Sajjan Kanwar And Ors vs Bhawani Singh And Ors ...
2023 Latest Caselaw 6244 Raj/2

[2023:RJ-JP:30995]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

              S.B. Civil Writ Petition No. 17209/2017

1.       Sajjan Kanwar D/o Jatan Singh
2.       Depu Kanwar D/o Jatan Singh
3.       Ichu Kanwar D/o Jatan Singh
4.       Supyar      Kanwar      D/o      Jatan      Singh,        All    Resident   Of
         Chidasara, Tehsil Dantaramgarh, District Sikar.
                                                                         ----Petitioners
                                      Versus
1.       Bhawani Singh S/o Kesar Singh
2.       Bhanwar Singh S/o Kesar Singh
3.       Unkar Singh S/o Kesar Singh
4.       Prem Kanwar W/o Kesar Singh
5.       Kamod Kanwar D/o Kesar Singh
6.       Raju Kanwar D/o Kesar Singh
7.       Guddi Kanwar D/o Kesar Singh
8.       Sada Kanwar D/o Kesar Singh, All Resident Of Chidasara,
         Tehsil Dantaramgarh, District Sikar.
9.       State Of Rajasthan Through Its Tehsildar Dantaramgarh.
10.      Sub-Registrar, Dantaramgarh, Distt. Sikar.
11.      Taju Kanwar W/o Jatan Singh
12.      Bhom Singh S/o Jatan Singh
13.      Madan Singh S/o Jatan Singh, All Resident Of Chidasara,
         Tehsil Dantaramgarh, District Sikar.
                                                                    ----Respondents

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



           HON'BLE MR. JUSTICE GANESH RAM MEENA

                            Judgment / Order

20/10/2023





                                    [2023:RJ-JP:30995]                    (2 of 2)                     [CW-17209/2017]

1. Counsel for the petitioners instead of arguing the matter on

merits made a limited prayer that the Revenue Appellate

Authority, Sikar (in short 'RAA, Sikar') may be directed to dispose

the appeal No.67/2010 finally.

2. The present writ petition has been filed by the petitioners

assailing the order of the Board of Revenue, whereby the revision

petition filed by the petitioners has been dismissed which was

against the order dated 15.07.2010 passed by the RAA, Sikar in

Appeal No.67/2010 rejecting the application of the petitioners-

applicants for maintaining the status quo in regard to the land in

question. A decree was passed in favour of the respondents and

an appeal has been filed by the appellants-petitioners before the

RAA, Sikar and the RAA, Sikar has passed an interim order

restraining the respondents-non-appellants from eliminating the

property in question.

3. Taking into consideration the overall facts and circumstance

of the case and more particularly the fact that the appeal is

pending for last thirteen years before the RAA, Sikar, this Court

deems it just and proper to direct the Revenue Appellate

Authority, Sikar to dispose the Appeal No.67/2010 finally,

expeditiously and preferably within a period of four months from

the date of production of certified copy of this order.

4. Accordingly, the present writ petition is disposed of.

5. Since the main petition has been disposed, all other pending

application/s, if any, also stand disposed.

(GANESH RAM MEENA),J

ARTI SHARMA /19

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