Rajasthan High Court - Jodhpur
Bhanwar Singh vs Pyari Ben (2025:Rj-Jd:21368) on 5 May, 2025
Author: Dinesh Mehta
Bench: Dinesh Mehta
[2025:RJ-JD:21368]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 5286/2025
Bhanwar Singh S/o Bachha Ji, Aged About 68 Years, R/o
Sanchore, Tehsil Sanchore, District Jalore (Formerly District
Sanchore).
----Petitioner
Versus
1. Pyari Ben W/o Darajmal, Resident Of Sanchore, Tehsil
Sanchore, District Sanchore, Rajasthan.
2. Narpat S/o Darajmal, Resident Of Sanchore, Tehsil
Sanchore, District Sanchore, Rajasthan.
3. Devendra S/o Darajmal, Resident Of Sanchore, Tehsil
Sanchore, District Sanchore, Rajasthan.
4. Manju D/o Darajmal, Resident Of Sanchore, Tehsil
Sanchore, District Sanchore, Rajasthan.
5. Vimla D/o Darajmal, Resident Of Sanchore, Tehsil
Sanchore, District Sanchore, Rajasthan.
6. Anita D/o Darajmal, Resident Of Sanchore, Tehsil
Sanchore, District Sanchore, Rajasthan.
7. Geeta D/o Darajmal, Resident Of Sanchore, Tehsil
Sanchore, District Sanchore, Rajasthan.
8. Nilam D/o Darajmal, Resident Of Sanchore, Tehsil
Sanchore, District Sanchore, Rajasthan.
9. Jadav W/o Premchand, Resident Of Sanchore, Tehsil
Sanchore, District Sanchore, Rajasthan.
10. Mahendra S/o Premchand, Resident Of Sanchore, Tehsil
Sanchore, District Sanchore, Rajasthan.
11. Sanjay S/o Premchand, Resident Of Sanchore, Tehsil
Sanchore, District Sanchore, Rajasthan.
12. Arvind S/o Premchand, Resident Of Sanchore, Tehsil
Sanchore, District Sanchore, Rajasthan.
13. Rekha D/o Premchand, Resident Of Sanchore, Tehsil
Sanchore, District Sanchore, Rajasthan.
14. Dadmi W/o Parasmal Mehta, Resident Of Sanchore, Tehsil
Sanchore, District Sanchore, Rajasthan.
15. Lalit S/o Parasmal Mehta, Resident Of Sanchore, Tehsil
Sanchore, District Sanchore, Rajasthan.
[2025:RJ-JD:21368] (2 of 16) [CW-5286/2025]
16. Kailash S/o Parasmal Mehta, Resident Of Sanchore, Tehsil
Sanchore, District Sanchore, Rajasthan.
17. Neeru D/o Parasmal Mehta, Resident Of Sanchore, Tehsil
Sanchore, District Sanchore, Rajasthan.
18. Lalita D/o Parasmal Mehta, Resident Of Sanchore, Tehsil
Sanchore, District Sanchore, Rajasthan.
19. Rekha W/o Mukesh Mehta, Resident Of Sanchore, Tehsil
Sanchore, District Sanchore, Rajasthan.
20. Himanshu S/o Mukesh Mehta, Resident Of Sanchore,
Tehsil Sanchore, District Sanchore, Rajasthan.
21. Pratiksha D/o Mukesh Mehta, Resident Of Sanchore,
Tehsil Sanchore, District Sanchore, Rajasthan.
22. Praveen Kumar S/o Bhopalchand Mehta, Resident Of
Sanchore, Tehsil Sanchore, District Sanchore, Rajasthan.
23. Sushila D/o Bhopalchand Mehta, Resident Of Sanchore,
Tehsil Sanchore, District Sanchore, Rajasthan.
24. Chandrika D/o Bhopalchand Mehta, Resident Of Sanchore,
Tehsil Sanchore, District Sanchore, Rajasthan.
25. Bhawna D/o Bhopalchand Mehta, Resident Of Sanchore,
Tehsil Sanchore, District Sanchore, Rajasthan.
