AMBALAL Vs. RAM CHANDRA

JUDGEMENT

(1.) In wake of instant surge in COVID-19 cases and spread of its highly infectious Omicron variant, lawyers have been advised to refrain from coming to the Courts.

(2.) This writ petition has been preferred claiming the following reliefs:

(3.) As the pleaded facts as well as the record of the case would reveal, the bone of contention in the present case is the recorded joint khatedari rights of the real brothers i.e. plaintiff/petitioner and defendant/respondent No.1, claimed to be accruing in relation to an agricultural land (admeasuring 0.6200 hectare) comprising Araji No.1458 situated in Village Bhuvana, Tehsil Girwa, District Udaipur (now said to be situated in Village Badgaon, District Udaipur). Such rights were also subject matter of a suit instituted before the Court of Assistant Collector (Fast Track), Girwa, Udaipur, under Ss. 88, 188 and 53 of the Rajasthan Tenancy Act, 1955 (hereinafter referred to as 'Act of 1955') by the plaintiff/ petitioner seeking declaration, partition and permanent injunction.