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Rajasthan High Court - Jodhpur
Parvinder Singh Kamra vs Smt. Vijay Rani (2026:Rj-Jd:2922) on 16 January, 2026
Author: Nupur Bhati
Bench: Nupur Bhati
[2026:RJ-JD:2922]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR
S.B. Civil Writ Petition No. 13210/2025
Parvinder Singh Kamra S/o Shri Gyan Singh Grand Son Of Late Shri
Bishan Singh, Aged About 57 Years, Resident Of Ward No. 13/17,
Anoopgarh, District Sri Ganganagar.
----Petitioner
Versus
1. Smt. Vijay Rani W/o Bhimchand D/o Shri Sunder Singh,
Resident Of Ward No. 18, Anoopgarh, District Sri Ganganagar.
2. Smt. Varsha Sethi W/o Shri Ashok Kumar Sethi D/o Shri
Sunder Singh, Resident Of /8 Durga Vihar, Street No. 1, Near
Indra Basti, Sri Ganganagar.
3. Smt. Vinita W/o Shri Om D/o Shri Sunder Singh, Resident Of
Jakhar Colony, Sri Ganganagar.
4. Smt. Suman @ Vandana W/o Shri Rajkumar D/o Shri Sunder
Singh, Resident Of Ward No. 3, Near Public Park, Pilibanga,
Hanumangarh.
5. Smt. Sonu W/o Shri Vinod Kumar, Resident Of Ward No. 12,
Village And Post Sangar, Tehsil And District Sri Ganganagar.
6. Charan Singh S/o Shri Sunder Singh, Resident Of Ward No.
18, Anoopgarh, District Sri Ganganagar.
7. Shubham S/o Shri Sanjay Choudhary, Resident Of Ward No.
14, Anoopgarh, District Sriganganagar.
8. Indu D/o Shri Sanjay Choudhary, Resident Of Ward No. 14,
Anoopgarh, District Sriganganagar.
9. Bindu D/o Shri Sanjay Choudhary, Resident Of Ward No. 14,
Anoopgarh, District Sriganganagar.
10. State Of Rajasthan, Through Tehsildar (Revenue), Anoopgarh.
11. Harvinder Singh Kamra S/o Shri Gyan Singh Grandson Of Late
Shri Bishan Singh, Resident Of Ward No. 13/18, Anoopgarh,
District Sri Ganganagar.
12. Board Of Revenue, Ajmer.
----Respondents
For Petitioner(s) : Mr. Mahesh Thanvi
For Respondent(s) : Mr. HS Sidhu
Mr. Pradeep Singh Khosa
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[2026:RJ-JD:2922] (2 of 2) [CW-13210/2025]
HON'BLE DR. JUSTICE NUPUR BHATI
Order
16/01/2026
Learned counsel for respondent No. 1 submits that the present
writ petition has become infructuous as the suit in which application
under Order 1 Rule 10 was filed by the petitioner has been finally
decided in favour of the respondent No.1 on 09.07.2025, copy whereof
has been placed on record as Annex-R/1/1. He submits that the order
dated 06.09.2024 (Annexure-5), which is under challenge in the
present petition, was simultaneously assailed by the petitioner by filing
a revision petition before the Board of Revenue and the said revision
petition was also dismissed by the Board of Revenue vide order dated
27.05.2025. He also submits that against the decree and judgment
dated 09.07.2025, the petitioner has preferred Appeal No. 138/25
before the Revenue Appellate Authority, Anoopgarh, District Sri
Ganganagar, a copy whereof has been placed on record as Annexure-R/
1/4. Learned counsel for the respondent No.1 further submits that the
petitioner has not approached this Court with clean hands, as he has
challenged the impugned order simultaneously by filing the present writ
petition before this Court as well as a revision petition before the Board
of Revenue.
Learned counsel for the petitioner is not in a position to refute the
submissions made by learned counsel for the respondents.
In view of the above submissions made, the writ petition is
dismissed as having become infructuous.
(DR.NUPUR BHATI),J
surabhii/92-
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