assistant Commissioner (Headquarter), Devasthan, Udaipur.

5. Mohan Lal Seth S/o Shri Janwat Seth, Resident of Bhinmal, Tehsil Bhinmal, District Jalore.

6. Station House Officer, Police Station Bhinmal, District Jalore.

----Respondents

For Appellant(s) : Mr. Kshitiz Vyas

HON'BLE MR. JUSTICE VIJAY BISHNOI HON'BLE MR. JUSTICE PRAVEER BHATNAGAR

Judgment

08/05/2023

Learned counsel for the appellant has submitted that since

the proceedings under Section 23 of the Rajasthan Public Trust

Act, 1959 have already been concluded before the Assistant

Commissioner (First), Jaipur and the appellant has already

preferred appeal before the Assistant Commissioner, which is

pending consideration, this special appeal has rendered

infructuous.

[2023/RJJD/014039] (2 of 2) [SAW-1071/2022]

In view of the above, this special appeal is dismissed as

having become infructuous.

Needless to say that the Commissioner shall not be

influenced by any of the observations made by the learned Single

Judge in the impugned order and shall consider and decide the

appeal filed on behalf of the appellants on merits strictly in

accordance with law.

(PRAVEER BHATNAGAR),J (VIJAY BISHNOI),J

8-Dharmendra/-

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