Smt. Laxmi vs Smt. Parwati
2022 Latest Caselaw 1584 MP

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             The High Court Of Madhya Pradesh
                       WP No. 1986 of 2013
                     (SMT. LAXMI AND OTHERS Vs SMT. PARWATI AND OTHERS)

    Gwalior, Dated : 03-02-2022
            Heard through Video Conferencing.

            None for the petitioners.
            Shri S.K.Bajpai, learned counsel for the respondent No.1.

Shri Arvind Kumar Agrawal, learned counsel for the respondents No.3 and 4.

This writ petition has been filed by the petitioners against the order

dt.6.12.2012 passed by the Board of Revenue in Revision No.3951- PBR/2012 thereby affirming the order passed on 3.10.2012 passed by the Additional Commissioner, Gwalior Division Gwalior in Appeal No.204/2008-

09. As a sequel to decision of Civil Suit No.20A/2013 on 17.03.2021, this Writ Petition does not survive and the revenue record shall be maintained as per the judgment of the civil court. Hence, Writ Petition has rendered infructuous. Dismissed accordingly.

(ROHIT ARYA) JUDGE

SP

SANJEEV KUMAR PHANSE 2022.02.05 11:51:52 +05'30'