Rajasthan High Court
Ram Babu And Others vs Subedar And Others on 13 October, 2023
Bench: Narendra Singh Dhaddha
[2023:RJ-JP:28762]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil First Appeal No. 407/2011
1. Rambabu S/o Kanhai,
2. Vinod Kumar S/o Kanhai,
3. Pramod Kumar S/o Kanhai,
4. Manoj Kumar S/o Kanhai,
5. Brij Mohan S/o Kanhai,
6. Lotan S/o Maharaj Singh,
7. Siyaram S/o Maharaj Singh,
8. Rakesh S/o Maharaj Singh,
9. Suresh Kumar S/o Maharaj Singh,
10. Mukesh S/o Maharaj Singh,
All R/o Village Samona, Tehsil Rajakhera, Distt.
DholpurRajasthan
----Appellants
Versus
1. Subedar S/o Deshraj,
2. Rampal S/o Subedar,
3. Jagdish S/o Subedar,
4. Jayveer S/o Subedar,
5. Chandraveer S/o Subedar,
All R/o Village Samona, Tehsil Rajakhera, Distt. Dholpur
Rajasthan
6. Ramji Lal S/o Deshraj,
7. Ramkumar S/o Ramjilal,
8. Vedansh S/o Ramjilal,
9. Harbans Kumar S/o Ramjilal,
10. Raghuvansh Kumar S/o Ramjilal,
All R/o Village Samona, Tehsil Rajakhera, Distt.
DholpurRajasthan
11. Ramroop S/o Rajhans,
12. Girdhari S/o Rajhans,
13. Shivji S/o Rajhans,
14. Brindavan S/o Rajhans,
15. Sukhdei W/o Late Rajhans,
All R/o Village Gadhi Tidawali, Tehsil Rajakhera, Distt.Dholpur
Rajasthan
16. Mohan S/o Deshraj,
17. Harishankar S/o Deshraj,
18. Suresh Chan S/o Deshraj,
19. Rekha D/o Deshraj,
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[2023:RJ-JP:28762] (2 of 9) [CFA-407/2011]
20. Prema D/o Deshraj,
All R/o Village Samona, Tehsil Rajakhera, Distt.
DholpurRajasthan
21. Bhav Singh S/o Mawasi,
22. Vishambhar S/o Mawasi,
23. Vijay Singh S/o Sriram,
24. Rajendra S/o Sriram,
25. Banwari S/o Sriram,
26. Ramesh S/o Sriram,
27. Ramniwas S/o Sriram,
All R/o Village Samona, Tehsil Rajakhera, Distt.
DholpurRajasthan
28. Ninuwa Ram S/o Gumani,
29. Natthi Lal S/o Ninuwa Ram,
30. Puran Singh S/o Ninuwa Ram,
31. Durga Prasad S/o Ninuwa Ram,
32. Dinesh Kumar S/o Ninuwa Ram,
33. Ramvaran S/o Ninuwa Ram,
34. Vishambhar S/o Ninuwa Ram,
35. Ramnarayan S/o Srichand,
36. Ramprakash S/o Srichand,
37. Kampoori W/o Geetaram,
38. Rajaram S/o Geetaram,
39. Rameshwar S/o Bhummjeet,
40. Chhotey Lal S/o Bhummjeet,
41. Nahnuka S/o Bhummjeet,
All R/o Village Samona, Tehsil Rajakhera, Distt.
