Hajari vs State Of Raj (2023:Rj-Jp:30856)
2023 Latest Caselaw 6210 Raj/2

[2023:RJ-JP:30856]

         HIGH COURT OF JUDICATURE FOR RAJASTHAN
                     BENCH AT JAIPUR

                 S.B. Civil Writ Petition No. 10627/2016

Hajari     S/o       Shri   Balu      Meena,         Dubbi          Biderkhan   Tehsil
Sawaimadhopur Rajasthan
                                                                        ----Petitioner
                                       Versus
The State Of Rajasthan Through Tehsildar, Sawaimadhopur
                                                                      ----Respondent

For Petitioner(s)            :     Mr. Tarun Jain
For Respondent(s)            :



                 HON'BLE MR. JUSTICE SAMEER JAIN

                                        Order

19/10/2023

Question involved in the present petition is in relation to the

land belonging to "Deiti".

It is submitted that the issue involved is covered by

judgment of Division Bench of this Court at Principal Seat in D.B.

Civil Special Appeal No. 185/2001 titled as Tara & Ors. vs.

State of Rajasthan & Anr. reported in 2015 (3) WLC (Raj)

548. However, said order is under challenge before the Hon'ble

Apex Court in Civil Appeal Nos. 3966/2017 and 3969-3975/2017

wherein status quo orders have been passed.

Therefore, the parties will be governed by the decision of the

Hon'ble Apex Court. Till then, status quo, as directed by the

Hon'ble Apex Court, be maintained by both the sides. The State

Government will take action only after the appeal is dismissed in

favour of the State Government by the Hon'ble Apex Court. Till

then, no action will be taken against the petitioner.

[2023:RJ-JP:30856] (2 of 2) [CW-10627/2016]

The present writ petition is accordingly disposed of.

Liberty is granted to revive in case of difficulty.

(SAMEER JAIN),J

Pooja /33

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