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Smt. Tulsi Devi vs Lala Ram
2021 Latest Caselaw 2181 Raj

Citation : 2021 Latest Caselaw 2181 Raj
Judgement Date : 27 January, 2021

Rajasthan High Court - Jodhpur
Smt. Tulsi Devi vs Lala Ram on 27 January, 2021
Bench: Manoj Kumar Garg

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 11026/2020

Smt. Tulsi Devi W/o Late Shri Anna Ram, Aged About 80 Years, B/c Jat, R/o Village - Birloka, Tehsil Khinvsar, District Nagaur. Presently Residing At Plot No. 113, Anand Nagar, Behind Petrol Pump, Sangriya By-Pass, Kudi, Jodhpur.

----Petitioner Versus

1. Lala Ram S/o Late Shri Anna Ram,

2. Sona Ram S/o Late Shri Anna Ram,

3. Deraj Ram S/o Late Shri Anna Ram,

4. Bheekhi Devi D/o Late Shri Anna Ram,

5. Shanti Devi D/o Late Shri Anna Ram,

6. Raji Devi D/o Late Shri Anna Ram, All By Caste Jat, Resident Of Birloka, Tehsil Khinwsar, District Nagaur.

7. Sub. Divisional Magistrate, Khivsar, District Nagaur.

8. Kani Devi D/o Late Shri Anna Ram, Resident Of Plot No. 113, Anand Nagar, Behind Petrol Pump, Sangriya By-Pass, Kudi, Jodhpur.

----Respondents

For Petitioner(s) : Mr. Kaluram Bhati, Adv. with Ms. Sumitra Choudhary, Adv.

For Respondent(s) :

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

27/01/2021

Counsel for the petitioner at the outset submits that the

present writ petition may be disposed of with the direction to the

Sub-Divisional Magistrate, Khinvsar to decide the petitioner's

representation (Annx-5) pending before him expeditiously.

(2 of 2) [CW-11026/2020]

In view of limited prayer made, the present writ petition is

disposed of with the direction to the Sub-Divisional Magistrate,

Khinvsar to decide the petitioner's representation (Annx-5)

pending before him expeditiously in accordance with law and

preferably within a period of two months from the date of receipt

of certified copy of this order.

Stay application is also decided.

(MANOJ KUMAR GARG),J 147-MS/-

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