HARISH CHANDRA RAWAL, SON OF SHRI DEVKRISHNA Vs. SMT. RATNA RAWAL, WIFE OF LATE SHRI BHAGWATI SHANKAR RAWAL, BY CASTE BRAHMAN, AGED ABOUT 40 YEARS, RESIDENT OF PADARDI BADI, TEHSIL SAGWARA, DISTRICT DOONGARPUR
LAWS(RAJ)-2017-1-211
HIGH COURT OF RAJASTHAN
Decided on
January 03,2017
Harish Chandra Rawal, Son Of Shri Devkrishna
Appellant
VERSUS
Smt. Ratna Rawal, Wife Of Late Shri Bhagwati Shankar Rawal, By Caste Brahman, Aged About 40 Years, Resident Of Padardi Badi, Tehsil Sagwara, District Doongarpur
Respondents
JUDGEMENT
PANKAJ BHANDARI,J. -
(1.) Heard counsel for the parties.
(2.) It is contended by counsel for the appellant that a Patta was issued in favour of the appellant in September, 1987 by the Gram Panchayat, the appellant filed a suit for permanent injunction which was decreed. The respondent herein preferred an appeal which has been allowed and the suit of the appellant has been dismissed.
(3.) It is contended that a Bapi Patta has been issued in favour of the respondents no.1 and 2 in July, 2007 which was not issued in accordance with Rajasthan Panchayati Raj Act, 1994.;
(2.) It is contended by counsel for the appellant that a Patta was issued in favour of the appellant in September, 1987 by the Gram Panchayat, the appellant filed a suit for permanent injunction which was decreed. The respondent herein preferred an appeal which has been allowed and the suit of the appellant has been dismissed.
(3.) It is contended that a Bapi Patta has been issued in favour of the respondents no.1 and 2 in July, 2007 which was not issued in accordance with Rajasthan Panchayati Raj Act, 1994.;
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