Kamla Devi Udasi @ Nangi Devi Wife ... vs Sita Ram Rawat Son Of Late Shri ...
2022 Latest Caselaw 4745 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

              S.B. Civil Revision Petition No. 79/2022

1.     Kamla Devi Udasi @ Nangi Devi Wife Of Late Shri Shankar
       Lal Udasi, Aged About 53 Years, Resident Of Gopalganj,
       Infront Of Lachchi Kachoriwala, Balaji Chowk, Gangapur
       City, District Sawai Madhopur, Rajasthan.
2.     Priyardarshini Daughter Of Late Shri Shankar Lal Udasi,
       Aged About 20 Years, Resident Of Gopalganj, Infront Of
       Lachchi      Kachoriwala,        Balaji     Chowk,        Gangapur   City,
       District Sawai Madhopur, Rajasthan.
3.     Vijay Kumar Son Of Late Shri Shankar Lal Udasi, Aged
       About 14 Years, Minor Through Mother Kamla Devi Udasi
       @ Nangi Devi, Wife Of Late Shri Shankar Lal Udasi,
       Resident Of Gopalganj, Infront Of Lachchi Kachoriwala,
       Balaji Chowk, Gangapur City, District Sawai Madhopur,
       Rajasthan.
                                                   ----Petitioners-Defendants
                                    Versus
1.     Sita Ram Rawat Son Of Late Shri Murari Lal Mahajan,
       (Since Deceased Through Lrs).
       1/1. Shimbhu Dayal Son Of Late Shri Sita Ram Rawat,
       Resident Of Kapren, District Bundi.
       1/2. Mahesh Chand Son Of Late Shri Sitaram Rawat,
       Resident Of Purani Anaj Mandi, Gangapur City, District
       Sawai Madhopur.
       1/3.Radha Raman Son Of Late Shri Sitaram Rawat,
       Resident Of Purani Anaj Mandi, Gangapur City, District
       Sawai Madhopur.
       1/4.Madan Mohan Son Of Late Shri Sitaram Rawat,
       Resident Of Jaipur.
       1/5. Kailashi Devi Wife Of Late Shri Sitaram Rawat,
       Resident Of Gangapur City, District Sawai Madhopur.
                                                    ----Respondents-Plaintiffs

For Petitioner(s) : Mr. D.K. Dixit For Respondent(s) :

(2 of 2) [CR-79/2022]

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

12/07/2022 The issue raised in the instant revision petition regarding

jurisdiction of the civil court to entertain the suit for eviction for

the rented properties situated in the area, where the provisions of

Rent Control Act, 2001 are not applicable, stands adjudicated

finally by the Hon'ble Supreme Court in the case of Shankar Lal

Nadani Vs. Sohan Lal Jain in Civil Appeal No.281/2022

(SLP (Civil) No.2455/2022 decided on 12.04.2022.

In view of above, it is not required to decide the revision

petition on merits by separate order and accordingly, the same is

dismissed in the light of judgment of the Hon'ble Supreme Court.

Stay application and any other pending application, if any,

stands disposed of.

(SUDESH BANSAL),J

TN/14

Powered by TCPDF (www.tcpdf.org)