[Cites 3, Cited by 0]
Rajasthan High Court - Jodhpur
M/S Jsw Cement Limited vs Urmila on 18 March, 2026
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
(1) S.B. Civil Writ Petition No. 4964/2026
M/s Jsw Cement Limited, Registered Office, Jsw Centre, Bandra
Kurla Complex,bandra(East) Mumbai 40051, Maharashtra, India
Cement Production And Limestone Mining Lease 3B2 Limestone
Block N/v Sarasani, Tehsil And District Nagaur Through
Authorized Representative Varinder Singh Saini, Son Of Sardar
Mohan Singh Saini, Hoshiarpur, Punjab,associate President, Jsw
Cement Limited,hall Spice Hotel,1St Floor,opposite Br Mirdha
Government College,nagaur Tehsil And District Nagaur
----Petitioner
Versus
1. Arjun Nath Chandel S/o Poona Nath Chandel, R/o Harima
Tehsil Nagaur District, Rajasthan
2. State Of Rajasthan Through Tehsildar, Nagaur
----Respondents
(2) S.B. Civil Writ Petition No. 4998/2026
M/s Jsw Cement Limited, Registered Office, Jsw Centre, Bandra
Kurla Complex, Bandra (East), Mumabi 400051, Maharastra,
India Cement Production And Limestone, Mines Lease 3B2
Limestone Block N/v Sarasani Tehsil And District Nagaur Through
Authorized Representative Varindra Singh Saini S/o Sardar
Mohan Singh Saini, Aged 52 Years, Hoshiarpur, Punjab, Associate
President, Jsw Cement Limited, Hall Spice Hotel, 1St Floor,
Opposite Br Mirdha Government College, Nagaur, Tehsil And
District Nagaur.
----Petitioner
Versus
1. Poonanath S/o Bhanwarlal, R/o- Harima Tehsil, Nagaur
District, Rajasthan
2. State Of Rajasthan, Through Tehsildar Nagaur, District
Nagaur.
----Respondents
(3) S.B. Civil Writ Petition No. 5004/2026
M/s Jsw Cement Limited, Registered Office, Jsw Centre, Bandra
Kurla Complex, Bandra (East), Mumabi 400051, Maharastra,
India Cement Production And Limestone, Mines Lease 3B2
Limestone Block N/v Sarasani Tehsil And District Nagaur Through
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Authorized Representative Varindra Singh Saini S/o Sardar
Mohan Singh Saini, Aged 52 Years, Hoshiarpur, Punjab, Associate
President, Jsw Cement Limited, Hall Spice Hotel, 1St Floor,
Opposite Br Mirdha Government College, Nagaur, Tehsil And
District Nagaur.
----Petitioner
Versus
1. Urmila D/o Jasnath, W/o Omnath, R/o Harima Tehsil,
Nagaur District, Rajasthan.
2. State Of Rajasthan, Through Tehsildar Nagaur, District
Nagaur.
----Respondents
(4) S.B. Civil Writ Petition No. 5042/2026
M/s Jsw Cement Limited, Registered Office, Jsw Centre, Bandra
Kurla Complex, Bandra (East), Mumabi 400051, Maharastra,
India Cement Production And Limestone, Mines Lease 3B2
Limestone Block N/v Sarasani Tehsil And District Nagaur Through
Authorized Representative Varindra Singh Saini S/o Sardar
Mohan Singh Saini, Hoshiarpur, Punjab, Associate President, Jsw
Cement Limited, Hall Spice Hotel, 1St Floor, Opposite Br Mirdha
Government College, Nagaur, Tehsil And District Nagaur.
----Petitioner
Versus
1. Sampatnath Alias Santoshnath S/o Bhanwarnath, R/o
Harima Tehsil, Nagaur District, Rajasthan.
2. State Of Rajasthan, Through Tehsildar Nagaur, District
Nagaur.
----Respondents
For Petitioner(s) : Mr. Vikas Balia, Sr. Advocate assisted
by Mr. Veyankatesh Garg with
Mr. Akshay Nagori
Ms. Mamta Nagori
Ms. Pranjal Mundha
Ms. Disha Jakin and
Ms. Somya Mangal
For Respondent(s) : Mr. Manohar Singh Rathore
Mr. Girdhari Lal Prajapat
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HON'BLE MR. JUSTICE SANJEET PUROHIT
Order
18/03/2026
1. Present bunch of writ petitions have been filed against the
separate order dated 18.02.2026 (Annex.1) passed by learned
Board of Revenue, Ajmer, whereby the revision petition filed
against the order dated 13.02.2026, allowing the application filed
by the petitioner under Order I Rule 10 CPC read with Order VI
Rule 17 CPC passed by learned Additional District Collector,
Nagaur, has been admitted and stayed the further proceedings on
an application filed by the petitioner under Section 89 of the
Rajasthan Land Revenue Act, 1956 (hereinafter referred to as the
'Act of 1956').
2. Learned counsel for the petitioner submits that the land of
the privates respondents was sought to be allotted for which an
application under Section 89 of the Act of 1956 has been filed.
3. It is stated that during pendency of the said proceedings, the
land has been sold by the original khatedar to other persons, who
are also respondents in the present bunch of writ petitions and
respective entries have been made in the revenue record.
4. In such circumstances, application under Order I Rule 10
CPC read with Order VI Rule 17 CPC was filed, which was allowed
vide order dated 13.02.2026.
5. Learned counsel also submits that challenging the said order,
four different revision petitions were filed, wherein the orders
impugned dated 18.02.2026 have been passed, which have been
challenged in the present writ petitions.
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6. Learned counsel for the petitioner states that as a matter of
fact, the land in question has been sought to be allotted for
development project and in these matters no interim order ought
to have been passed in view of Section 21A of Specific Relief Act,
1963 and some judicial pronouncements are relied upon by
learned counsel for the petitioner.
7. Per contra, learned counsel for the respondents submits that
order dated 13.02.2026 has been challenged by the respondents
by way of filing revision petition, which is very much maintainable
and the same is required to be decided on merit by learned Board
of Revenue being Revisional Authority and adjudication on merit of
the case ought not to be done by this Court, at this stage.
8. This Court is of the opinion that since the revision petition is
pending consideration before learned Board of Revenue and since
the issue involved relates to a development project, the same is
required to be decided in a time bound manner.
9. In this view of the matter, the present bunch of writ petitions
are disposed of with a direction to the learned Board of Revenue,
Ajmer to decide the revision petition itself within a period of 21
days from the date of receipt of certified copy of this order.
10. Since the next date in the matter is already fixed i.e.
22.06.2026, this Court directs the parties to remain present
before learned Board of Revenue, Ajmer personally/by their
counsel on 23.03.2026. Learned Board of Revenue is directed to
ensure disposal of the revision petitions expeditiously within time
prescribed in this order without granting unnecessary
adjournments to either of the parties.
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11. With these observations, the present bunch of writ petitions
are disposed of.
12. Stay application and all pending application(s) are also
disposed of.
(SANJEET PUROHIT),J
64 to 67-A.Arora/-
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