Deva Ram And Ors vs Board Of Revenue Ajmer And Ors
2022 Latest Caselaw 9577 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 12790/2015

1. Deva Ram S/o Rawat Ram,

2. Dhokal Ram S/o Rawat Ram,

3. Smt. Sundri D/o Rawat Ram,

4. Smt. Gajrai D/o Rawat Ram,

5. Smt. Suwati @ Chukdi D/o Rawat Ram,

6. Shivraj S/o Banchna Ram

7. Smt. Senki widow of Pukha Ram

8. Jain Ram S/o Pukha Ram

9. Pappu Ram S/o Pukha Ram

10. Kalu Ram S/o Pukha ram

11. Bhanwar lal S/o Joga Ram

12. Smt. Kamla W/o Mala Ram 13 Manju d/o Mala Ram

14. Ashok S/o Mala Ram

15. Anita D/o Mala Ram

16. Matiya d/o mala Ram

17. Sunil S/o Mala Ram

18. Smt. Tulchi Devi W/o Labu Ram

19. Om Prakash S/o Labu Ram 20 Hari Ram S/o labu Ram 21 Anil Kumar S/o Labu Ram

22. Smt. Indira d/o Labu Ram

23. Gepar Ram S/o Sura Ram

24. Sohan Lal s/o Sura Ram

25. Smt. Tulchi @ Tulsi D/o Sura Ram

26. Jodha Ram s/o Bhabhoot Ram, All by cast Kumawat R/o Village Nimbera Kallan, Tehsil Raipur, Marwar, District Pali.

----Petitioners Versus

1. Board Of Revenue for Rajasthan at Ajmer

2. Smt. Chhagan Kanwar Widow of Rupendra Singh

3. Rudransen S/o Rupendra Singh

4. Lokendra Singh S/o Rupendra singh

5. Keshvendra Singh S/o Umed Singh, all by caste Rajput, R/o Village Nimbera Kallan, Tehsil Raipur, marwar, District Pali (Lrs. Of Judgment Debtor)

6. Chhela Ram S/o Nenia

7. Bhanwar lal S/o Nenia

8. Babu S/o Nenia

(2 of 2) [CW-12790/2015]

9. Smt. Samadudi d/o Nenia, all by caste Sargara, (LRs of Pendentlte purchaser Nenia) E/o of fvillage Numbera Kallen Tehsil Raipur Marwar, District Pali (Objectioners) (Other Performa & Un-necessary parties have been dropped)

----Respondents

For Petitioner(s) : Mr. C.P. Soni, through VC For Respondent(s) : Mr. Darshan Jain

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

22/07/2022

The case comes up on an application for withdrawal of the

writ petition.

The same is not opposed by the counsel for the respondents.

For the reasons mentioned in the application, the same is

allowed.

Accordingly, the present writ petition is dismissed as

withdrawn.

All pending applications stand disposed of.

(VINIT KUMAR MATHUR),J 140-KashishS/Nitin/-

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