Mathura Lal S/O Late Jasoliram vs Pooran Chand S/O Late Jasoliram
2022 Latest Caselaw 6364 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

           S.B. Civil Revision Petition No. 230/2019

Mathura Lal S/o Late Jasoliram, Aged About 47 Years, Resident
Of Rarasaipur, Tehsil Hinduan At Present Resident Of Ward No. 1,
Bhondukapura, Hinduan City, Tehsil Hinduan City District Karauli
(Raj)
                                                                   ----Petitioner
                                   Versus
1.       Pooran Chand S/o Late Jasoliram, Resident Of Rarasaipur,
         Tehsil Hinduan District Karauli At Present Resident Of
         House No. 49, Vivekanand Colony, Near Kherli Phatak,
         Kota District Kota (Raj) (Since Deceased Through Lrs)
1/1.     Nawal Singh S/o Late Pooran Chand, Resident Of House
         No. 49, Vivekanand Colony, Near Kherli Phatak, Kota
         District Kota (Raj)
1/2.     Amrit Lal S/o Late Pooran Chand, Aged About 42 Years,
         Resident Of House No. 49, Vivekanand Colony, Near
         Kherli Phatak, Kota District Kota (Raj)
1/3.     Ashok Kumar S/o Late Pooran Chand, Resident Of House
         No. 49, Vivekanand Colony, Near Kherli Phatak, Kota
         District Kota (Raj)
1/4.     Smt. Rajneesh Devi Wd/o Late Pooran Chand, Resident Of
         House No. 49, Vivekanand Colony, Near Kherli Phatak,
         Kota District Kota (Raj)
1/5.     Smt Bhawana Alias Bhagwandevi D/o Late Pooran Chand
         W/o Rakesh, Aged About 40 Years, Resident Of House No.
         49, Vivekanand Colony, Near Kherli Phatak, Kota District
         Kota (Raj) At Present Resident Of Suroth, Tehsil Hinduan,
         District Karauli (Raj)
                                                                ----Respondents

For Petitioner(s) : Mr. Rahul Sharma For Respondent(s) : Mr. Sanjay Mehrish

HON'BLE MR. JUSTICE SUDESH BANSAL Order

27/09/2022

Counsel for respondents has pointed out that in view of

judgment of Hon'ble Supreme Court in case of Shankarlal

Nandani Vs. Sohanlal Jain [(2022) SCC Online SC 442] the

present revision petition need not be heard and decided on merits,

(2 of 2) [CR-230/2019]

but be dismissed as having become infructuous. Now the Civil

Court has jurisdiction to hear and decide the present eviction suit.

Counsel for petitioner is not in a position to differ from the

proposition of law as set out by the Supreme Court in of

Shankarlal Nandani (supra), therefore, following the judgment of

Hon'ble Supreme Court, the revision petition is dismissed as not

press.

(SUDESH BANSAL),J

NITIN/67

Powered by TCPDF (www.tcpdf.org)