Rajasthan High Court - Jodhpur
Kamal Khan & Ors vs State Of Rajasthan & Ors on 16 November, 2017
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 14514 / 2017
1. Kamal Khan Son of Bachhal Khan, By Caste Musalman, Resident
of Pannu Wala Ki Nadi, Village Bahala, Tehsil- Baap, District
Jodhpur.
2. Yaar Mohammed Son of Kamal Khan, Aged About 45 Years, By
Caste Musalman, Resident of Pannu Wala Ki Nadi, Village Bahala,
Tehsil- Baap, District Jodhpur.
3. Shah Mohammed Son of Kamal Khan, By Caste Musalman,
Resident of Pannu Wala Ki Nadi, Village Bahala, Tehsil- Baap,
District Jodhpur.
4. Roze Khan Son of Kamal Khan, By Caste Musalman, Resident of
Pannu Wala Ki Nadi, Village Bahala, Tehsil- Baap, District Jodhpur.
----Petitioners
Versus
1. State of Rajasthan Through Secretary Department of Revenue,
Secretariat, Jaipur (Raj.)
2. District Collector, Jodhpur (Raj.)
3. Assistant Collector & Sub Divisional Magistrate, Baap, District
Jodhpur (Raj.)
4. Tehsildar, Baap, District Jodhpur (Raj.)
----Respondents
_____________________________________________________
For Petitioner(s) : Mr. P.R.S. Udawat
_____________________________________________________
HON'BLE MS. JUSTICE NIRMALJIT KAUR
Order 16/11/2017 Learned counsel for the petitioner states that the petitioner has filed the suit No.153/2016 under Sections 88 and 188 of the Rajasthan Tenancy Act,1955 before the Assistant Collector and Sub Divisional Magistrate, Baap, District Jodhpur. The same is still pending. Further, the petitioner also filed an application for (2 of 2) [CW-14514/2017] temporary injunction along with the suit. The said application too is pending.
In view of the above, the present writ petition is disposed of with a direction to the concerned authority to decide the suit as expeditiously as possible and in any case the application for temporary injunction be decided within one month of the next date fixed before the said authority.
(NIRMALJIT KAUR), J.
arvind/41