Sultana Begum W/O Haji Haider Bux vs Collector, (Stamp)
2021 Latest Caselaw 52 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

        D.B. Civil Special Appeal Writ No. 881/2020

                                       In

       S.B. Civil Misc. Writ Petition No. 11481/2020

Sultana Begum W/o Haji Haider Bux, R/o H I-37, M.I. Road,
Jaipur, Partner M/s. Hotel New Pinkcity.
                                                                   ----Appellant
                                   Versus
1.     Collector, (Stamp), Jaipur First, Collectorate, Banipark,
       Jaipur.
2.     Sub-Registrar-II, Collectorate, Banipark, Jaipur.
3.     Haji Hasan Ali, H. Shri Kasam Ali Syed And Hajn Noorjhan
       Hasan Ali Syyed, Syyed Krishi Farm House, Fatepur
       (Raj.).
4.     M/s Hotel New Pinkcity, Hi-37, M.I. Road, Jaipur.
5.     Pyare Lal Choudhary S/o Late Shri Chetram, R/o HI-37,
       MI Road, Jaipur, Partner M/s Hotel New Pinkcity.
6.     Ram Nivas Sharma S/o Late Shri Suraj Mal, R/o 26,
       Gayatri Nagar First, Tonk Road, Sanganer, Jaipur, Partner
       M/s Hotel New Pinkcity.
                                                                ----Respondents

For Appellant(s) : Mr. Vimal Chand Chaudhary, Advocate through video conferencing

HON'BLE MRS. JUSTICE SABINA HON'BLE MR. JUSTICE CHANDRA KUMAR SONGARA

Judgment / Order

05/01/2021

Appellant has filed the appeal challenging the order dated

06.11.2020 passed by the Learned Single Judge.

(2 of 2) [SAW-881/2020]

We have heard learned counsel for the appellant and have

carefully gone through the order dated 06.11.2020 passed by the

Learned Single Judge.

Order dated 06.11.2020 reads as under:-

"Learned Addl. Advocate General-Mr. Ganesh Meena, appears on behalf of the respondent Nos.1 & 2, submits that reply to the writ petition has not been filed, as the Officer-In-charge is not available due to assignment of his duty in the Municipal Election and as such he seeks 10 days' time to file reply to the writ petition.

Mr. Ganesh Meena, AAG, counsel for the respondents may file reply on or before the next date of hearing.

Let notices be awaited further for respondent Nos. 3 to 6.

List these cases on 26.11.2020."

Thus, a perusal of the above order reveals that at this stage

appellant has no cause of action to file the appeal.

Hence, no ground for interference is made out.

Dismissed.

(CHANDRA KUMAR SONGARA),J (SABINA),J

Mohita /72

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