DholpurRajasthan
42. State Of Rajasthan Through Tehsildar, Tehsil Rajakhera, Distt.
Dholpur Rajasthan
----Respondents
Connected With
S.B. Civil First Appeal No. 301/2011
1. Ramji Lal S/o Deshraj,
2. Ramkumar S/o Ramjilal,
3. Vedansh S/o Ramjilal,
4. Harbans Kumar S/o Ramjilal,
5. Raghuvansh Kumar S/o Ramjilal,
All R/o Village Samona, Tehsil Rajakhera, Distt. Dholpur
Rajasthan
[2023:RJ-JP:28762] (3 of 9) [CFA-407/2011]
----Appellants
Versus
1. Subedar S/o Deshraj,
1/1 Rampal S/o Late Subedar,
1/2 Jagdish S/o Late Subedar,
1/3. Jaiveer S/o Late Subedar,
1/4 Chandra Veer @ Indrakant S/o Late Subedar,
1/5 Mamta D/o Late Subedar,
1/6. Meena D/o Late Subedar,
1/7 Urmila D/o Late Subedar,
All residents of Gram Samona, Tehsil Rajakhera, District Dholpur
(Raj.)
2. Rampal S/o Subedar,
3. Jagdish S/o Subedar,
4. Jayveer S/o Subedar,
5. Chandraveer S/o Subedar,
All R/o Village Samona, Tehsil Rajakhera, Distt. Dholpur
Rajasthan
6. Ramroop S/o Rajhans,
7. Girdhari S/o Rajhans,
8. Shivji S/o Rajhans,
9. Vradawan S/o Rajhans,
6 to 9 are, resident of Gram gadi Tidawali, Tehsil Rajakhera,
District Dholpur (Raj.)
10. Mohan S/o Deshraj,
11. Harishankar S/o Deshraj,
12. Suresh Chan S/o Deshraj,
12. Rekha D/o Deshraj,
14. Prema D/o Deshraj,
10 to 14 are R/o Gram Samona, Tehsil Rajakhera, Distt.
DholpurRajasthan
15. Rambabu S/o Kanhai,
16. Vinod Kumar S/o Kanhai,
17. Pramod Kumar S/o Kanhai,
18. Manoj Kumar S/o Kanhai,
19. Brij Mohan S/o Kanhai,
15 to 19 are R/o Village Samona, Tehsil Rajakhera, Distt.
Dholpur Rajasthan
20. Lotan S/o Maharaj Singh,
21. Siyaram S/o Maharaj Singh,
22. Rakesh S/o Maharaj Singh,
[2023:RJ-JP:28762] (4 of 9) [CFA-407/2011]
23. Suresh Kumar S/o Maharaj Singh,
24. Mukesh S/o Maharaj Singh,
20 to 24 are R/o Gram Samona, Tehsil Rajakhera, Distt.
DholpurRajasthan
25.. Bhav Singh S/o Mawasi,
25/1. Manju W/o Late Bhavsingh
25/2 Gudiya D/o Late Bhavsingh
25/3 Rajesh S/o Late Bhavsingh,
25/4 Rajkumar S/o Late Bhavsingh,
25/1 to 25/4 resident of F/48 Sukhdev Nagar Wazirpur Industrial
Area Ashok Vihar Delhi-110052
26. Vishambhar S/o Mawasi,
27. Vijay Singh S/o Sriram,
28. Rajendra S/o Sriram,
29. Banwari S/o Sriram,
30. Ramesh S/o Sriram,
31. Ramniwas S/o Sriram,
26 to 31 R/o Village Samona, Tehsil Rajakhera, Distt.
DholpurRajasthan
32. Nathi Lal son of Ninuram
33. Pooran Singh Son of Ninuaram (deceased)
33/1. Chutto wife of Pooran Singh
33/2 Atul Kumar son of Pooran Singh
33/3 Kesav Prasad son of Pooran Singh
33/4 Roli Daughter of Pooran Singh
33/1 to 33/4 Residents of Gram Samona, Tehsil Rajakhera,
District Dholpur (Raj.)
