Kapil Kumar vs Ramswaroop (2025:Rj-Jd:42070)
2025 Latest Caselaw 13502 Raj

Rajasthan High Court - Jodhpur

Kapil Kumar vs Ramswaroop (2025:Rj-Jd:42070) on 19 September, 2025

[2025:RJ-JD:42070]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Civil Writ Petition No. 18682/2024

1.       Kapil Kumar S/o Shri Ram Kumar, Aged About 28 Years,
         Resident      Of      Village    Satjanda,         Tehsil     Raisinghnagar,
         District Sriganganagar.
2.       Narsi Ram S/o Shri Ram Kumar, Aged About 30 Years,
         Resident      Of      Village    Satjanda,         Tehsil     Raisinghnagar,
         District Sriganganagar.
                                                                       ----Petitioners
                                         Versus
Ramswaroop S/o Shri Gopal Ram, Resident Of Ward No. 10
Behind Bus Stand Raisinghnagar District Sriganganagar.
                                                                      ----Respondent


For Petitioner(s)              :     Mr. N.R. Budania
For Respondent(s)              :     Mr. V.K. Bhadu



             HON'BLE MR. JUSTICE SUNIL BENIWAL

Order

19/09/2025

1. Learned counsel for the petitioners submits that the

petitioners aggrieved by the order dated 17.10.2024 (Annex.6)

passed by the Additional District Judge No.1, Raisinghnagar,

Whereby the revision petition filed by petitioner was dismissed

while affirming the order dated 26.11.2020 passed by trial court.

2. Learned counsel for the petitioners submits that as a matter

of fact the revision was required to be decided by District Judge

and not by the Additional District Judge No.1, Raisinghnagar and

therefore, the impugned order is without jurisdiction. In support of

this submission, learned counsel for the petitioners placed reliance

on the judgment passed by a Co-ordinate Bench of this Court in

S.B. Civil Writ Petition No.763/2005 decided on 21.08.2017.

(Uploaded on 20/09/2025 at 10:04:30 AM)

[2025:RJ-JD:42070] (2 of 2) [CW-18682/2024]

3. Learned counsel appearing for the respondent is not in

position to dispute the said submission, however, submits that the

matter is pending for quite long and therefore, time bound

direction be issued to the District Judge to decide the revision

petition afresh.

4. In view of the submissions made above, the present writ

petition is disposed of while setting aside the impugned order

dated 17.10.2024 (Annex.6) with a direction that revision petition

be restored to its original number and the same may be decided

by the District Judge, Sriganganagar at the earliest, preferably

within a period of three months.

5. Till the revision petition is decided the interim order passed

by this Court on 18.11.2024 shall remain in currency.

6. Pending application(s), if any, stand(s) disposed of.

(SUNIL BENIWAL),J 209-AbhishekK/-

(Uploaded on 20/09/2025 at 10:04:30 AM)

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