Rajasthan High Court - Jaipur
Ramprakash Das Chela Late Mahant ... vs Dr. Dayaram Swami Disciple Of Late ... on 19 September, 2025
Author: Sameer Jain
Bench: Sameer Jain
[2025:RJ-JP:38536]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 8136/2025
Ramprakash Das Chela Late Mahant Hanumandas Swami, Resident Of
Niwai, Mahant Ka Rasta, Ramganj Bajar, Jaipur (Rajasthan)
----Petitioner
Versus
1. Dr. Dayaram Swami Disciple Of Late Mahant Ramprasad Ji
Swami, Resident Of D-12, Ravi Path, Near Wireless Office,
Janta Colony, 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) : Mr. Amit Singh Shekhawat For Respondent(s) : Mr. Neeraj K Tiwari HON'BLE MR. JUSTICE SAMEER JAIN Judgment 19/09/2025 The present petition is filed assailing the order dated 30.01.2025 passed by Commissioner Devasthan Department, Rajasthan Udaipur, camp Jaipur, whereby order dated 02.08.2021 passed by Assistant Commissioner (First) Devasthan Department, Jaipur was set aside and the matter was remanded for denovo consideration before the concerned Assistant Commissioner (First).
Considering the fact that proceedings before the learned Assistant Commissioner (First) are ongoing, in compliance with the directions (Uploaded on 27/09/2025 at 08:47:35 AM) (Downloaded on 04/10/2025 at 12:59:28 AM) [2025:RJ-JP:38536] (2 of 2) [CW-8136/2025] passed vide order dated 30.01.2025, therefore, this Court deems it apposite to not entertain the present petition.
Howsoever, this Court directs the learned Assistant Commissioner (First) to pass appropriate orders in the proceedings subjudice before it qua the remanded matter and conclude the same, expeditiously, preferably within an upper limit of six months. Further, respective parties are directed to co-operate and participate in the proceedings.
Accordingly, the present petition is disposed of with the aforementioned directions. Pending applications, if any, shall stand disposed.
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