Daleep Kumar vs Hukma Ram
2021 Latest Caselaw 19424 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 17786/2021

Daleep Kumar S/o Shri Hukma Ram, Aged About 30 Years, By Caste Baori, Resident Of Chak 7 SJMA, Tehsil Anoopgarh, District Sri Ganganagar (Rajasthan).

----Petitioner Versus

1. Hukma Ram S/o Shri Nanu Ram, Aged About 75 Years, By Caste Baori, Resident Of Chak 7 SJMA, Tehsil Anoopgarh, District Sri Ganganagar (Rajasthan).

2. Hansraj S/o Shri Hukma Ram, Aged About 57 Years, By Caste Baori, Resident Of Chak 7 SJMA, Tehsil Anoopgarh, District Sri Ganganagar (Rajasthan).

3. Lal Chand S/o Shri Hukma Ram, Aged About 40 Years, By Caste Baori, Resident Of Chak 7 SJMA, Tehsil Anoopgarh, District Sri Ganganagar (Rajasthan).

4. The Sub-Registrar, Anoopgarh, District Sri Ganganagar (Rajasthan)

5. The Tehsildar (Revenue), Anoopgarh, District Sri Ganganagar (Rajasthan)

6. The State Of Rajasthan, Through District Collector, Sri Ganganagar (Rajasthan).

----Respondents

For Petitioner(s) : Mr. Trilok Joshi

JUSTICE DINESH MEHTA

Order

20/12/2021

1. In support of his contention that suit was not tried by the

learned Civil Judge, Annoopgarh, District Sriganganagar, Mr. Joshi,

learned counsel for the petitioner relied upon the judgment dated

05.12.2018, passed by this Court in S.B. Civil Writ Petition

No.4400/2014 : Puran Singh & Ors. Vs. General Public.

(2 of 2) [CW-17786/2021]

2. Matter requires consideration.

3. Issue notice. Issue notice of stay application also, returnable

on 17.01.2022.

4. Notices be given dasti to learned counsel for the petitioner, if

so desired.

(DINESH MEHTA),J 241-Ramesh/-

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