Mathar Khan vs State Of Rajasthan (2026:Rj-Jd:9691)
2026 Latest Caselaw 2969 Raj

Rajasthan High Court - Jodhpur

Mathar Khan vs State Of Rajasthan (2026:Rj-Jd:9691) on 23 February, 2026

[2026:RJ-JD:9691]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                    S.B. Civil Writ Petition No. 4177/2026

Mathar Khan S/o Shri Sumar Khan, Aged About 48 Years,
Resident Of Javandh Juni, At Present Mulana Kankar, Tehsil
Fatehgarh, District Jaisalmer Raj.
                                                                         ----Petitioner
                                         Versus
1.       State       Of    Rajasthan,          Through         Secretary,     Revenue
         Department,          Government            Of     Rajasthan,       Secretariat
         Jaipur.
2.       District Collector, Jaisalmer, Collectorate, Jaisalmer Raj.
3.       Sub-Divisional Officer, Fatehgarh, District Jaisalmer Raj.
4.       Tehsildar, Tehsil Fatehgarh, District Jaisalmer Raj.
                                                                      ----Respondents


For Petitioner(s)              :     Mr. Sumer Singh Rathore.
For Respondent(s)              :



            HON'BLE MR. JUSTICE SANJEET PUROHIT

Order

23/02/2026

1. A limited prayer has been made by learned counsel for the

petitioner that revision is pending before the Board of Revenue,

Ajmer. It is prayed that the Board of Revenue, Ajmer may be

directed to expedite the said revision pending before him.

2. Having regard to the peculiar facts and circumstances of the

case, the Board of Revenue, Ajmer, before whom the revision as

well as injunction application of the petitioners are pending, is

directed to expedite the proceedings of the revision and injunction

application and shall try to conclude the same within a period of

six months from the date of submission of certified copy of this

order.

(Uploaded on 23/02/2026 at 06:32:08 PM)

[2026:RJ-JD:9691] (2 of 2) [CW-4177/2026]

3. Till the petitioner's revision and injunction application are

decided, status quo of the land in question shall be maintained by

the parties.

4. The writ petition as well as stay application are hereby

disposed of.

5. All pending applications, if any, also stand disposed of

accordingly.

(SANJEET PUROHIT),J 145-sumer/-

(Uploaded on 23/02/2026 at 06:32:08 PM)

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