26. Shanta W/o Bhopalchand, Resident Of Sanchore, Tehsil
Sanchore, District Sanchore, Rajasthan.
27. Amratlal S/o Achlaji Mehta, Resident Of Sanchore, Tehsil
Sanchore, District Sanchore, Rajasthan.
28. Pabuben D/o Achlaji Mehta, Resident Of Sanchore, Tehsil
Sanchore, District Sanchore, Rajasthan.
29. Mangilal S/o Aasmal Mehta, Resident Of Sanchore, Tehsil
Sanchore, District Sanchore, Rajasthan.
30. Manju D/o Aasmal, W/o Amrat Bhansali, Resident Of
Sanchore, Tehsil Sanchore, District Sanchore, Rajasthan.
31. Badami D/o Aasmal, W/o Jagdish Burd, Resident Of
Sanchore, Tehsil Sanchore, District Sanchore, Rajasthan.
32. Milapchand S/o Laxmichand Mehta, Resident Of Sanchore,
Tehsil Sanchore, District Sanchore, Rajasthan.
33. Dhanpatraj S/o Laxmichand Mehta, Resident Of Sanchore,
Tehsil Sanchore, District Sanchore, Rajasthan.
34. Vimla D/o Laxmichand Mehta, W/o Pawanraj Sangvi,
[2025:RJ-JD:21368] (3 of 16) [CW-5286/2025]
Resident Of Sanchore, Tehsil Sanchore, District Sanchore,
Rajasthan.
35. Hastimal S/o Ummedmal Mehta, Resident Of Sanchore,
Tehsil Sanchore, District Sanchore, Rajasthan.
36. Champa Devi D/o Tejraj Chandan, W/o Aanraj Angara,
Resident Of Sanchore, Tehsil Sanchore, District Sanchore,
Rajasthan.
37. Pankhi D/o Tejraj Chandan, W/o Budharmal Seth,
Resident Of Sanchore, Tehsil Sanchore, District Sanchore,
Rajasthan.
38. Tarachand S/o Tejraj Chandan, Resident Of Sanchore,
Tehsil Sanchore, District Sanchore, Rajasthan.
39. Vijay S/o Tejraj Chandan, Resident Of Sanchore, Tehsil
Sanchore, District Sanchore, Rajasthan.
40. Jayanti S/o Ramesh Ranka, Resident Of Sanchore, Tehsil
Sanchore, District Sanchore, Rajasthan.
41. Sapna D/o Ramesh Ranka, W/o Nirmal, Resident Of
Sanchore, Tehsil Sanchore, District Sanchore, Rajasthan.
42. Mamta D/o Ramesh Ranka, W/o Kishore Munot, Resident
Of Sanchore, Tehsil Sanchore, District Sanchore,
Rajasthan.
43. Praphool S/o Harkhchand, Resident Of Sanchore, Tehsil
Sanchore, District Sanchore, Rajasthan.
44. Srikant S/o Harkhchand, Resident Of Sanchore, Tehsil
Sanchore, District Sanchore, Rajasthan.
45. Geeta D/o Harkhchand, Resident Of Sanchore, Tehsil
Sanchore, District Sanchore, Rajasthan.
46. Indra W/o Subhash, Resident Of Sanchore, Tehsil
Sanchore, District Sanchore, Rajasthan.
47. Varsha D/o Subhash, Resident Of Sanchore, Tehsil
Sanchore, District Sanchore, Rajasthan.
48. Dipika D/o Subhash, Resident Of Sanchore, Tehsil
Sanchore, District Sanchore, Rajasthan.
49. Pabu Devi D/o Ummedmal, W/o Chunni Lal Bhansali,
Resident Of Sanchore, Tehsil Sanchore, District Sanchore,
Rajasthan.
50. Surajmal S/o Chunnilal Ji Shah, Resident Of Sanchore,
Tehsil Sanchore, District Sanchore, Rajasthan.
[2025:RJ-JD:21368] (4 of 16) [CW-5286/2025]
51. Poonamchand S/o Chunnilal Ji Shah, Resident Of
Sanchore, Tehsil Sanchore, District Sanchore, Rajasthan.