34. Durga Prasad S/o Ninuwa Ram,
35. Dinesh Kumar S/o Ninuwa Ram,
36. Ramvaran S/o Ninuwa Ram,
37. Vishambhar S/o Ninuwa Ram,
38. Ramnarayan S/o Srichand,
39. Ramprakash S/o Srichand,
40. Kampoori W/o Geetaram,
41. Rajaram S/o Geetaram,
42. Rameshwar S/o Bhummjeet,
43. Chhotey Lal S/o Bhummjeet,
44. State Of Rajasthan Through Tehsildar, Tehsil Rajakhera, Distt.
Dholpur Rajasthan
----Respondents
[2023:RJ-JP:28762] (5 of 9) [CFA-407/2011]
S.B. Civil First Appeal No. 339/2011
1. Subedar S/o Deshraj,
1/1 Rampal S/o Late Subedar,
1/2 Jagdish S/o Late Subedar,
1/3. Jaiveer S/o Late Subedar,
1/4 Chandra Veer @ Indrakant S/o Late Subedar,
1/5 Mamta D/o Late Subedar,
1/6. Meena D/o Late Subedar,
1/7 Urmila D/o Late Subedar,
All residents of Gram Samona, Tehsil Rajakhera, District Dholpur
(Raj.)
(No.1/1 to 1/4 are in their individual capacity as well as in the
capacity of LRs of deceased appellant (Subedar son of Shri Desh
Raj.)
----Appellants
Versus
1. Ramji Lal S/o Deshraj,
2. Ramkumar S/o Ramjilal,
3. Vedansh S/o Ramjilal,
4. Harbans Kumar S/o Ramjilal,
5. Raghuvansh Kumar S/o Ramjilal,
All R/o Village Samona, Tehsil Rajakhera, Distt. Dholpur
Rajasthan
6. Ramroop S/o Rajhans,
7. Girdhari S/o Rajhans,
8. Shivji S/o Rajhans,
9. Brindavan S/o Rajhans,
10. Sukhdei W/o Late Rajhans,
All R/o Village Gadhi Tidawali, Tehsil Rajakhera, Distt.Dholpur
Rajasthan
11. Mohan S/o Deshraj,
12. Harishankar S/o Deshraj,
13. Suresh Chan S/o Deshraj,
14. Rekha D/o Deshraj,
15. Prema D/o Deshraj,
All R/o Village Samona, Tehsil Rajakhera, Distt. Dholpur
Rajasthan
16. Rambabu S/o Kanhai,
17. Vinod Kumar S/o Kanhai,
18. Pramod Kumar S/o Kanhai,
19. Manoj Kumar S/o Kanhai,
[2023:RJ-JP:28762] (6 of 9) [CFA-407/2011]
20. Brij Mohan S/o Kanhai,
All R/o Village Samona, Tehsil Rajakhera, Distt. Dholpur
Rajasthan
21. Lotan S/o Maharaj Singh,
22. Siyaram S/o Maharaj Singh,
23. Rakesh S/o Maharaj Singh,
24. Suresh Kumar S/o Maharaj Singh,
25. Mukesh S/o Maharaj Singh,
All R/o Gram Samona, Tehsil Rajakhera, Distt. DholpurRajasthan
26. Bhav Singh S/o Mawasi,
26/1. Manju W/o Late Bhavsingh
26/2 Gudiya D/o Late Bhavsingh
26/3 Rajesh S/o Late Bhavsingh,
26/4 Rajkumar S/o Late Bhavsingh,
All resident of F/48 Sukhdev Nagar Wazirpur Industrial Area
Ashok Vihar Delhi-110052
27. Vishambhar S/o Mawasi,
28. Vijay Singh S/o Sriram,
29. Rajendra S/o Sriram,
30. Banwari S/o Sriram,
31. Ramesh S/o Sriram,
32. Ramniwas S/o Sriram,
All R/o Village Samona, Tehsil Rajakhera, Distt.
