Rajasthan Kanungo Sangh vs Ram Dhan And Ors. ...
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Rajasthan High Court - Jodhpur

Rajasthan Kanungo Sangh vs Ram Dhan And Ors. ... on 25 March, 2025

Author: Pushpendra Singh Bhati

Bench: Pushpendra Singh Bhati

[2025:RJ-JD:15598-DB]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                   D.B. Spl. Appl. Writ No. 923/2018

Rajasthan Kanungo Sangh, House No. 1, Ekta Vihar, Malviya
Nagar     Chowk,      Rajgarh       Road,       Alwar       Through      Its   Pradesh
Adhyaksh - Vishvambhar Dayal Vashishth S/o Shri Ram Dayal
Sharma, Aged About 57 Years, R/o H.n.1 Aekta Vihar, In Front
Of Uco Bank, Malviya Nagar, Alwar, Rajasthan
                                                                         ----Appellant
                                       Versus
1.       Ram Dhan S/o Shri Het Ram, Cast Bishnoi, Resident Of
         Tyagi Market, Chunti Sara Road, Rathori Kua, Nagaur
2.       Performa Respondents 1. The State Of Rajasthan Through
         The     Principal         Secretary,           Revenue          Department,
         Government Of Rajasthan, Jaipur.
3.       2. Board Of Revenue For Rajasthan At Ajmer Through Its
         Registrar.
                                                                      ----Respondents
                                 Connected With
                   D.B. Spl. Appl. Writ No. 924/2018
Rajasthan Kanungo Sangh, House No. 1, Ekta Vihar, Malviya
Nagar     Chowk,      Rajgarh       Road,       Alwar       Through      Its   Pradesh
Adhyaksh - Vishvambhar Dayal Vashishth S/o Shri Ram Dayal
Sharma, Aged About 57 Years, R/o H.n.1 Aekta Vihar, In Front
Of Uco Bank, Malviya Nagar, Alwar, Rajasthan
                                                                         ----Appellant
                                       Versus
1.       Ganga Vishan Gujarati S/o Shri Gordhan Ram, By Cate
         Mahetar, R/o 2/77, Gujrati Palace, Jai Narayan Vyas
         Colony, Nagaur, District Nagaur.
2.       Ram Ratan S/o Shri Prabhu Ram, By Caste Regar, R/o
         Dhani Purohitan, Tehsil Kishangarh, District Ajmer.
3.       Jabar Dan S/o Shri Bhom Dan, By Caste Charan, R/o 8,
         Jada Amala, New Mali Colony, Udaipur.
4.       Jai Prakash Meghvanshi S/o Shri Nathu Lal Ji, By Caste
         Meghvanshi, R/o Rolan Niwas, Kishan Gurnani Mohalla,
         Ganj Ajmer, District Ajmer.
5.       Santosh        Kumar      Sunariwal          S/o      Shri     Bhanwar    Lal


                        (Downloaded on 26/03/2025 at 09:47:11 PM)
                                    [2025:RJ-JD:15598-DB]                   (2 of 2)                        [SAW-923/2018]


                                            Sunariwal, By Caste Sunariwal, R/o Plot No., Chitrakoot
                                            Colony, Chourasiawas Road, Vaishali Nagar, Ajmer.
                                   6.       The State Of Rajasthan Through The Principal Secretary,
                                            Revenue Department, Government Of Rajasthan, Jaipur.
                                   7.       Board Of Revenue For Rajasthan At Ajmer Through Its
                                            Registrar.
                                                                                                       ----Respondents


                                   For Appellant(s)             :     Mr. D.S. Sodha.
                                   For Respondent(s)            :     Mr. B.S. Sandhu.
                                                                      Mr. Abhishek Mehta.



                                        HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

HON'BLE MR. JUSTICE CHANDRA PRAKASH SHRIMALI

Order

25/03/2025

1. Learned counsel for the parties submits that in light of the

judgment rendered by a Division Bench of this Hon'ble Court in

the case of Kharta Ram & Ors. v. State of Rajasthan through

the Secretary, Department of Land Revenue, Secretariat,

Jaipur & Ors. : 2024(2) DNJ (Raj.) 660, no dispute remains to

be adjudicated in the present matters.

2. On such joint submission made by the counsel for the

parties, the instant appeals are disposed of as having become

infructuous. Stay petitions also stand disposed of.

(CHANDRA PRAKASH SHRIMALI),J (DR.PUSHPENDRA SINGH BHATI),J

22-23-Zeeshan

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