Om Prakash vs Nathu Ram
2021 Latest Caselaw 11033 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 8919/2021 Om Prakash S/o Shiva Ram, Aged About 36 Years, 3, Bgm, Gulluwali, Tehsil Khajuwala, District Bikaner, Rajasthan.

----Petitioner Versus

1. Nathu Ram S/o Shri Puraram, By Caste Kumhar, R/o Sardarpura, Tehsil Dibbi, District Hanumangarh, Rajasthan.

2. Chaina Devi W/o Shri Kishna Ram, By Caste Kumhar, R/o Village Silari, Tehsil Bilara, District Jodhpur, Rajasthan.

3. Rameshwar S/o Shri Kishna Ram, By Caste Kumhar, R/o Village Silari, Tehsil Bilara, District Jodhpur, Rajasthan.

4. Jawarilal S/o Shri Kishnaram, By Caste Kumhar, R/o Village Silari, Tehsil Bilara, District Jodhpur, Rajasthan.

5. Pannalal S/o Shri Kishnaram, By Caste Kumhar, R/o Village Silari, Tehsil Bilara, District Jodhpur, Rajasthan.

6. Pusaram S/o Shri Kishnaram, By Caste Kumhar, R/o Village Silari, Tehsil Bilara, District Jodhpur, Rajasthan.

7. Madanlal S/o Shri Kishnaram, By Caste Kumhar, R/o Village Silari, Tehsil Bilara, District Jodhpur, Rajasthan.

8. Durgadevi D/o Shri Kishnaram, By Caste Kumhar, R/o Village Silari, Tehsil Bilara, District Jodhpur, Rajasthan.

9. Parmadevi D/o Shri Kishnaram, By Caste Kumhar, R/o Village Silari, Tehsil Bilara, District Jodhpur, Rajasthan.

10. Deputy Registrar, Pugal, District Bikaner.

11. State Of Rajasthan, Through Tehsildar, Pugal, District Bikaner.

                                                                 ----Respondents


For Petitioner(s)         :     Mr. Nikhil Jain


         HON'BLE MR. JUSTICE VIJAY BISHNOI
                 Judgment / Order
16/07/2021

This writ petition is preferred by the petitioner essentially

with a prayer that the ACJM No.1, Bikaner (for short "the trial

(2 of 2) [CW-8919/2021]

court") may be directed to decide the application for temporary

injunction filed by the respondent No.1 along with the suit for

specific performance expeditiously.

Having heard learned counsel for the petitioner and after

going through the material available on record, particularly, the

order sheets of the trial court, I do not find any case for granting

any relief in this writ petition.

Hence, this writ petition is dismissed. However, the petitioner

is free to make a prayer before the trial court for expeditious

disposal of the TI Application pending before it.

If any such prayer is made on behalf of the petitioner, it is

expected that the trial court shall consider and decide the same

objectively.

Stay petition is also dismissed.

(VIJAY BISHNOI),J

47-mohit/pratibha/-

Powered by TCPDF (www.tcpdf.org)