Noordeen Son Of Shri Nabi Khan vs Kanwar Singh Son Of Shri Umrao
2022 Latest Caselaw 1675 Raj/2

       HIGH COURT OF JUDICATURE FOR RAJASTHAN
                   BENCH AT JAIPUR

              D.B. Special Appeal Writ No. 356/2022

        Noordeen Son Of Shri Nabi Khan
                                                                   ----Appellant
                                   Versus
        Kanwar Singh and Ors.
                                                                ----Respondents

For Appellant(s) : Mr. Manoj Kumar Bhardwaj with Mr. Nikhlesh Katara For Respondent(s) :

HON'BLE THE CHIEF JUSTICE MR. AKIL KURESHI HON'BLE MR. JUSTICE SUDESH BANSAL

Order

22/02/2022 D.B.Civil Misc. Application No.1/2022:-

Learned counsel for the appellant stated that though

necessary party applicant was not joined as a respondent in the

writ petition he has therefore prayed for leave to appeal against

the judgment of the learned Single Judge.

Considering the submissions made the application is allowed.

Leave to appeal is granted.

D.B. Special Appeal Writ No. 356/2022:-

Learned counsel for the appellant submitted that the

objections raised by the appellant before the executing court are

pending. According to the appellant he is in possession of the suit

property by virtue of an agreement to sell dated 11.06.2007.

Without joining the appellant as respondent the petitioner had

filed the said writ petition. The petition involves disputed question

(2 of 2) [SAW-356/2022]

of facts. The learned Single Judge disposed of the writ petition

directing the authority to ensure that no disturbance is caused in

entering the property or involvement of any third party rights.

Issue notice, returnable on 22.03.2022.

(SUDESH BANSAL),J (AKIL KURESHI),CJ

N.Gandhi/5

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