DholpurRajasthan
33. Ninua Ram Son of Gumani (died during appeal)
34 Nathi Lal Son of Ninua Ram
35 Puran Singh Son of Ninua Ram (Died during appeal) thorugh
his LRs:
35/1 Smt. Chhuto Wife of Late Sh. Puran Singh
35/2 Atul @ Banti S/o Late Sh. Puran Singh,
35/3 Keshav @ Rinku S/o Late Sh. Puran Singh,
35/4 Roli D/o Late Sh. Puran Singh,
All R/o Village Samona, Tehsil Rajakhera, District Dholpur
Rajasthan
36. Durga Prasad S/o Ninuwa Ram,
37. Dinesh Kumar S/o Ninuwa Ram,
38. Ramvaran S/o Ninuwa Ram,
39. Vishambhar S/o Ninuwa Ram,
40. Ramnarayan S/o Srichand,
41. Ramprakash S/o Srichand,
42. Kampoori W/o Geetaram,
43. Rajaram S/o Geetaram,
[2023:RJ-JP:28762] (7 of 9) [CFA-407/2011]
44. Rameshwar S/o Bhummjeet,
45. Chhotey Lal S/o Bhummjeet,
46. Nanhuka Son of Bhummjit (Died during appeal)
R/o Village Samona, Tehsil Rajakhera, District Dholpur
47. State Of Rajasthan Through Tehsildar, Tehsil Rajakhera, Distt.
Dholpur Rajasthan
----Respondents
For Appellant(s) : Mr. Dinesh Kumar Garg, Adv. in S.B.
Civil First Appeal No. 407/2011
Mr. Bipin Gupta, Adv. in S.B. Civil First
Appeal No. 301/2011
Mr. Raj Kamal Gaur, Adv. in S.B. Civil
First Appeal No. 339/2011
For Respondent(s) : Mr. Raj Kamal Gaur, Adv. in S.B. Civil
First Appeal No. 301/2011
Mr. D. K. Garg, Adv. in S.B. Civil First
Appeal Nos. 301/2011 & 339/2011
Mr. Mukesh Chauhan, Adv. on behalf
of Mr. Abdul Rahim Khan, Adv. in S.B.
Civil First Appeal No. 301/2011
HON'BLE MR. JUSTICE NARENDRA SINGH DHADDHA
Judgment
DATE OF JUDGMENT 13/10/2023
With the consent of learned counsel for the parties, the
appeals are being decided by this common order.
These three appeals arise out of the judgment and decree
dated 30.03.2011 passed by Additional District Judge (Fast Track)
No.1, Dholpur (for short 'the trial court') in Civil Suit No.38/2005.
Learned counsel for the appellants as well as respondents
submit that the trial court wrongly appointed Advocate Suresh
Kumar as a Commissioner for preparing a proposed for division of
the revenue land. Learned counsel for the parties further submit
[2023:RJ-JP:28762] (8 of 9) [CFA-407/2011]
that as per Section 54 of CPC, Collector or any Gazetted
Subordinate Officer, who is deputed by the Collector, is entitled to
frame the division report of the revenue land. So, preliminary
decree as well as final decree passed in this matter are legally not
sustainable. So, judgment and decree of the trial court be set
aside and the matter be remanded back to the trial court to
proceed further in the matter for division of the land according to
Section 54 of CPC.
I have considered the arguments advanced by learned
counsel for the appellants as well as respondents and perused the
impugned order.
The trial court while passing the preliminary decree
appointed Suresh Kumar Advocate as a Commissioner for division
of the revenue land. As per Section 54 of CPC, Collector or any
Gazetted Subordinate Officer, who is deputed by the Collector, is
entitled to division of the revenue land. So, preliminary decree as
well as final decree passed in this matter are legally not
sustainable. So, judgment of the trial court is liable to be set aside
to this extent.
Accordingly, these appeals filed by the appellants are partly
allowed. The judgment and decree of the trial court dated
30.03.2011 qua appointing the Advocate as a Commissioner for
division of the revenue land is set aside.
Trial Court is directed to appoint the Commissioner as per
Section 54 of CPC and decide the matter in accordance with law.
Parties are directed to appear before the court below on
20.11.2023.
[2023:RJ-JP:28762] (9 of 9) [CFA-407/2011]
Pending application(s), if any, stand(s) disposed of.
A copy of this order be placed in each connected file.
(NARENDRA SINGH DHADDHA),J
Jatin /52-54
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