Ram Narayan vs State Of Rajasthan
2022 Latest Caselaw 5763 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 4589/2022

1. Ram Narayan S/o Shri Heera Ram, Aged About 61 Years, By Caste Jat, R/o Mandookra, Tehsil Didwana, District Nagaur (Rajasthan).

2. Hanut Singh S/o Shri Jaswant Singh, Aged About 60 Years, By Caste Rajpur, R/o Mandookra, Tehsil Didwana, District Nagaur (Rajasthan).

3. Kamla W/o Shri Ram Narayan, Aged About 60 Years, By Caste Jat, R/o Mandookra, Tehsil Didwana, District Nagaur (Rajasthan).

4. Chain Singh S/o Shri Megh Singh, Aged About 45 Years, By Caste Rajpoot, R/o Mandookra, Tehsil Didwana, District Nagaur (Rajasthan).

5. Hanuta Ram S/o Shri Harji Ram, Aged About 42 Years, By Caste Jat, R/o Mandookra, Tehsil Didwana, District Nagaur (Rajasthan).

6. Chaina Ram S/o Shri Chautha Ram, Aged About 61 Years, By Caste Jat, R/o Mandookra, Tehsil Didwana, District Nagaur (Rajasthan).

----Petitioners Versus

1. State Of Rajasthan, Through District Collector, Nagaur, District Nagaur.

2. Chief Medical And Health Officer, Nagaur, Dist. Nagaur.

3. Block Chief Medical And Health Officer, Didwana, Distt.

Nagaur.

4. Chief Medical Officer, Incharge Community Health Center, Madookra, Tehsil Didwana, District Nagaur (Raj.).

5. Chetan Singh S/o Shri Roopa Ram Doodi, Aged About 42 Years, By Caste Jat, R/o Mandookra, Tehsil Didwana, District Nagaur (Raj.).

                                                                ----Respondents


For Petitioner(s)         :    Mr. Vipin Makkad
For Respondent(s)         :    Mr. Rakesh Arora





                                                                             (2 of 2)                      [CW-4589/2022]

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

20/04/2022

After attempting to argue the matter on merits for quite

some time, learned counsel for the petitioner has submitted that

he does not want to press this writ petition, however, prays that

the trial court may be directed to decide the temporary injunction

application filed by the petitioner alongwith the suit expeditiously.

Accordingly, this writ petition is dismissed as not pressed.

However, the petitioner is free to move appropriate

application before the trial court for expeditious disposal of the

temporary injunction application filed alongwith the suit and if any

application is moved by the petitioner, the trial court is expected

to consider and decide the same and make every endeavor to

decide the temporary injunction application filed by the petitioner

alongwith the suit expeditiously.

(VIJAY BISHNOI),J 55-mohit/-

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