BHANWAR LAL Vs. MISHRI LAL

JUDGEMENT

(1.) By way of filing present criminal miscellaneous petition, a challenge has been laid to the order dtd. 16/7/2022 passed by the learned Additional Sessions Judge Jodhpur in Criminal Revision No. 8/2021 titled as Mishrilal v. State of Rajasthan, By the impugned order dtd. 16/7/2022, the order dtd. 13/10/2019 passed by Sub-Divisional Magistrate, Baori, in exercise of powers conferred upon him under Sec. 145/146 Cr.P.C. for appointment of receiver has been set aside.

(2.) Heard learned counsel for the parties and perused the material available on record.

(3.) After hearing learned counsel for the parties and perusing the case file, this Court finds that a revenue dispute is pending between the parties in connection with the land situated in revenue village Baori before Board of Revenue Rajasthan, Ajmer and an order to maintain status quo over the disputed land is in force. Thus, the inter-se rights of the parties regarding title or possession are eventually to be determined by the Board of Revenue Rajasthan, Ajmer.