Bharatlal vs Hariram (2024:Rj-Jp:44052-Db)
2024 Latest Caselaw 6183 Raj/2

Rajasthan High Court

Bharatlal vs Hariram (2024:Rj-Jp:44052-Db) on 21 October, 2024

Bench: Manindra Mohan Shrivastava, Ashutosh Kumar

[2024:RJ-JP:44052-DB]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

            D. B. Civil Special Appeal (Writ) No. 620/2024
                                    In
                S.B. Civil Writ Petition No. 15259/2024

1.       Bharatlal, S/o Hansraj Gurjar
2.       Babulal, S/o Hansraj Gurjar
3.       Harkesh S/o Hansraj Gurjar,
         All Are R/o Khirni Tehsil Malarnadungar District Sawai
         Madhopur.
                                                       ----Appellants/Petitioners
                                       Versus
1.       Hariram, S/o Badrilal
2.       Narayani, W/o Heeralal
3.       Lallu, S/o Gangadhar
4.       Devilal, S/o Kajod
5.       Ramniwas, S/o Pannalal
6.       Ramswaroop, S/o Badri
7.       Giriraj, S/o Ranglal
8.       Ramesh, S/o Jansee
9.       Prakash, S/o Badri
10.      Ramraj, S/o Hariram
11.      Kaluram, S/o Hariram
12.      Kamlesh, S/o Hariram
13.      Ramkesh, S/o Ramniwas
14.      Mohan, S/o Devya
15.      Mohan S/o Badri,
         All Are R/o Maliyo Ke Dhani, Khirni Tehsil Malarnadungar,
         District Sawai Madhopur.
16.      State of Rajasthan, Through Tehsildar, Malarnadungar
         District Sawai Madhopur.
                                  ---Non-Petitioners/Respondents

17. Mukesh, S/o Prabhudayal Mahajan

18. Bhagwansahai, S/o Prabhudayal Mahajan

19. Mohanlal, S/o Hariballabh Mahajan

20. Mukesh, S/o Rampal

21. Ghanshyam, S/o Jansee

22. Kailash, S/o Ranglal

23. Surgyan, S/o Ramniwas

24. Prasad S/o Ramphul, All Are R/o Maliyo Ke Dhani, Khirni Tehsil Malarnadungar, District Sawai Madhopur.

----Non-Petitioners/Performa-Respondents

[2024:RJ-JP:44052-DB] (2 of 2) [SAW-620/2024]

For Appellants : Mr. Yogesh Pujari Advocate on behalf of Mr. Damodar Prasad Pujari Advocate.

For Respondents : Mr. Teeka Ram Meena Advocate.

HON'BLE THE CHIEF JUSTICE MR. MANINDRA MOHAN SHRIVASTAVA HON'BLE MR. JUSTICE ASHUTOSH KUMAR Judgment 21/10/2024

1. Learned counsel for the appellants argues and submits at the

outset that a specific ground was raised before the learned Single

Judge during the course of argument that where there exists an

alternate land, Section 251A of the Rajasthan Tenancy Act, 1955

is not attracted at all.

2. The order passed by the learned Single Judge does not

contain determination on such an issue. Therefore, this ground

being raised for the first time before this Court, appeal on this

ground cannot be entertained. We leave it open to the appellants

to work out such remedy, as may be available under the law,

including review.

3. Appeal is, accordingly, dismissed.

(ASHUTOSH KUMAR),J (MANINDRA MOHAN SHRIVASTAVA),CJ

MANOJ NARWANI-RAJAT/6

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