Citation : 2022 Latest Caselaw 5144 Raj/2
Judgement Date : 26 July, 2022
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 7147/2022
1. Taru @ Taruram S/o Shri Khamana, Aged About 75 Years,
Resident Of Bakara, Tehsil And District Jhunjhunu
(Rajasthan).
2. Vidhadhar S/o Shri Khamana, Aged About 65 Years,
Resident Of Bakara, Tehsil And District Jhunjhunu
(Rajasthan).
3. Dalu S/o Shri Khamana, Aged About 79 Years, Resident
Of Bakara, Tehsil And District Jhunjhunu (Rajasthan).
4. Rajendra Singh S/o Shri Jeevanram, Aged About 72
Years, Resident Of Gopalpura, Tehsil And District
Jhunjhunu (Rajasthan).
----Petitioners/Respondents
Versus
1. Norangram S/o Shri Khamana, Aged About 71 Years, Resident Of Bakara, Tehsil And District Jhunjhunu (Rajasthan).
...........Respondent/Plaintiff
2. Rameshwar S/o Shri Khamana, Aged About 73 Years, Resident Of Bakara, Tehsil And District Jhunjhunu (Rajasthan).
3. State Of Rajasthan, Through Its Tehsildar, Jhunjhunu Tehsil And District Jhunjhunu (Rajasthan).
4. Sub-Registrar, Jhunjhunu, Tehsil And District Jhunjhunu (Rajasthan)
----Performa-Respondents
For Petitioner(s) : Mr. Prithvi Pal for Mr. O.P. Jhajharia For Respondent(s) :
HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL
Order
26/07/2022
(2 of 2) [CW-7147/2022]
Learned counsel for the petitioners wants to withdraw this
writ petition with liberty to avail the appropriate remedy available
under the law against the judgment dated 08.04.2022.
The writ petition is dismissed accordingly with liberty as
aforesaid.
The Office is directed to return certified copies of the
judgments/orders dated 21.01.2021 and 08.04.2022 to the
learned counsel for the petitioners keeping photocopies of the
same on record.
(MAHENDAR KUMAR GOYAL),J
Sudha/13
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