Kalyan S/O Lohdiya vs State Of Rajasthan Through Chief ...
2022 Latest Caselaw 2831 Raj/2

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                       S.B. Civil First Appeal No. 145/2022
                                   Kalyan S/o Lohdiya & Ors.
                                                                                                                ----Appellants
                                                                             Versus
                                   State Of Rajasthan Through Chief Secretary & ors.
                                                                                                           ----Respondents

For Appellant(s) : Mr. Rajesh Chaturvedi For Respondent(s) :

HON'BLE MR. JUSTICE SUDESH BANSAL Order

04/04/2022

The appellant-plaintiffs have filed this first appeal against the

judgment and decree dated 02.11.2021 passed by Additional District

Judge, Dausa in civil suit No.17/2001 (58/2006).

By perusal of the impugned judgment and decree dated

02.11.2021, it appears that the prayer made by the appellant-plaintiff in

the civil suit has substantially been granted, however the appellant has

filed this first appeal raising grievance that the trial court passed the

decree for permanent injunction for not dispossessing the appellant

without following due process of law, which ought to have been absolute

decreed for permanent injunction.

Admit.

Issue Notice to respondent/s.

Call for record.

Considering the nature of decree already passed in favour of the

appellant-plaintiffs, at this stage there is no case for grant any ex-parte

interim relief in favour of the appellant-plaintiffs.

(SUDESH BANSAL),J

TN/13

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