Amar Lal S/O Kanhaiya Lal vs Gram Panchayat
2022 Latest Caselaw 3325 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

               S.B. Civil Writ Petition No. 8335/2019

Amar Lal S/o Kanhaiya Lal
                                                                   ----Petitioner
                                   Versus
Gram Panchayat
                                                                 ----Respondent

For Petitioner(s) : Mr. Mukesh Sharma, Adv.

HON'BLE MR. JUSTICE ASHOK KUMAR GAUR

Order

26/04/2022

Matter comes up on an application No.1/2019 dated

30.08.2019 has been filed by the petitioner under Order 22 Rule 4

of CPC for taking legal heirs of respondent No.3 Prabhulal who has

expired after passing of judgment dated 28.09.2002 and his legal

heirs were taken on record in the civil suit.

Learned counsel for the petitioner submitted that the legal

heirs of respondent No.3 are already on record before the court

below and as such he prays that legal heirs of the respondent

No.3 may also be taken on record.

For the reasons stated in the application, the same is

allowed.

Defects, pointed out by the Registry have already been

waived by this Court vide order dated 30.01.2020.

Another application No.1/2020 has been filed under Order 22

Rule 3 of CPC for taking on record the legal representatives of the

petitioner-Amar Lal who has expired on 21.01.2020 after filing of

(2 of 2) [CW-8335/2019]

the writ petition and he is survived by his legal heirs as mentioned

in para 4 of the application.

Learned counsel for the respondent has not seriously

opposed the application.

For the reasons stated in the application, the same is

allowed.

Amended cause title is taken on record.

Office to check and proceed.

(ASHOK KUMAR GAUR),J

Ramesh Vaishnav /86/Bhavnesh Kumawat

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