Lalaram @ Lalya S/O Shri Anya vs Hanumant Singh S/O Late Moolsingh
2022 Latest Caselaw 6007 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

            S.B. Civil Writ Petition No. 15857/2019

1.    Lalaram @ Lalya S/o Shri Anya
2.    Teeja W/o Ramnath
3.    Meera D/o Ramnath
4.    Smt. Naurangi D/o Ramnath
5.    Smt. Shanti D/o Ramnath
6.    Smt. Dhanni D/o Ramnath
7.    Ruda S/o Ramnath
8.    Shravan S/o Ramnath
9.    Rameshwar S/o Ramnath
10.   Gulla S/o Kana
11.   Ghasi S/o Mangla
12.   Bhagwansahay S/o Mangla
13.   Jagdish S/o Mangla,
14.   Govind S/o Mangla,
15.   Kaluram S/o Mangla,
16.   Manni W/o Mangla,
17.   Nana S/o Mangla,
18.   Manbhari W/o Gopal D/o Mangla,
19.   Kajod S/o Gopal S/o Mangla,
20.   Kanaram S/o Gopal S/o Mangla,
21.   Babla S/o Gopal S/o Mangla,
22.   Nandlal S/o Gopal S/o Mangla,
23.   Bhura S/o Narayan,
24.   Gangaram S/o Anya,
25.   Kajod S/o Anya,
26.   Kanwar S/o Suraram,
27.   Nanchu S/o Sujaram,
      All are resident of Burthal, Tehsil Amer, District Jaipur.
28.   Smt. Sushila W/o Kaluram D/o Sujaraj, Resident of
      Samod, Tehsil Amer, District Jaipur.
29.   Sarju Devi W/o Durgalal D/o Anya, Resident of Burthal,
      Tehsil Amer, District Jaipur.


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                                                          ----Petitioners/Appellants/Judgment-Debtors


                                                                      Versus
                                   1.      Hanumant Singh S/o Late Moolsingh, Resident of Morija
                                           At Present Burthal, Tehsil Amer, District Jaipur.
                                   2.      Satveer Singh S/o Narpath Singh, Resident of 232,
                                           Officers Campus, Sirsi Road, Jaipur.
                                   3.      Sanjay Kumar Meena S/o Suvalal, Resident of Meenao Ka
                                           Mohalla, Village-Nindar, Tehsil Amer, District Jaipur.
                                   4.      State of Rajasthan, Through Tehsildar, Amer, District
                                           Jaipur.
                                                       ----Respondents/Non Appellants/Decree Holder

                                   For Petitioner(s)        :     None
                                   For Respondent(s)        :     None

HON'BLE MR. JUSTICE ASHOK KUMAR GAUR Order

30/08/2022

The matter comes up on an application filed under

Article 226 of the Constitution of India read with Order 26 Rule 1

CPC for withdrawal of the writ petition, in view of compromise

dated 17.09.2021 entered into between the parties.

This Court finds that terms of compromise has been

placed on record as Annexure-1 along with the application.

This Court accordingly does not require the matter to

adjudicate on merits and as such, the present writ petition is

dismissed as withdrawn, in view of compromise entered into

between the parties.

(ASHOK KUMAR GAUR), J Himanshu Soni/68

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