Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Rajasthan High Court - Jaipur

Ramprakash Das Chela Late Mahant ... vs Govind Ram Swami Disciple Of Late ... on 23 September, 2025

Author: Sameer Jain

Bench: Sameer Jain

[2025:RJ-JP:39154]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                   S.B. Civil Writ Petition No. 8121/2025

Ramprakash Das Chela Late Mahant Hanumandas Swami,
Resident Of Niwai, Mahant Ka Rasta, Ramganj Bajar, Jaipur
(Rajasthan)
                                                                      ----Petitioner
                                      Versus
1.       Govind Ram Swami Disciple Of Late Raghubar Da Swami,
         Resident Of Niwai Mahant Ka Bag, Anandpuri, Aadarsh
         Nagar, Jaipur (Rajasthan).
2.       Assistant Commissioner (First), Devasthan Department,
         Jaipur.
3.       Mahant Govind Das Swami, Working Trustee Of Trust
         Dadudwara Ramganj Bajar, Jaipur, Resident Of House
         No.1367, Niwai Mahant Ka Rasta, Ramganj Bajar, Jaipur
         (Rajasthan).
4.       Anupama Swami Daughter Of Late Shri Narayan Das
         Swami, Resident Of Niwai Mahant Ka Bag, Anandpuri,
         Aadarsh Nagar, Jaipur (Rajasthan).
                                                                   ----Respondents

For Petitioner(s) : Ms. Akriti Mathur For Respondent(s) :

HON'BLE MR. JUSTICE SAMEER JAIN Judgment 23/09/2025 Learned counsel for the petitioner has fairly submitted that controversy akin to the instant matter is already taken into consideration by this Court vide judgment dated 19.09.2025 in Ramprakash Das Vs. Dr. Dayaram Swami & Ors.: SBCWP No. 8136/2025. Therefore, it is submitted that instant matter can be adjudicated in light of the dictum encapsulated in Ramprakash Das (supra).
(Uploaded on 03/10/2025 at 03:59:30 PM) (Downloaded on 04/10/2025 at 01:14:12 AM) [2025:RJ-JP:39154] (2 of 2) [CW-8121/2025] Considering the forgoing facts and circumstances of the case and taking note of the submissions made by learned counsel for the petitioner, this Court deems it apposite to decide the present matter in light of Ramprakash Das (supra). The contents of the above-cited judgment be treated as part and parcel of the present order.
Accordingly, the present petition is dismissed. Pending applications, if any, shall stand disposed of.
(SAMEER JAIN),J Pooja /35 (Uploaded on 03/10/2025 at 03:59:30 PM) (Downloaded on 04/10/2025 at 01:14:12 AM) Powered by TCPDF (www.tcpdf.org)