Madanlal S/O Shri Rameshwar vs Panchi Devi W/O. Shri Gordhan
2021 Latest Caselaw 5838 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

            D.B. Special Appeal (Writ) No. 806/2021

                                      In

              S.B. Civil Writ Petition No. 9640/2021

1.     Madanlal S/o Shri Rameshwar, Aged About 45 Years, R/o.
       Village-Lunera, Tehsil- Niwai, District-Tonk (Raj.)
2.     Ramjilal S/o. Shri Harnath, Aged About 61 Years, R/o.
       Village-Lunera, Tehsil- Niwai, District-Tonk (Raj.)
                                                                 ----Appellants
                                  Versus
1.     Panchi Devi W/o. Shri Gordhan, R/o. Village-Lunera,
       Tehsil- Niwai, District-Tonk (Raj.)
2.     Gordhan S/o. Shri Rampal, R/o. Village-Lunera, Tehsil-
       Niwai, District-Tonk (Raj.)
3.     Dankha Devi W/o. Harinarayan, R/o. Village-Lunera,
       Tehsil- Niwai, District-Tonk (Raj.)
4.     Jagdish Sain S/o. Shri Bhura Sain, R/o. Kayam Nagar,
       Bansdi, Tehsil- Niwai, District-Tonk (Raj.)
5.     Kailash S/o. Shri Gordhan, R/o. Village-Lunera, Tehsil-
       Niwai, District-Tonk (Raj.)
6.     Ramphool S/o. Gopichand, R/o. Seepura, Tehsil- Niwai,
       District-Tonk (Raj.)
7.     District Collector, Tonk (Rajasthan)
8.     Tehsildar, Niwai, District-Tonk (Rajasthan)
9.     Patwari Halka, Shreerampura Alias Naya Gaon, Tehsil-
       Niwai, District-Tonk (Raj.)
                                                               ----Respondents

For Appellant(s) : Mr. Manish Kumar Sharma, Advocate

HON'BLE MR. JUSTICE PRAKASH GUPTA HON'BLE MR. JUSTICE VINOD KUMAR BHARWANI

Order

25/10/2021

(2 of 2) [SAW-806/2021]

After arguing the matter at some length, learned

counsel for the appellants seeks permission to withdraw this

appeal with liberty to file an appeal against the judgment dated

17.08.2021 passed by the Tehsildar, Niwai.

Permission, as sought for, is granted.

This special appeal (writ) is dismissed as withdrawn.

However, if such an appeal is filed by the appellants-

petitioners within a week, the same shall be decided by the

authority concerned within a month from the date of receipt of

certified copy of this order.

Consequently upon dismissal of the special appeal

(writ), the stay application filed therewith does not survive and

the same is also stands dismissed.

(VINOD KUMAR BHARWANI),J (PRAKASH GUPTA),J

Mohit 53

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