Prakash Chand Son Of Ramjilal vs Ghanshyam Son Of Shri Shankarlal
2022 Latest Caselaw 4698 Raj/2

                                               HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                           BENCH AT JAIPUR

                                                    S.B. Civil First Appeal No. 310/2020

                                    Prakash Chand Son Of Ramjilal & Ors.
                                                                                                      ----Appellants
                                                                        Versus
                                    Ghanshyam Son Of Shri Shankarlal & Ors.
                                                                                                    ----Respondents

For Appellant(s) : Mr. Mohit Khandelwal For Respondent(s) : Mr. R.K. Daga Mr. Lakhwinder Singh for Mr. Manoj Sheoran for Nagar Palika Kumher

HON'BLE MR. JUSTICE SUDESH BANSAL Order 11/07/2022 Appellants-plaintiffs have preferred this first appeal, assailing judgment and decree dated 03.02.2020 passed by Additional District Judge No.2, Bharatpur in Civil Suit No.101/2017 whereby suit for possession, declaration and permanent injunction in relation to plot in question has been dismissed.

It appears from record that the plot in question is open plot regarding which Nagar Palika, Kumher has granted sanction to raise construction initially in favour of plaintiffs and after that in favour of defendants.

Heard.

Appeal is admitted.

Counsel for respondents have already put in appearance, hence, notices need not be issued.

Having considered facts and circumstances of the present case, both parties shall maintain status quo as to alienation, construction and possession over the plot in question as it exists today.

Accordingly, the stay application stands disposed of.

(SUDESH BANSAL),J NITIN /76

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