52. Parasmal S/o Chunnilal Ji Shah, Resident Of Sanchore,
Tehsil Sanchore, District Sanchore, Rajasthan.
53. Taraben D/o Chunni Lal, W/o Dhurdchand Shah, Resident
Of Sanchore, Tehsil Sanchore, District Sanchore,
Rajasthan.
54. Pawanraj S/o Pukhraj Mehta, Resident Of Sanchore, Tehsil
Sanchore, District Sanchore, Rajasthan.
55. Narpatchand S/o Pukhraj Mehta, Resident Of Sanchore,
Tehsil Sanchore, District Sanchore, Rajasthan.
56. Reshmi D/o Pukhraj Mehta, W/o Bhanwarlal Seth,
Resident Of Sanchore, Tehsil Sanchore, District Sanchore,
Rajasthan.
57. Anita D/o Pukhraj Mehta, Resident Of Sanchore, Tehsil
Sanchore, District Sanchore, Rajasthan.
58. Pawanraj S/o Champalal Mehta, Resident Of Sanchore,
Tehsil Sanchore, District Sanchore, Rajasthan.
59. Rasila D/o Champalal Mehta, W/o Mithlal Munot, Resident
Of Sanchore, Tehsil Sanchore, District Sanchore,
Rajasthan.
60. Badami D/o Champalal Mehta, W/o Jyantilal Bodkiya,
Resident Of Sanchore, Tehsil Sanchore, District Sanchore,
Rajasthan.
61. Lalita D/o Champalal Mehta, W/o Lalit Bodkiya, Resident
Of Sanchore, Tehsil Sanchore, District Sanchore,
Rajasthan.
62. Jugal S/o Raichand Mehta, Resident Of Sanchore, Tehsil
Sanchore, District Sanchore, Rajasthan.
63. Mukesh S/o Raichand Mehta, Resident Of Sanchore, Tehsil
Sanchore, District Sanchore, Rajasthan.
64. Neeru D/o Raichand Mehta, W/o Ramesh Bohra, Resident
Of Sanchore, Tehsil Sanchore, District Sanchore,
Rajasthan.
65. Sarika D/o Raichand Mehta, W/o Dilip Doshi, Resident Of
Sanchore, Tehsil Sanchore, District Sanchore, Rajasthan.
66. Roshni D/o Raichand Mehta, Resident Of Sanchore, Tehsil
Sanchore, District Sanchore, Rajasthan.
[2025:RJ-JD:21368] (5 of 16) [CW-5286/2025]
67. Ashok S/o Dhawalchand Ji Mehta, Resident Of Sanchore,
Tehsil Sanchore, District Sanchore, Rajasthan.
68. Vallabh S/o Dhawalchand Ji Mehta, Resident Of Sanchore,
Tehsil Sanchore, District Sanchore, Rajasthan.
69. Surendra S/o Dhawalchand Ji Mehta, Resident Of
Sanchore, Tehsil Sanchore, District Sanchore, Rajasthan.
70. Gautam S/o Dhawalchand Ji Mehta, Resident Of
Sanchore, Tehsil Sanchore, District Sanchore, Rajasthan.
71. Mathri D/o Dhawalchand Ji Mehta, Resident Of Sanchore,
Tehsil Sanchore, District Sanchore, Rajasthan.
72. Kamla D/o Dhawalchand Ji Mehta, W/o Narpat Kanugo,
Resident Of Sanchore, Tehsil Sanchore, District Sanchore,
Rajasthan.
73. Manish S/o Shanti Lal, Resident Of Sanchore, Tehsil
Sanchore, District Sanchore, Rajasthan.
74. Dimpal D/o Shanti Lal, Resident Of Sanchore, Tehsil
Sanchore, District Sanchore, Rajasthan.
75. Payal D/o Shanti Lal, W/o Bipin Jain, Resident Of
Sanchore, Tehsil Sanchore, District Sanchore, Rajasthan.
76. Dimpal D/o Shanti Lal, Resident Of Sanchore, Tehsil
Sanchore, District Sanchore, Rajasthan.
77. Manisha D/o Shanti Lal, Resident Of Sanchore, Tehsil
Sanchore, District Sanchore, Rajasthan.
