Prabhu Lal vs The Chief Secretary And Anr ...
2023 Latest Caselaw 5194 Raj/2

[2023:RJ-JP:24468]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

               S.B. Civil Contempt Petition No. 549/2017

                                           In

                     S.B. Civil Writ Petition No.4029/2015

Prabhu Lal S/o Puranram, aged about 68 years, R/o Village
Todadhama @ Gopalpura Tehsil Lalsot, District Dausa.
                                                                        ----Petitioner
                                        Versus
1.       The Chief Secretary Government Of Rajasthan Govt.
         Secretariat, Jaipur Raj.
2.       Shri Navratan Koli, Sub Divisional Officer, Lalsot District
         Dausa Raj.
                                                   ----Respondents/contemnors

For Petitioner(s) : Mr. S. Gaharana For Respondent(s) : Ms. Archana for Mr. Anil Mehta, AAG

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

21/09/2023

This contempt petition has been filed alleging wilful

disobedience of the order dated 05.11.2015 whereby, the Sub-

Divisional Officer, Lalsot was directed to decide the suit

no.294/1992 within a period of one year from the date of receipt

of certified copy of this order.

Learned counsel for the respondents submits that from

01.02.2016 till 30.11.2022 record of the aforesaid suit was lying

with the Board of Revenue, Ajmer in a revision petition preferred

by one of the parties to the litigation. She submits that recently

[2023:RJ-JP:24468] (2 of 2) [CCP-549/2017]

the record has been received back and the aforesaid suit shall be

decided within a period of twelve weeks from today.

Learned counsel for the petitioner prays for disposal of the

contempt petition in terms of aforesaid statement.

Ordered accordingly.

Notices are discharged.

(MAHENDAR KUMAR GOYAL),J

Sudha/26

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