Smt. Preeti Sharma Wife Of Shri ... vs District Collector, Kota
2022 Latest Caselaw 7864 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

         D.B. Civil Special Appeal (Writ) No. 1329/2022
                                      In
              S.B. Civil Writ Petition No.18397/2019
Smt. Preeti Sharma Wife Of Shri Nitesh Gautam, aged about 46
Years old, Resident Of House No. - 266-C, Talwandi, Kota,
Rajasthan.
                                                                  ----Appellant
                                  Versus
1.     District Collector, Kota, District Collectorate, Civil Lines,
       Nayapura, Kota, Rajasthan-324001.
2.     Sub Divisional Officer And Magistrate, Kota District
       Collectorate, Civil Lines, Nayapura, Kota, Rajasthan-
       324001.
3.     Shri Chandraswaroop Gautam Son Of Shri Harishankar,
       Resident Of Flat No. 202, Kanchan Junga, Nainani
       Apartment, Borkheda, Kota, Rajasthan.
4.     Nitesh Gautam Son Of Shri Chandraswaroop Gautam,
       Resident Of House No. 286, Shastri Nagar, Dadabadi,
       Kota, Rajasthan.
                                                               ----Respondents

For Appellant(s) : Mr. Nitesh Rawat Advocate.

HON'BLE MR. JUSTICE MANINDRA MOHAN SHRIVASTAVA HON'BLE MR. JUSTICE CHANDRA KUMAR SONGARA

Judgment

16/12/2022

Heard.

The ground taken in the appeal is that though the affidavit as

required was filed during the course of the day, learned Single

Judge proceeded to pass the order on 23.11.2022.

The challenge to the sanctity of the proceedings cannot be

permitted. The order clearly shows that upon being asked by the

(2 of 2) [SAW-1329/2022]

Court, the petitioner's counsel stated that the petitioner is not

residing in House No.266-C, and therefore, the interim order was

vacated.

No case for interfering with the order passed by the learned

Single Judge is made out.

Dismissed.

(CHANDRA KUMAR SONGARA),J (MANINDRA MOHAN SHRIVASTAVA),J

Sanjay Kumawat-7

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