Gopal And Or vs State And Ors (2023:Rj-Jp:21416)
2023 Latest Caselaw 4642 Raj/2

[2023:RJ-JP:21416]

         HIGH COURT OF JUDICATURE FOR RAJASTHAN
                     BENCH AT JAIPUR

                S.B. Civil Writ Petition No. 3713/1999

     1. Gopal S/o Shri Asaram R/o Awan Tehsil Sangod, District
       Kota.
     2. Ratan Lal S/o Shri Asaram R/o Awan Tehsil Sangod, District
       Kota.
     3. Panna Lal S/o Shri Asaram R/o Awan Tehsil Sangod, District
       Kota.
     4. Basanti Lal S/o Shri Asaram R/o Awan Tehsil Sangod,
       District Kota.
                                                                      ----Petitioners
                                       Versus
     1. State    of   Rajasthan,        through       the     Revenue     Secretary,
       Government of Rajasthan, Jaipur.
     2. Board of Revenue, Ajmer.
     3. The Additional District Collector, Kota
     4. The Tehsildar, Sangod, District Kota.
                                                                    ----Respondents

For Petitioner(s)            :     None present
For Respondent(s)            :     Mr. K.C. Sharma

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

06/09/2023

1. On 16.08.2023, when the case was called for hearing, no

one put in appearance on behalf of the petitioners and the matter

was adjourned for 23.08.2023. Again on 23.08.2023, no one put

in appearance on behalf of the petitioners even in the second

round.

2. Today also there is no one on behalf of the petitioners.

3. The issue is covered by the Full Bench decision of this Court

at Principal seat, Jodhpur passed in D.B. Civil Special Appeal

[2023:RJ-JP:21416] (2 of 2) [CW-3713/1999]

No.185/2001, Tara and Ors. Vs. State of Rajasthan and Ors., on

15.07.2015. However, against that SLP is pending before the

Supreme Court.

4. In view of the judgment of the Full Bench, as referred above,

the High Court disposed the S.B.Civil Writ Petition No.3907/1990

"Ishwari & Ors. Vs. State of Rajasthan & Ors." decided on

01.11.2022, which is as under:-

"1. The issue is covered by the Full Bench decision of this Court at Principal seat, Jodhpur passed in D.B. Civil Special Appeal No.185/2001, Tara and Ors. Vs. State of Rajasthan and Ors., on 15.07.2015. However, against that SLP is pending before the Supreme Court. Therefore, the parties will be governed by the decision of Supreme Court. Till then, status quo will be maintained by both the sides. The parties will be covered by the decision passed in SLP. The State Government will take action only after the SLP dismissed in favour of State Government. Till then, no action will be taken against the petitioners."

5. In view of the above, the present writ petition also disposed

of with the observations that the parties will be governed by the

decision of Supreme Court. Till then, status quo will be maintained

by both the sides. The parties will be covered by the decision

passed in SLP. The State Government will take action only after

the SLP dismissed in favour of State Government. Till then, no

action will be taken against the petitioners.

6. Liberty is granted to revive in case of difficulties.

(GANESH RAM MEENA),J

ARTI SHARMA /2

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