Ghanshyam Dass vs Bhagwan Dass (2026:Rj-Jd:5920)
2026 Latest Caselaw 1404 Raj

Rajasthan High Court - Jodhpur

Ghanshyam Dass vs Bhagwan Dass (2026:Rj-Jd:5920) on 2 February, 2026

Author: Rekha Borana

Bench: Rekha Borana

[2026:RJ-JD:5920]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                    S.B. Civ. Contempt Pet. No. 8/2019

Ghanshyam Dass S/o Late Shri Tota Ram, Aged About 57 Years,
B/c Sindhi, R/o Sindhi Maholla, Hanumangarh Town, Tehsil And
District Hanumangarh (Raj.)
                                                                      ----Petitioner
                                      Versus
1.       Bhagwan Dass S/o Late Shri Tota Ram, B/c Sindhi, R/o
         Sindhi Maholla, Hanumangarh Town, Tehsil And District
         Hanumangarh (Raj.)
2.       Dharmender @ Kallu S/o Bhagwan Dass, B/c Sindhi, R/o
         Sindhi Maholla, Hanumangarh Town, Tehsil And District
         Hanumangarh (Raj.)
3.       Lalit S/o Bhagwan Dass, B/c Sindhi, R/o Sindhi Maholla,
         Hanumangarh Town, Tehsil And District Hanumangarh
         (Raj.)
4.       Harish @ Ashu S/o Bhagwan Dass, B/c Sindhi, R/o Sindhi
         Maholla, Hanumangarh Town, Tehsil And District
         Hanumangarh (Raj.)
5.       Vinod S/o Bhagwan Dass, B/c Sindhi, R/o Sindhi Maholla,
         Hanumangarh Town, Tehsil And District Hanumangarh
         (Raj.)
6.       Smt. Kamla Devi W/o Bhagwan Dass, B/c Sindhi, R/o
         Sindhi Maholla, Hanumangarh Town, Tehsil And District
         Hanumangarh (Raj.)
7.       Commissioner, Municipal Council, Hanumangarh (Raj.)
8.       Superintendent Of Police, District Hanumangarh (Raj.)
                                                                   ----Respondents


For Petitioner(s)           :     Mr. Himmat Jagga
For Respondent(s)           :     Mr. Dron Kaushik



              HON'BLE MS. JUSTICE REKHA BORANA

Order

02/02/2026

1. The present contempt petition has been filed with an

averment that despite interim order dated 10.04.2009 being

operating whereby status quo regarding the suit property was

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[2026:RJ-JD:5920] (2 of 2) [CCP-8/2019]

directed to be maintained, the respondents undertook the fresh

construction on the site in question.

2. An additional affidavit has been filed on behalf of respondent

No.1 with a specific averment that the new construction as raised

by him has been demolished and an unconditional apology has

also been tendered by him. The photographs depicting the

demolition of the construction have also been annexed.

3. No counter to the additional affidavit has been filed on behalf

of the petitioner.

4. In view of the fact that the alleged new construction as

raised by respondent No.1 has been demolished by him and the

said fact has not been refuted, this Court is not inclined to proceed

further with the present contempt proceedings.

5. The contempt petition is hence, disposed of.

6. Pending applications, if any, stand disposed of.

(REKHA BORANA),J 71-manila/-

(Uploaded on 02/02/2026 at 06:28:22 PM)

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