Goverdhan Singh vs State Thr Colletor Jhunjhunu And ...
2022 Latest Caselaw 6731 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

           S.B. Civil Second Appeal No. 264/2017

Goverdhan Singh S/o Mala Ram, R/o Tagda Kala, Nawalgarh,
Tehsil Nawalgarh, Dist. Jhunjhunu
                                                                   ----Appellant
                                   Versus
1.     State Of Rajasthan, Through Collector, Jhunjhunu
2.     State Of Rajasthan Through Tehsildar, Nawalgarh, Dist.
       Jhunjhunu
3.     Nayab Tehsildar, Tehsil Nawalgarh, Dist. Jhunjhunu
                                                                ----Respondents

For Appellant(s) : Mr. Tanmay Dhand Mr. Abhishek B. Sharma For Respondent(s) :

HON'BLE MR. JUSTICE SUDESH BANSAL

Order

17/10/2022

Appellant-plaintiff has preferred the instant second appeal

under Section 100 CPC, assailing the judgment and decree dated

14.02.2017 passed in Civil Regular Appeal No.28/2015 by the

Court of District Judge, Jhunjhunu (Raj.), affirming the judgment

and decree dated 09.09.2015 passed in Civil Suit No.53/2008 by

the Court of Senior Civil Magistrate, Nawalgarh, Dist. Jhunjhunu,

whereby and wherunder plaintiff's suit for permanent injunction

has been dismissed.

Learned counsel for appellant-plaintiff fairly submits that

since he is contesting proceedings under Section 91 of the

Rajasthan Land Revenue Act, 1956, in respect of his possession

over Khasra No.518, Gram Togda Kalan, Tehsil Nawalgarh, Dist.

(2 of 2) [CSA-264/2017]

Jhunjhunu, therefore, he does not want to press the second

appeal.

In view above, the instant second appeal is dismissed as not

press.

All pending application(s), if any, also stand(s) disposed of.

(SUDESH BANSAL),J

SACHIN/86

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