78. Jaya W/o Vijay Mehta, Resident Of Sanchore, Tehsil
Sanchore, District Sanchore, Rajasthan.
79. Vikas S/o Vijay Mehta, Resident Of Sanchore, Tehsil
Sanchore, District Sanchore, Rajasthan.
80. Prakash S/o Bheemraj Mehta, Resident Of Sanchore,
Tehsil Sanchore, District Sanchore, Rajasthan.
81. Sumermal S/o Bheemraj Mehta, Resident Of Sanchore,
Tehsil Sanchore, District Sanchore, Rajasthan.
82. Milapchand S/o Bheemraj Mehta, Resident Of Sanchore,
Tehsil Sanchore, District Sanchore, Rajasthan.
83. Vimal S/o Bheemraj Mehta, Resident Of Sanchore, Tehsil
Sanchore, District Sanchore, Rajasthan.
84. Dilip S/o Bheemraj Mehta, Resident Of Sanchore, Tehsil
Sanchore, District Sanchore, Rajasthan.
[2025:RJ-JD:21368] (6 of 16) [CW-5286/2025]
85. Babulal S/o Mishrimal Ji Mehta, Resident Of Sanchore,
Tehsil Sanchore, District Sanchore, Rajasthan.
86. Ramesh S/o Mishrimal Ji Mehta, Resident Of Sanchore,
Tehsil Sanchore, District Sanchore, Rajasthan.
87. Narpat S/o Pukhraj Ji Bokdiya, Resident Of Sanchore,
Tehsil Sanchore, District Sanchore, Rajasthan.
88. Dinesh S/o Pukhraj Ji Bokdiya, Resident Of Sanchore,
Tehsil Sanchore, District Sanchore, Rajasthan.
89. Sobhag D/o Pukhraj Ji Bokdiya, W/o Hastimal Ji Bokdiya,
Resident Of Sanchore, Tehsil Sanchore, District Sanchore,
Rajasthan.
90. Girish S/o Pawan Burad, Resident Of Sanchore, Tehsil
Sanchore, District Sanchore, Rajasthan.
91. Montu S/o Pawan Burad, Resident Of Sanchore, Tehsil
Sanchore, District Sanchore, Rajasthan.
92. Ruchita D/o Pawan Burad, Resident Of Sanchore, Tehsil
Sanchore, District Sanchore, Rajasthan.
93. Panchu Devi D/o Mishrimal Ji, W/o Pawan Sangvi,
Resident Of Sanchore, Tehsil Sanchore, District Sanchore,
Rajasthan.
94. Hitesh S/o Babulal Sheth, Resident Of Sanchore, Tehsil
Sanchore, District Sanchore, Rajasthan.
95. Kapil Babulal Sheth, Resident Of Sanchore, Tehsil
Sanchore, District Sanchore, Rajasthan.
96. Prashant S/o Babulal Sheth, Resident Of Sanchore, Tehsil
Sanchore, District Sanchore, Rajasthan.
97. Pramila D/o Babulal Sheth, Resident Of Sanchore, Tehsil
Sanchore, District Sanchore, Rajasthan.
98. Pravina D/o Babulal Sheth, W/o Mahendra Ji Bhansali,
Resident Of Sanchore, Tehsil Sanchore, District Sanchore,
Rajasthan.
99. Bhawna D/o Babulal Sheth, W/o Raviji Shah, Resident Of
Sanchore, Tehsil Sanchore, District Sanchore, Rajasthan.
100. Lalchand S/o Khimraj Mehta, Resident Of Sanchore, Tehsil
Sanchore, District Sanchore, Rajasthan.
101. Dilip S/o Khimraj Mehta, Resident Of Sanchore, Tehsil
Sanchore, District Sanchore, Rajasthan.
[2025:RJ-JD:21368] (7 of 16) [CW-5286/2025]
102. Narpat S/o Khimraj Mehta, Resident Of Sanchore, Tehsil
Sanchore, District Sanchore, Rajasthan.
103. Harish S/o Khimraj Mehta, Resident Of Sanchore, Tehsil
Sanchore, District Sanchore, Rajasthan.
