Rajasthan High Court - Jodhpur
The State Of Rajasthan, Thrugh ... vs Jio Devi on 4 September, 2021
Author: Manoj Kumar Garg
Bench: Manoj Kumar Garg
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil First Appeal No. 268/2021
1. The State Of Rajasthan, Thrugh Secretary, Finance Dept.,
Secretary, Finance Department, Government Of
Rajasthan, Jaipur
2. Inspector General, Registration And Stamps Department,
Government Of Rajasthan, Ajmer
3. Sub-Registrar, Registration And Stamps Department,
Jaisalmer
----Appellants
Versus
1. Jio Devi W/o Jairoopa Ram, Not Shown
2. Dhapu Devi W/o Ganesha Ram, B/c Kalbi Patel, R/o
Kalyanpur, Tehsil Pachpadra, District Barmer
3. Smt. Pushpa Joshi W/o Rameshwar Prasad, B/c Joshi, R/o
Tehsil Pokharan, District Jaisalmer
----Respondents
For Appellant(s) : Mr. Sandeep Shah, AAG
For Respondent(s) :
HON'BLE MR. JUSTICE MANOJ KUMAR GARG
Order 04/09/2021 Heard.
Issue notice of application under Section 5 of the Limitation Act as well as of appeal to the respondents. Rule is made returnable within five weeks.
Counsel for the appellants is directed to take immediate steps for getting the respondents served by way of filing P.F. and notices for all the respondents within a period of one week, positively.
In the meanwhile and until further orders, the status quo shall be maintained by both the parties regarding the disputed land.
List along with S.B. Civil First Appeal Nos.400/2016, 17/2020 and other connected appeals.
(MANOJ KUMAR GARG),J 71-nidhi/-
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