Rajasthan High Court - Jodhpur
Smt. Sharda vs Shri Ganesh on 10 August, 2021
Bench: Vijay Bishnoi
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 845/2021
1. Smt. Sharda W/o Shri Ramlal Vishnoi, Aged About 62
Years, By Caste- Vishnoi, Residence Of Azad Nagar,
Bhilwara. (Rajasthan).
2. Ramlal Vishnoi S/o Shri Nandram Vishnoi, Aged About 65
Years, By Caste- Vishnoi, Residence Of Azad Nagar,
Bhilwara. (Rajasthan).
----Petitioners
Versus
1. Shri Ganesh S/o Adopted Son Of Shri Hajari Jat,
Residence Of Pansal, Tehsil And District Bhilwara.
2. Shri Badri S/o Shri Balu Jat, Residence Of Pansal , Tehsil
And District - Bhilwara.
3. Lrs Of Balu, S/o Shri Bhura Jat (Deceased)
3/1 Smt. Raji W/o Late Shri Balu Jat, Residence Of Pansal,
Tehsil And District - Bhilwara.
3/2 Lrs Of Shri Pannalal S/o Late Shri Balu Jat, Residence Of
Pansal, Tehsil And District - Bhilwara.
3/2/1 Smt. Rukma W/o Late Shri Pannalal Jat, Residence Of
Pansal, Tehsil And District - Bhilwara.
3/2/2 Shri Ladu S/o Late Shri Pannalal Jat, Residence Of Pansal,
Tehsil And District - Bhilwara.
3/2/3 Shri Devilal S/o Late Shri Pannalal Jat, Residence Of
. Pansal, Tehsil And District - Bhilwara.
3/2/4 Ratni D/o Late Shri Panna W/o Shri Bheru Jat, Residence
. Of Manglapura, Tehsil And District Bhilwara.
3/3 Smt. Alole Bai D/o Late Balul Jat W/o Shri Bheru Jat,
Residence Of Salampuar, Tehsil And District - Bhilwara.
3/4 Lrs Of Smt. Sosar Bai D/o Late Balu Jat W/o Shri
Mangilal, Through Lrs-
3/4/1 Shri Mangilal S/o Shri Dhukal Jat, (Due To Death Name
Deleted Vide Order Dated 29.11.2014).
3/4/2 Shri Bhanwarlal Jat S/o Shri Mangilal Jat, Residence Of
Narayanpura, Tehsil And District Bhilwara.
3/4/3 Shri Ratanlal Jat S/o Shri Mangilal Jat, Residence Of
Narayanpura, Tehsil And District Bhilwara.
(2 of 3) [CW-845/2021]
3/4/4 Smt. Samta D/o Shri Mangilal Jat, Residence Of
Narayanpura, Tehsil And District Bhilwara.
3/4/5 Santosh D/o Shri Mangilal Jat, Residence Of Narayanpura,
Tehsil And District Bhilwara.
4 Lrs Of Shri Jwana, S/o Shri Mangilal Jat.
4/1 Smt. Mangi D/o Late Shri Jwana Jat W/o Shri Bheru Jat,
Residence Of Makhampura, Tehsil And District Bhilwara.
4/2 Smt. Kali D/o Late Shri Jwana Jat W/o Shri Nathu Jat,
Residence Of Kheda Majrapur, Tehsil And District -
Bhilwara.
4/3 Smt. Dev D/o Late Shri Jwana Jat W/o Shri Ladulal Jat,
Residence Of Dabla, Tehsil And District - Bhilwara.
5 Lrs Of Mangilal, S/o Shri Narayan Jat.
5/1 Lrs Of Shri Jamnalal S/o Late Shri Mangilal, Through Lrs-
5/1/1 Smt. Chandi Devi W/o Late Shri Jamna Lal Jat, Residence
Of Pansal, Tehsil And District - Bhilwara.
5/1/2 Shri Satyanarayan S/o Late Shri Jamna Lal Jat, Residence
Of Pansal, Tehsil And District - Bhilwara.
5/1/3 Smt. Sugna D/o Late Shri Jamna Lal Jat W/o Shri
Mahadev Jat, Residence Of Halel, Tehsil And District -
Bhilwara.
5/1/4 Miss Kanchan D/o Late Shri Jamna Lal Jat, Residence Of
. Pansal, Tehsil And District - Bhilwara.
5/2 Shri Gopal Lal S/o Late Shri Mangilal Jat, Residence Of
Pansal, Tehsil And District Bhilwara.
5/3 Shri Suresh S/o Late Shri Mangilal Jat, Residence Of
Pansal, Tehsil And District Bhilwara.
5/4 Smt. Ladudevi D/o Late Shri Mangilal W/o Shri
Bhanwarlal Jat, Residence Of Malikheda, Tehsil And
District - Bhilwara.
5/5 Smt. Samta D/o late Shri Mangilal Jat W/o Bherulal Jat,
Residence Of Mokhmpura, Tehsil And District - Bhilwara.
6 Shri Ramchandra S/o Shri Narayan Jat, Residence Of
Pansal, Tehsil And District Bhilwara.
7 Shri Rameshwar S/o Shri Narayan Jat, Residence Of
Pansal, Tehsil And District Bhilwara.
8 Smt. Nandu D/o Shri Narayan Jat W/o Shri Nanda Jat,
Residence Of Malaan, Tehsil And District - Bhilwara.
(3 of 3) [CW-845/2021]
9 Smt Hukma D/o Shri Narayan Jat W/o Shri Devi Jat,
Residence Of Malaan, Tehsil And District - Bhilwara.
10 State Of Rajasthan, Through Tehsildar, Bhilwara.
----Respondents
For Petitioner(s) : Mr. S.R. Paliwal
For Respondent(s) :
HON'BLE MR. JUSTICE VIJAY BISHNOI
Judgment / Order
10/08/2021
Despite service of notice of respondent Nos.1 and 2, none
has appeared on behalf of them.
Learned counsel for the petitioners has submitted that the
Appeal No.29/2013 which is going to be decided finally on
13.08.2021 on account of so-called compromise arrived at
between the respondent Nos.1 and 2.
Learned counsel for the petitioners has submitted that if the
appeal and suit are decided on the basis of the compromise
between the respondent Nos.1 and 2, the petitioner will suffer
irreparable loss.
In view of the above, the Additional District and Sessions
Judge No.1, Bhilwara is restrained from deciding the Appeal
No.29/2013 finally till the next date.
List on 04.09.2021.
(VIJAY BISHNOI),J
112-Taruna/-
Powered by TCPDF (www.tcpdf.org)
