Alok Sharma, J. - (1.) HEARD learned counsel for the petitioner and perused the material available on record. Learned counsel for the petitioner submits that the petitioner is the manager/pujari of deity Kalyan Ray ji. It has been submitted that in respect of agricultural land bearing khasra Nos. 732, 733, 6251, 6254, 6243, 6252 and 6253 situated at Hindaun Tehsil Hindaun City District Karauli belonging to the deity Kalyan Ray ji there is ongoing litigation between the deity Kalyan Ray ji and one Ram Khiladi presently in Appeals No. 145/1999 and 146/1999 pending before the Revenue Appellate Authority, (RAA) Sawai Madhopur. The aforesaid lands were delivered by the RAA Sawai Madhopur in the receivership of Tehsildar Hindaun city. Counsel for the petitioner has submitted that even though the Tehsildar has been appointed as Receiver on the aforesaid land belonging to the deity, the Tehsildar Hindaun City is not discharging his duties and protecting the property from being encroached upon and disposed of to third parties by land grabbers. In fact in the circumstances a complaint had been made to District Karauli on 15 -10 -2013, whereon an endorsement was made by the office of the Collector requiring the Tehsildar to take required action. The Tehsildar Hindaun City on 18 -10 -2014 instructed the jurisdictional Revenue Officer to enquire into the matter. The jurisdictional Revenue Officer informed the Tehsildar that even though the land in issue in fact has been recorded in the name of deity Kaiyan Ray ji, but from the site inspection it was not clear as to who had encroached upon the land and who was in the process of conveying the land issue unauthorisedly to third parties. It has been submitted that in the circumstances as now obtain, the land belonging to the deity Kaiyan Ray Ji, of which the petitioner is Manager/Pujari, in the process of being wasted/dissipated by way of encroachment for failure of the Receiver appointed by the Revenue Appellate Authority Sawai Madhopur to take requisite action. The petitioner therefore prays that requisite directions be issued to the Tehsildar.
(2.) IN my considered view as the Tehsildar Hindaun City has been appointed as Receiver by the Revenue Appellate Authority Sawai Madhopur in appeals No. 145/1999 and 146/1999 at the instance of the petitioner and the appeals are stated to be pending, it would be appropriate for the petitioner to take his remedy before the Revenue Appellate Authority Sawai Madhopur. Invoking the jurisdiction of this Court at this stage would only entail parallel remedies impermissible in law. In the circumstances, even though I would not be inclined to interfere in the matter, I would require the petitioner to move an application before the the Revenue Appellate Authority Sawai Madhopur where the two appeals at his instance are pending for making requisite directions to the Tehsildar/Receiver, to protect the land in issue belonging to the deity Kaiyan Ray ji. There is no reason to doubt that on such an application being made by the petitioner before the Revenue Appellate Authority Sawai Madhopur, requisite directions will not be passed to the Tehsildar/Receiver to ensure effective protection of land belonging to deity. Requisite steps be taken within three months. The writ petition stands disposed of accordingly.;