104. Satish S/o Khimraj Mehta, Resident Of Sanchore, Tehsil
Sanchore, District Sanchore, Rajasthan.
105. Vimla D/o Khimraj Mehta, W/o Ramesh Bhansali, Resident
Of Sanchore, Tehsil Sanchore, District Sanchore,
Rajasthan.
106. Dariya D/o Khimraj Mehta, W/o Babulal Chandan,
Resident Of Sanchore, Tehsil Sanchore, District Sanchore,
Rajasthan.
107. Kesi W/o Khimraj Mehta, Resident Of Sanchore, Tehsil
Sanchore, District Sanchore, Rajasthan.
108. Ashok S/o Champala Bokdiya, Resident Of Sanchore,
Tehsil Sanchore, District Sanchore, Rajasthan.
109. Praveen S/o Champala Bokdiya, Resident Of Sanchore,
Tehsil Sanchore, District Sanchore, Rajasthan.
110. Chandra D/o Champala Bokdiya, W/o Mahendra Ranka,
Resident Of Sanchore, Tehsil Sanchore, District Sanchore,
Rajasthan.
111. Anita D/o Champala Bokdiya, W/o Satish Sangvi,
Resident Of Sanchore, Tehsil Sanchore, District Sanchore,
Rajasthan.
112. Puranmal @ Piyush D/o Bhanwarlal Ji Mehta, Resident Of
Sanchore, Tehsil Sanchore, District Sanchore, Rajasthan.
113. Vijay Kumar S/o Bhanwarlal Ji Mehta, Resident Of
Sanchore, Tehsil Sanchore, District Sanchore, Rajasthan.
114. Mukesh S/o Bhanwarlal Ji Mehta, Resident Of Sanchore,
Tehsil Sanchore, District Sanchore, Rajasthan.
115. Chandra D/o Bhanwarlal Ji Mehta, W/o Vijay Chandan,
Resident Of Sanchore, Tehsil Sanchore, District Sanchore,
Rajasthan.
116. Chetna D/o Bhanwarlal Ji Mehta, W/o Chandra Prakash
Chandan, Resident Of Sanchore, Tehsil Sanchore, District
Sanchore, Rajasthan.
117. Mafi Devi W/o Bhanwarlal Mehta, Resident Of Sanchore,
Tehsil Sanchore, District Sanchore, Rajasthan.
[2025:RJ-JD:21368] (8 of 16) [CW-5286/2025]
118. Babulal S/o Ridmalo Ji Mehta, Resident Of Sanchore,
Tehsil Sanchore, District Sanchore, Rajasthan.
119. Sohanraj S/o Ridmal Ji Mehta, Resident Of Sanchore,
Tehsil Sanchore, District Sanchore, Rajasthan.
120. Mafatlal S/o Ridmal Ji Mehta, Resident Of Sanchore, Tehsil
Sanchore, District Sanchore, Rajasthan.
121. Surya Prakash S/o Dulichand Mehta, Resident Of
Sanchore, Tehsil Sanchore, District Sanchore, Rajasthan.
122. Parasmal S/o Dulichand Mehta, Resident Of Sanchore,
Tehsil Sanchore, District Sanchore, Rajasthan.
123. Rikhabchand D/o Dulichand Mehta, Resident Of Sanchore,
Tehsil Sanchore, District Sanchore, Rajasthan.
124. Kishore S/o Dulichand Mehta, Resident Of Sanchore,
Tehsil Sanchore, District Sanchore, Rajasthan.
125. Jamna Devi D/o Dulichand Mehta, Resident Of Sanchore,
Tehsil Sanchore, District Sanchore, Rajasthan.
126. Parmeshwari D/o Dulichand Mehta, Resident Of Sanchore,
Tehsil Sanchore, District Sanchore, Rajasthan.
127. Jayanti D/o Dulichand Mehta, Resident Of Sanchore,
Tehsil Sanchore, District Sanchore, Rajasthan.
128. Neeru D/o Dulichand Metha, W/o Hansraj Jain, Resident
Of Sanchore, Tehsil Sanchore, District Sanchore,
Rajasthan.
129. Vimla D/o Dulichand Mehta, W/o Dinesh Bokdiya,
Resident Of Sanchore, Tehsil Sanchore, District Sanchore,
Rajasthan.
130. Ganpat S/o Babulal Mehta, Resident Of Sanchore, Tehsil
Sanchore, District Sanchore, Rajasthan.v
131. Sanjay S/o Babulal Mehta, Resident Of Sanchore, Tehsil
Sanchore, District Sanchore, Rajasthan.
132. Manoj S/o Babulal Mehta, Resident Of Sanchore, Tehsil
Sanchore, District Sanchore, Rajasthan.
133. Pooja D/o Babulal Mehta, W/o Piyush Shah, Resident Of
Sanchore, Tehsil Sanchore, District Sanchore, Rajasthan.
134. Jadav W/o Babulal Mehta, Resident Of Sanchore, Tehsil
Sanchore, District Sanchore, Rajasthan.
135. Laxmichand S/o Siremalji Mehta, Resident Of Sanchore,
[2025:RJ-JD:21368] (9 of 16) [CW-5286/2025]
Tehsil Sanchore, District Sanchore, Rajasthan.
136. Tejraj S/o Siremalji Mehta, Resident Of Sanchore, Tehsil
Sanchore, District Sanchore, Rajasthan.
137. Babi Devi W/o Pukhraj Mehta, Resident Of Sanchore,
Tehsil Sanchore, District Sanchore, Rajasthan.
138. Dinesh S/o Pukhraj Mehta, Resident Of Sanchore, Tehsil
Sanchore, District Sanchore, Rajasthan.
139. Vimla D/o Pukhraj Mehta, W/o Dinesh Mehta, Resident Of
Sanchore, Tehsil Sanchore, District Sanchore, Rajasthan.
140. Kamla D/o Pukhraj Mehta, W/o Suresh Shah, Resident Of
Sanchore, Tehsil Sanchore, District Sanchore, Rajasthan.
141. State Of Rajasthan, Through Tehsildar, Sanchore, District
Sanchore, Rajasthan.
142. Kishanlal @ Krishna S/o Ramaji, Resident Of Sanchore,
Tehsil Sanchore, District Sanchore, Rajasthan.
143. Rajendra Kumar S/o Bachhraj Ji, Resident Of Sanchore,
Tehsil Sanchore, District Sanchore, Rajasthan.
144. Jabar Singh S/o Bachhraj, Resident Of Sanchore, Tehsil
Sanchore, District Sanchore, Rajasthan.
145. Bhagu Devi D/o Bachhraj, R/o Diyodar, Tehsil Diyodar,
District Banaskantha Gujrat
146. Indu Devi D/o Bachhraj, Resident Of Sanchore, Tehsil
Sanchore, District Sanchore, Rajasthan.
147. Jaswanti Devi D/o Bachhraj, R/o Diyodar, Tehsil Diyodar,
District Banaskantha Gujrat
148. Okhi Devi W/o Bachhraj, Resident Of Sanchore, Tehsil
Sanchore, District Sanchore, Rajasthan.
----Respondents
For Petitioner(s) : Mr. Falgun Buch
For Respondent(s) : Mr. Jitendra Mohan Choudhary
JUSTICE DINESH MEHTA
Order
05/05/2025
1. By way of present writ petition, the petitioner has challenged
the order dated 21.02.2025, passed by the learned Board of
[2025:RJ-JD:21368] (10 of 16) [CW-5286/2025]
Revenue, Ajmer affirming the order dated 19.11.2024 passed by
the Assistant District Collector, Sanchore, in Revenue Suit
No.56/2023, whereby his application under Order XXXIX Rule 7 of
the Code of Civil Procedure, 1908 (hereinafter referred to as the
'CPC') has been rejected.
2. Briefly narrated, facts appertain are that the petitioner has
filed a revenue suit for declaration of khatedari rights and
permanent injunction under sections 88 and 188 of the Rajasthan
Tenancy Act, 1955 (hereinafter referred to as the 'Act of 1955')
with an assertion that the respondent-defendents are likely to
dispossess him from the property in question.
