Ram Pratap vs State Of Raj. And Ors ...
2023 Latest Caselaw 7495 Raj

[2023:RJ-JD:30907]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Civil Writ Petition No. 3588/1999

Ram Pratap
                                                                   ----Petitioner
                                    Versus
State Of Raj. And Ors
                                                                 ----Respondent


For Petitioner(s)          :    Mr. BS Sandhu
For Respondent(s)          :    Mr. Manish Kumar Pitaliya
                                Mr. Vishal Singhal



      HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                     Order

20/09/2023
1.    The matter pertains to the year 1999, and thus, listed under

the category of 'Oldest Cases for Early Disposal."

2.    The petitioner has preferred the present writ petition

claiming the following reliefs :-

     "(a) by an appropriate writ, order or direction, the
     judgment dated 18.06.1999 (Annexure-5) passed by
     the Board of Revenue may kindly be quashed and set
     aside and the judgment dated 28.10.95 (Annexure-3)
     passed by the Sub-Divisional Officer, Nohar and the
     judgment dated 5.2.96 (Annexure-4) passed by the
     Revenue Appellate Authority, Hanumangarh may kindly
     be confirmed.



2.    Learned counsel for the parties fairly submits that it

would be better to pass a fresh order by the Sub-divisional

Officer, Nohar in accordance with the impugned order after




                     (Downloaded on 12/11/2023 at 06:18:15 AM)
                                    [2023:RJ-JD:30907]                   (2 of 2)                    [CW-3588/1999]


                                   giving the proper opportunity of hearing to both the parties

                                   for taking their stand on record.

                                   3.    It is made clear that Sub-divisional Officer, Nohar while

                                   deciding the dispute strictly in accordance with law, shall not

                                   get prejudiced by the findings given by Board of Revenue on

                                   merits, but shall consider every aspect to be raised by

                                   learned counsel for the parties including the documentary

                                   evidence.

                                   4.    All pending applications also stand disposed of.




                                                                (DR. PUSHPENDRA SINGH BHATI), J.

14-Sudheer/-

Powered by TCPDF (www.tcpdf.org)