Ashok Kushwaha vs Smt. Pratishatha Devi Kushwaha
2022 Latest Caselaw 3486 MP

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                                          IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR
                                                                      BEFORE
                                                        HON'BLE SHRI JUSTICE VISHAL MISHRA
                                                             ON THE 11th OF MARCH, 2022

                                                         WRIT PETITION No. 9882 of 2017

                                            Between:-
                                     1.     ASHOK KUSHWAHA S/O LATE SHRI PANCHAM
                                            LAL KUSHWAHA , AGED ABOUT 60 YEARS, JALPA
                                            DEVI WARD P.S. KATNI (MADHYA PRADESH)

                                     2.     SMT. KAJAL KUSHWAHA W/O SHRI AMIT
                                            KUSHWAHA , AGED ABOUT 26 YEARS, R/O JALPA
                                            DEVI WARD, P.S.KATNI (MADHYA PRADESH)

                                     3.     SUDHIR KUSHWAHA S/O SHRI ASHOK KUSHWAHA
                                            , AGED ABOUT 23 YEARS, R/O JALPA DEVI WARD,
                                            P.S.KATNI (MADHYA PRADESH)

                                     4.     SANDEEP   KUSHWAHA      S/O  SHRI  ASHOK
                                            KUSHWAHA , AGED ABOUT 19 YEARS, R/O JALPA
                                            DEVI WARD, P.S.KATNI (MADHYA PRADESH)

                                     5.     SACHIN KUSHWAHA S/O SHRI AMIT KUSHWAHA ,
                                            AGED ABOUT 19 YEARS, R/O JALPA DEVI WARD,
                                            P.S.KATNI (MADHYA PRADESH)

                                                                                               .....PETITIONER
                                            (NONE FOR THE PETITIONER EVEN IN THE SECOND ROUND )

                                            AND

                                     1.     SMT. PRATISHATHA DEVI KUSHWAHA W/O
                                            ASHOK KUSHWAHA , AGED ABOUT 26 YEARS,
                                            JALPA DEVI WARD P.S. KATNI (MADHYA
                                            PRADESH)

                                     2.     SMT. SNEHLATA KHAMPARIYA W/O LATE SHRI
                                            RAJESH KHAMPARIYA , AGED ABOUT 41 YEARS,
                                            R/O VILLAGE JARWAHI, POST PIPROAND, KATNI,
                                            HALL MUKAM NEERAJ DUBEY R/O SHIVNAGAR
                                            INDIRA GANDHI WARD (MADHYA PRADESH)

                                     3.     PREMSHANKAR RAI S/O NOT MENTION R/O NAI
                                            BASTI, P.S.KOTWALI (MADHYA PRADESH)

                                     4.     NEERAJ DUBEY S/O BHAGWAN DAS DUBEY R/O
                                            SHIV NAGAR INDIRA GANDHI WARD (MADHYA
                                            PRADESH)

                                     5.     STATE OF M.P. THROUGH COLLECTOR DISTT-
                                            KATNI (MADHYA PRADESH)

                                     6.     TEHSILDAR        KATNI DISTT-KATNI   (MADHYA
                                            PRADESH)
Signature Not Verified
  SAN



                                                                                             .....RESPONDENTS
Digitally signed by ANINDYA SUNDAR
MUKHOPADHYAY
Date: 2022.03.12 16:30:24 IST               (BY SHRI ADITYA SHARMA, ADVOCATE FOR RESPONDENT NO.4 )
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                                           T h is petition coming on for admission this day, the court passed the
                                     following:
                                                                            ORDER

An information is being given by the counsel for the respondents that a civil suit has already been decided and against the judgment and decree dated

03.12.2019 passed in Civil Suit No.89-A/2012 a First Appeal has been filed being First Appeal No.510/2020 and the same is pending consideration wherein vide order dated 24.08.2020, this Court has issued notices and directed the respondents Nos.1 to 4 not to alienate, transfer or create any third party interest in the disputed property.

In view of the aforesaid, this petition has rendered infructuous. Accordingly, the petition is dismissed as having been rendered infructuous.

(VISHAL MISHRA) JUDGE AM

Signature Not Verified SAN

Digitally signed by ANINDYA SUNDAR MUKHOPADHYAY Date: 2022.03.12 16:30:24 IST