Supreme Court - Daily Orders
The State Of Rajasthan vs Baluram S/O Bakashram (D) Thr. Lrs. Nand ... on 27 February, 2025
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IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 13488 OF 2024
THE STATE OF RAJASTHAN APPELLANT(S)
VERSUS
BALURAM S/O BAKASHRAM (D) THR.
LRS. NAND KUMAR & ORS. RESPONDENT(S)
O R D E R
1. We have heard the learned counsel appearing for the appellant and the learned senior counsel appearing for the respondents.
2. Learned counsel appearing for the appellant places reliance upon Sections 15(3) and 5(43) of the Rajasthan Tenancy Act, 1955.
3. This is a case where khatedari rights had been conferred on the respondents way back in the year 1982 but the same had been challenged by the appellant only in the year 1998 by filing a reference before the Collector. All the authorities have rightly taken note of the aforesaid fact Signature Not Verified while refusing to grant any relief to the appellant. Digitally signed by SWETA BALODI Date: 2025.03.03 17:51:00 IST
4. Considering the above, we find no reason to allow this Reason: appeal.
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5. Accordingly, the appeal is dismissed.
6. Pending application(s), if any, shall stand disposed of.
……………………………………………………J. [M.M. SUNDRESH] ……………………………………………………J. [SATISH CHANDRA SHARMA] NEW DELHI;
27th FEBRUARY, 2025 3 ITEM NO.115 COURT NO.8 SECTION XV S U P R E M E C O U R T O F I N D I A RECORD OF PROCEEDINGS Civil Appeal No(s). 13488/2024 THE STATE OF RAJASTHAN Appellant(s) VERSUS BALURAM S/O BAKASHRAM (D) THR. LRS. NAND KUMAR & ORS. Respondent(s) Date : 27-02-2025 This appeal was called on for hearing today. CORAM : HON'BLE MR. JUSTICE M.M. SUNDRESH HON'BLE MR. JUSTICE SATISH CHANDRA SHARMA For Appellant(s) : Ms. Shalini Singh, Adv.
Mr. Milind Kumar, AOR For Respondent(s) Mr. Sachin Sharma, AOR Mr. Anil Kr Gulati, Adv.
Ms. Nur Tandon, Adv.
Mr. Abhishek Kumar, Adv.
Mr. Kunal Jindia, Adv.
Mr. Yatendra Sharma, Adv.
UPON hearing the counsel the Court made the following O R D E R The appeal is dismissed in terms of the signed order. Pending application(s), if any, shall stand disposed of. (SWETA BALODI) (POONAM VAID) ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR (Signed order is placed on the file)