Kishanlal And Others vs Geeta Mundra And Others

Vinit Kumar Mathur, J

Heard learned counsel for the parties.

The present writ petition has been filed against the order dated 04.01.2024 passed by the Board of Revenue, Rajasthan, Ajmer, whereby, the revision petition preferred by the respondent No.1- Geeta Mundra has been allowed and the interim order passed by the Revenue Appellate Authority on 26.07.2021 has been dismissed/vacated.

Learned counsel for the parties are in agreement that the order dated 04.01.2024 cannot be sustained in the eyes of law as the same has been passed without giving any opportunity of hearing to the opposite party.

Learned counsel for the parties have jointly prayed that the order dated 04.01.2024 may be quashed and set aside and the Revenue Appellate Authority, Udaipur may be directed to decide the pending appeal of the petitioners within a stipulated period of time and till the appeal is decided, the status quo, as it exists today, shall be maintained.

In view of the submissions made before this Court, the order dated 04.01.2024 passed by the Board of Revenue is quashed and the Revenue Appellate Authority, Udaipur is directed to decide the pending appeal of the petitioner within a period of two months from the date of receipt of certified copy of this order, strictly in accordance with law.

Till the appeal is decided by the Revenue Appellate Authority, Udaipur, the parties are directed to maintain status quo.

In view of the discussion made above, the present writ petition is disposed of.