AMBALAL DHAKAD Vs. ASSISTANT COMMISSIONER

JUDGEMENT

(1.) Though the matter has been listed in the 'Fresh' category, upon the joint request of both the parties, the matter was heard finally on 5/12/2024.

(2.) This writ petition has been filed by the petitioner under Article 226 and 227 of the Constitution of India, 1950 challenging the order dtd. 11/11/2024 (Annex.6) passed by Commissioner, Devsthan Department, Udaipur, Rajasthan ('Commissioner') in Appeal No. 02/2024, titled 'Ramesh Kumar Dhakad and Anr. v. Ambalal Dhakad and Ors.' whereby the application filed by the petitioner under Order I Rule 10 of the Code of Civil Procedure, 1908 ('CPC') has been rejected.

(3.) The writ petition has been preferred with the following prayers: