Lrs Of Amraram vs Nenuram
2022 Latest Caselaw 4828 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 17995/2021

LR's Of Amraram S/o Dheeraram 1 Smt. Phuli W/o Amraram, Aged About 80 Years, By Caste Bishnoi, Resident Of Village-Ramshakti Nagar, Sanwrij Teh- Phalodi Dist- Jodhpur.

2. Sukhram S/o Amraram, Aged About 60 Years, By Caste Bishnoi, Resident Of Village-Ramshakti Nagar, Sanwrij Teh- Phalodi Dist- Jodhpur.

3. Partaparam S/o Amraram, Aged About 58 Years, By Caste Bishnoi, Resident Of Village-Ramshakti Nagar, Sanwrij Teh- Phalodi Dist- Jodhpur.

4. Laxmi D/o Amraram, Aged About 55 Years, By Caste Bishnoi, Resident Of Village-Ramshakti Nagar, Sanwrij Teh- Phalodi Dist- Jodhpur.

5. Dhopi D/o Amraram, Aged About 52 Years, By Caste Bishnoi, Resident Of Village-Ramshakti Nagar, Sanwrij Teh- Phalodi Dist- Jodhpur.

---Petitioners Versus

1. Nenuram S/o Barsingaram, By Caste Bishnoi, Resident Of Village-Ramshakti Nagar, Sanwrij Teh- Phalodi Dist- Jodhpur.

2. Aaduram S/o Khengar Ram, By Caste Bishnoi, Resident Of Village-Ramshakti Nagar, Sanwrij Teh- Phalodi Dist- Jodhpur.

3. Bannaram S/o Khengar Ram, By Caste Bishnoi, Resident Of Village-Ramshakti Nagar, Sanwrij Teh- Phalodi Dist- Jodhpur.

4. Seturam S/o Khengar Ram, By Caste Bishnoi, Resident Of Village-Ramshakti Nagar, Sanwrij Teh- Phalodi Dist- Jodhpur.

5. Manohari D/o Bhagchand, By Caste Bishnoi, Resident Of Village-Ramshakti Nagar, Sanwrij Teh- Phalodi Dist- Jodhpur.

6. Bhanwar Lal S/o Birbal Ram, By Caste Bishnoi, Resident Of Village-Ramshakti Nagar, Sanwrij Teh- Phalodi Dist- Jodhpur.

(2 of 2) [CW-17995/2021]

7. Gram Panchayat Sanwarij, Through Sarpanch Village-

Sanwrij Teh- Phalodi Dist- Jodhpur.

----Respondents

For Petitioner(s) : Mr. Roshan Lal

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

30/03/2022

After attempting to argue the matter on merits for quite

some time, learned counsel for the petitioners has submitted that

he does not want to press this writ petition, however, seeks liberty

for the petitioners to file appropriate appeal before the competent

authority against issuance of order by the Gram Panchayat of

recording mutation in favour of the respondents.

Accordingly, this writ petition is dismissed as not pressed

with the liberty sought for.

(VIJAY BISHNOI),J

8-AjaySingh/-

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