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Nanu Ram vs Bhagwati Devi (2026:Rj-Jd:14959)
2026 Latest Caselaw 4932 Raj

Citation : 2026 Latest Caselaw 4932 Raj
Judgement Date : 1 April, 2026

[Cites 1, Cited by 0]

Rajasthan High Court - Jodhpur

Nanu Ram vs Bhagwati Devi (2026:Rj-Jd:14959) on 1 April, 2026

Author: Sudesh Bansal
Bench: Sudesh Bansal
[2026:RJ-JD:14959]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Civil Writ Petition No. 6830/2026
1.       Nanu Ram S/o Shri Nanda Ram, Aged About 53 Years,
2.       Bhanwar Lal S/o Shri Nanda Ram, Aged About 64 Years,
3.       Mana Ram S/o Shri Ladu Ram, Aged About 65 Years,
         All above R/o Baba Ki Dhani, Village Nimod, Tehsil
         Maulasar, District Didwana- Kuchaman (Raj.).
                                                                         ----Petitioners
                                     Versus
1.       Bhagwati Devi W/o Pokar Ram, R/o Village Bansa, Tehsil
         Maulasar, District Didwana- Kuchaman (Raj.).
2.       The State Of Rajasthan, Through- The Tehsildar, Maulasar,
         District Didwana- Kuchaman (Raj.).
3.       The Gram Panchayat Nimod, Tehsil Maulasar, District
         Didwana- Kuchaman (Raj.), Through Its Village
         Development Officer.
4.       The Manager, Central Bank Of India, Branch Kuchaman
         City, District Didwana- Kuchaman (Raj.).
                                                                    ----Respondents


For Petitioner(s)          :     Mr. Deepak Nehra
                                 Mr. Madhaw Raj Choudhary
For Respondent(s)          :     Mr. Akshat Verma
                                 Mr. Chirag Mathur
                                 Mr. Nikhil Saran


        HON'BLE MR. JUSTICE SUDESH BANSAL

Order 01/04/2026

1. By way of filing this writ petition, petitioner has invoked the

writ jurisdiction of the High Court under Article 226 of the

Constitution of India, against ad-interim stay order dated

09.03.2026 passed by the Board of Revenue during course of

hearing of revision petition No.1501/2026: titled as Bhagwati Devi

V/s. State of Rajasthan and ors.

2. Heard counsel for the petitioners so also counsel appearing

on behalf of respondent No.1 and perused the record.

(Uploaded on 04/04/2026 at 11:17:06 AM)

[2026:RJ-JD:14959] (2 of 3) [CW-6830/2026]

3. The fundamental dispute exists between parties is in respect

of availability of way in the land of Khasra No. 428, Revenue

Village Nimod, Tehsil Maulasar District Didwana-Kuchaman.

4. It appears that on the application of petitioners, Tehsildar,

Maulasar vide order dated 18.03.2025 observed that as per the

report of Halka Patwari, Nimod, a way in Khasra No.428 was

existing for ingress/egress to Main Road from Khasra Nos. 417

and 420, which has been closed. Hence, Tehsildar constituted a

team and directed to open the way in the Khasra No. 428.

5. It appears that the order dated 18.03.2025 by the Tehsildar

was passed without hearing to the affected i.e. person Khatedar of

Khasra No.428, hence, she preferred appeal thereagainst before

Additional District Collector, Didwana, registered as Appeal No.

09/2025, but same has been dismissed vide judgment dated

05.01.2026. Thereagainst affected khatedar namely Smt.

Bhagwati Devi has preferred revision petition before the Board of

Revenue. This Revision Petition has been registered on No.

1501/2026 and in this revision petition, ad interim stay order

dated 09.03.2026, to maintain the status quo in respect of the

way in question has been passed which has been challenged

herein.

6. Having heard the counsel for both parties and after perusal

of the record, this Court finds that the revision petition is pending

before the Board of Revenue, and yet to be adjudicated on merits.

Impugned order dated 09.03.2026 is ad-interim in nature, which

was passed, after hearing the petitioners as well but does not

adjudicate/decide rights of either parties finally on merits. Any

findings/observations made by this Court, in respect of way, may

(Uploaded on 04/04/2026 at 11:17:06 AM)

[2026:RJ-JD:14959] (3 of 3) [CW-6830/2026]

affect the merits of revision petition. Hence, instead of granting

indulgence in the ad interim stay order dated 09.03.2026, this

Court is of the opinion that since the issue involved is in respect of

way in question, the Board of Revenue may take up the Revision

Petition itself for hearing as early as possible and decide the same

finally on merits. Counsel appearing for both parties undertake to

cooperate the Board of Revenue to decide the revision petition

expeditiously as early as possible.

7. At the same time, it is hereby observed that since the

dispute exists between two private parties and report of revenue

authorities are available on record, counsel for both the parties do

admits that the service of State Government, Gram Panchayat,

Nimod, Tehsil Maulasar and the Manager, Central Bank of India

party respondent No. 1 to 3, in the revision petition is not required

at all. Other private respondent Nos.4 to 6 (petitioner herein)

have already put in appearance therein.

8. Therefore, without interference in the impugned order dated

09.03.2026 on merits, the instant writ petition is hereby disposed

of with direction to the Board of Revenue to decide the Revision

Petition No. 1501/2026 on merits, preferably, within a period of

three months, if possible, from the date of appearance of counsel

for both parties and may pre-pone the date of hearing. Both

parties represented through counsel, undertakes to assist the both

Board of Revenue.

9. Stay application and all pending application(s), if any, also

stand disposed of.

(SUDESH BANSAL),J Rashu/53

(Uploaded on 04/04/2026 at 11:17:06 AM)

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