Citation : 2021 Latest Caselaw 10145 Raj
Judgement Date : 6 July, 2021
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 5594/2018
1. Shabdprakash S/o Ramswaroop,
2. Krishnalal S/o Ramswaroop,
3. Kamla Devi D/o Ramswaroop, All By Caste Bishnoi, R/o 2 Jda, Tehsil Ghadsana, District Sriganganagar.
4. Sukhi Devi W/o Vishnuram,
5. Aman S/o Vishnuram,
6. Arun S/o Vishnuram, All R/o 29 Bb Tehsil Padampur, District Sriganganagar. All Thruogh Power Of Attorney Holder Ram Singh S/o Ramjas, Age 75 Years, By Caste Vishnoi, R/o 2 Jda Tehsil Ghadsana, District Sriganganagar.
----Petitioners Versus
1. State Of Rajasthan Through The Tehsildar Revenue, Ghadsana, District Sriganganagar.
2. Board Of Revenue For Rajasthan, Ajmer Through Its Chairman.
3. Gurdeo Singh Deceased S/o Natthu Singh Through L.rs.
4. Gurcharan Singh @ Baba S/o Natthu Singh, All By Caste Majhabi, R/o 2 Jda Tehsil Ghadsana, District Sriganganagar.
----Respondents
For Petitioner(s) : Mr. Shreedhar Purhoit (through VC) For Respondent(s) : Mr. DS Thind Mr. J.L. Purohit assisted by Shashank Ojha Mr. Devender Singh
HON'BLE MR. JUSTICE VIJAY BISHNOI
Judgment / Order
06/07/2021
The matter comes up for consideration of the application
dated 03.01.2020 (Inward no. 01/20) preferred on behalf of
(2 of 2) [CW-5594/2018]
respondent no. 4 under Article 226(3) of the Constitution of India
with the prayer for vacation of the ex-parte interim order dated
22.07.2019 passed by this Court.
Having heard learned counsel for the petitioner and having
taken into consideration the fact that the writ petition has been
admitted by this Court on 22.07.2019, I do not find any case for
vacation of the ex-parte interim order dated 22.07.2019.
Hence, the application dated 03.01.2020 is dismissed
The interim order dated 22.07.2019 passed by this Court is
hereby confirmed till the final disposal of this writ petition.
The application dated 22.03.2021 stands disposed of.
(VIJAY BISHNOI),J
64-mohit/-
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