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Judgment
Heard learned counsel for the parties.
While inviting our attention towards the reply filed by the State and respondents No.6 & 7, it is argued by the learned counsel for the respondents that controversy with regard to land bearing Khasra No.72 of Village Mawa Tehsil Deedwana, District Nagaur, in question is pending for adjudication before the Waqf Tribunal, Jaipur, in which the petitioners can raise their grievances, and no interference is called for in this petition.
In view of the fact that proceedings with regard to land in question is pending for adjudication before the Waqf Tribunal, Jaipur, the instant writ petition is hereby disposed of with a direction to both the parties to maintain status quo upon the land in question, the District Collector, Nagaur, shall ensure strict compliance of the order for maintaining status quo.
However, the Waqf Tribunal, Jaipur is directed to decide the case pending before it (Case No.55/2016) within a period of three months in accordance with law, from the date of receipt of certified copy of this order, after providing an opportunity of being heard to both parties.
It is made clear that no rights shall be created in favour of respondent on account of the order of status quo passed in this writ petition.