3. Alongwith the suit aforesaid, the petitioner had also filed an
application for temporary injunction under section 212 of the Act
of 1955. During the pendency of application for temporary
injunction, the petitioner moved an application under Order XXXIX
Rule 7 of the CPC and prayed that a Commissioner be appointed
to give a site report so as to ascertain the factual position in
relation to possession of subject land.
4. The aforesaid application under Order XXXIX Rule 7 of the
CPC has been rejected on 19.11.2024 by observing that the Court
cannot appoint a Commissioner to collect the evidence in relation
to possession for the parties.
5. Feeling aggrieved by the order dated 19.11.2024, the
petitioner preferred a revision being Revision Petition
No.8628/2024, which came to be rejected by the Board of
Revenue on 21.02.2025 by observing thus:-
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6. Learned counsel for the petitioner argued that having regard
to the facts and circumstances of the case and considering
petitioner's basic plea that the respondent-defendents are likely to
[2025:RJ-JD:21368] (12 of 16) [CW-5286/2025]
dispossess him, it was imperative upon the trial Court to have
accepted petitioner's application so that possession by either of
the parties over the subject land could be ascertained.
7. He further submitted that the petitioner has lodged an FIR
under section 107 of Code of Criminal Procedure, 1973
(hereinafter referred to as the 'Cr.P.C') apprehending his forceful
dispossession by the respondents and therefore, the trial Court
ought to have appointed a Commissioner.
8. It was also argued by Mr. Buch that the scope of the
provisions under Order XXVI Rule 9 of CPC is entirely different
than the provisions contained in Order XXXIX Rule 7 of CPC and
the principle that the Court should not appoint a Commissioner to
collect evidence of possession for the parties is applicable only qua
the application filed under Order XXVI Rule 9 of CPC and not qua
application filed under Order XXXIX Rule 7 of CPC.
9. In support of his contention aforesaid, learned counsel relied
upon judgments of this Court as well as of Delhi High Court, which
are noted hereinfra:-
(i) Ranjeet & Ors. Vs. State of Rajasthan & Ors.
(S.B. Civil Writ Petition No.1191/2014),
decided on 25.04.2016.
(ii) Ravindra Nath & Ors. Vs. Piyush Kumar
(S.B. Civil Writ Petition No.5280/2019),
decided on 03.07.2019.
(iii) Rajkumar & Anr. Vs. Narendra Kumar
Kansliwal (S.B. Civil Writ Petition
No.8792/2013), decided on 15.07.2013.
(iv) Indian Sugar Exim Corporation Ltd. Vs.
Subhash Chand Kohli & Ors. (RSA
No.136/2004), decided on 12.12.2007.
[2025:RJ-JD:21368] (13 of 16) [CW-5286/2025]
10. Heard.
11. According to this Court, the expression used in Order XXVI
Rule 9 of CPC may be phrasally different than the language used
in Order XXXIX Rule 7 of CPC but in substance both are same.
12. The requirement and purpose of appointment of
Commissioner for detention, preservation or inspection of subject-
matter of the suit or for deciding the suit finally under Order
XXXIX Rule 7 vis-a-vis purpose of appointment of Commissioner
under Order XXVI Rule 9 for the purpose of making local
investigation is same.
13. The Commissioner is appointed for the purpose of aiding/
facilitating the Court so as to collect the information and perform
specific tasks which are crucial in the effective disposal of the case
and to deliver justice. Petitioner's contention in the declaratory
suit filed by him so also in the application under Order XXXIX Rule
7 of CPC was to ensure that he was not dispossessed from the
subject land and in such process, he has asserted that he was
having possession over the subject land.
14. For adjudication of the declaratory suit finally or to
determine the application for temporary injunction filed under
section 212 of the Act of 1955, burden lies upon the parties to
lead requisite evidence of possession and/or to produce
documentary and oral evidence. It is a settled position of law that
the parties will have to prove their own case and the Court will not
function in the aid of party for collecting evidence.
