Rajasthan High Court - Jodhpur
Gram Panchayat Ahore vs Bherpuri (2025:Rj-Jd:47216) on 3 November, 2025
Author: Kuldeep Mathur
Bench: Kuldeep Mathur
[2025:RJ-JD:47216]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil First Appeal No. 131/2020
Gram Panchayat Ahore, Through Present Its Gram Vikas Adhikari
Shri Poora Ram S/o Shri Dharumal Ji Arjiyana, Age 43 Year, R/o
Gram Panchayat Ahore, Tehsil Ahore, District Jalore.
----Appellant
Versus
1. Bherpuri S/o Shri Mangalpuri, Through Power Of Attorney
- Achalpuri S/o Shri Kapurpuri, B/c Swawi, R/o Tehsil
Ahore, District Jalore.
2. Santoshpuri @ Shaitanpuri S/o Shri Magalpuri, Through
Power Of Attorney - Achalpuri S/o Shri Kapurpuri, B/c
Swawi, R/o Tehsil Ahore, District Jalore.
3. Heerapuri D/o Shri Mangal Puri, Through Power Of
Attorney - Achalpuri S/o Shri Kapurpuri, B/c Swawi, R/o
Tehsil Ahore, District Jalore.
4. Achalpuri S/o Shri Kapurpuri, Through Power Of Attorney
- Achalpuri S/o Shri Kapurpuri, B/c Swawi, R/o Tehsil
Ahore, District Jalore.
5. Mangpuri S/o Shri Kapurpuri, Through Power Of Attorney
- Achalpuri S/o Shri Kapurpuri, B/c Swawi, R/o Tehsil
Ahore, District Jalore.
6. Buddhapuri S/o Shri Kapurpuri, Through Power Of
Attorney - Achalpuri S/o Shri Kapurpuri, B/c Swawi, R/o
Tehsil Ahore, District Jalore.
7. Indrapuri S/o Shri Kapurpuri, Through Power Of Attorney
- Achalpuri S/o Shri Kapurpuri, B/c Swawi, R/o Tehsil
Ahore, District Jalore.
8. Smt. Jadavi W/o Shri Mangalpuri, Through Power Of
Attorney - Achalpuri S/o Shri Kapurpuri, B/c Swawi, R/o
Tehsil Ahore, District Jalore.
9. Moolpuri S/o Sh. Pokarpuri, B/c Swami, R/o Keravas,
Tehsil Ahore, District Jalore.
10. Kirtikumar S/o Shri Sumermal, B/c Jain, R/o Jiwavat
Sadan, Main Road, Tehsil Ahore, District Jalore.
11. Shanti W/o Shri Sumermal, B/c Jain, R/o Jiwavat Sadan,
Main Road, Tehsil Ahore, District Jalore.
12. Trishala D/o Shri Sumermal, W/o Shri Jagdish Jain, R/o
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Haton Ki Seri, Tehsil Ahore, District Jalore.
13. Neema Jain D/o Shri Sumermal, W/o Shri Kaluraj Mehta,
R/o I/s Surajpole, Tehsil And District Jalore.
14. Bhanwari Devi W/o Shri Tejraj, B/c Jijawat, R/o Jiwavat
Sadan, Main Road, Tehsil Ahore, Dist. Jalore.
15. Raju S/o Shri Tejraj, B/c Jain, R/o Jiwavat Sadan, Main
Road, Tehsil Ahore, Dist. Jalore.
16. Smt. Shobha D/o Shri Tejraj, W/o Shri Kumarpal, B/c
Jain, R/o Kharavera, Tehsil Ahore, District Jalore.
17. State Of Rajasthan, Through District Collector, Jalore.
18. Sub Registrar (Tehsildar), Ahore, District Jalore.
----Respondents
For Appellant(s) : Mr. Moti Singh.
For Respondent(s) : Mr. D.D. Chitlangi.
Mr. V.D. Gaur.
Mr. Manas Ranchhor Khatri.
Mr. Priyanshu Gopa for
Mr. Vinit Sanadhya.
Mr. Kuldeep Vaishnav.
HON'BLE MR. JUSTICE KULDEEP MATHUR
Order
03/11/2025
1. By way of filing the present first appeal, the appellant has
assailed the validity and propriety of the impugned judgment and
decree dated 05.11.2019 passed by the learned District Judge
(Family Court), Jalore in Civil Original Suit No.170/2017 (Old
No.05/2011).
2. At the outset, learned counsel for the respondents submitted
that the present appeal may be disposed of with limited
modification in the judgment and decree dated 05.11.2019 to the
effect that the respondents-plaintiffs are ready and willing to
relinquish their claim over Khasra No.1032 (Old Khasra No.316)
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[2025:RJ-JD:47216] (3 of 3) [CFA-131/2020]
upon which, 40 shops have been constructed by the Gram
Panchayat Ahore. Learned counsel further submitted that the
respondents or their legal representatives will not seek any right,
title or possession over Khasra No.1032 (Old Khasra No.316).
3. In that view of the fact that the respondents are ready and
willing to relinquish their claim over Khasra No.1032 (Old Khasra
No.316), this Court deems it just and proper to dispose of the
present first appeal with a modification in the judgment and
decree dated 05.11.2019 passed by the learned District Judge
(Family Court), Jalore in Civil Original Suit No.170/2017 (Old
No.05/2011) that the land falling in Khasra No.1032 (Old Khasra
No.316) shall remain in title and possession of the appellant-
Gram Panchayat Ahore and the remaining land of Khasra Nos.977,
1008 and 1009 shall remain in title and possession of the
khatedars concerned, as per existing revenue record.
4. The first appeal is disposed of in the above terms.
5. Office is directed to prepare the decree accordingly.
6. All pending applicants also stand disposed of.
(KULDEEP MATHUR),J
98-Tikam/-
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