15. In the instant case, petitioner has filed application for
appointment of Commissioner to ascertain factual position with
respect to possession over the contentious land, which in the
[2025:RJ-JD:21368] (14 of 16) [CW-5286/2025]
opinion of this Court, is subservient to evidence to be led by the
parties. Simply on the basis of the assertions made by the
petitioner in his application filed under Order XXXIX Rule 7 of CPC,
wherein he has claimed to have possession over the subject land,
the trial Court cannot appoint a Commissioner so as to serve his
cause.
16. Trial Court had rightly rejected petitioner's application for
appointment of Commissioner under Order XXXIX Rule 7 of CPC as
entertainment of such prayer at this stage will be nothing short of
collection of evidence prior to recording of evidence of respective
parties. Similarly, the Board of Revenue has rightly rejected the
revision petition so filed by the petitioner.
17. So far as judgments of this Court cited by Mr. Buch are
concerned, none of the judgment holds as a matter of law that the
Commissioner can be appointed under Order XXXIX Rule 7 of CPC
for collection of evidence. Each application has to be decided in
light of the facts and pleadings involved in such case.
17.1 In the case of Raj Kumar (supra), while allowing the
Commissioner to inspect petitioner's premise, Court specifically
directed not to collect evidence in favour of either party.
17.2 So far as the case of Ranjeet (supra) is concerned, Court
held that appointment of Commissioner for the purpose of taking
measurements, did not amount to collection of evidence.
17.3 In the case of Ravindra Nath (supra), the Court allowed the
application for appointment of Commissioner under Order XXVI
Rule 9 for identification of the land.
18. So far as judgment of Delhi High Court rendered in the case
of Indian Sugar Exim Corporation Ltd. (supra) is concerned, the
[2025:RJ-JD:21368] (15 of 16) [CW-5286/2025]
Delhi High Court in Para No.24 has considered the judgment of
Bombay High Court in the case of Kishore H. Desai vs. Lilawati
Virji Chheda & Ors., reported in MANU/MH/0333/1989.
19. A perusal of the judgment aforesaid and the facts of the case
involved before the Delhi High Court reveals that the case before
Delhi High Court was not that of application under Order XXXIX
Rule 7 of CPC and it was the second appeal in which the Delhi
High Court had an occasion of dealing with effect of evidence
pursuant to the application under Order XXVI Rule 9 of CPC and
while doing so, a part of the Bombay High Court judgment has
been quoted. The issue before the Bombay High Court was
whether a Commissioner can furnish his report behind the back of
the parties and whether such reports can be received in evidence
or not.
20. Since the facts in the present case are entirely different
from the facts involved before the Delhi High Court, said judgment
is also not applicable.
21. In catena of judgments, including in the case of Capricorn
Lifestyle Pvt. Ltd vs. Sunil Kumar (S.B. Civil Writ Petition
No.4652/2013), a co-ordinate Bench of this Court, in identical
factual matrix, has affirmed rejection of application filed under
Order XXVI Rule 9 r/w Order XXXIX Rule 7 of CPC by the
petitioner therein, while observing thus:-
"In any dispute of the present nature, unless on
account of the oral and documentary evidence and/or
the factual matrix, which comes on record, the court
feels the requirement for appointment of a
Commissioner for clarification of a particular aspect of
the matter, just for the sake of bringing on record the
[2025:RJ-JD:21368] (16 of 16) [CW-5286/2025]
factual position, which otherwise is the burden of the
parties to a suit, a local Commissioner cannot be
appointed. The principle that Commissioner cannot be
appointed for collecting evidence is well established
and once the trial court having considered the entire
aspect and found no reason or cause to sent a
Commissioner or to have the site inspected, the order
cannot be said to be in violation of provisions of law
or suffering from any jurisdictional error, requiring
interference by this Court."
22. The appointment of Commissioner is completely a
discretionary power of the Court and a party cannot claim
appointment as a matter of right. If the Court is of the opinion
that the report of the Commissioner can help it in arriving at an a
proper and just decision, it can issue the commission. But such
exercise of discretion cannot be normally interfered with by this
Court in exercise of its writ jurisdiction under Article 226/227 of
the Constitution of India.
23. The present writ petition is therefore, dismissed.
24. Stay application also stands dismissed, accordingly.
(DINESH MEHTA),J
5-raksha/-
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