Gul Bai And Anr vs Shri Khemraj Chaudhary And Ors ...
2023 Latest Caselaw 2971 Raj/2

[2023:RJ-JP:16266]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

              S.B. Civil Contempt Petition No. 2000/2017

                                            In

                     S.B. Civil Writ Petition No.1573/2017

1.       Gul Bai Widow Of Khilari Bairwa, aged about 41 years,
         R/o Tehsil Sapotra, Distt. Karauli Raj.
2.       Reena Bairwa D/o Late Shri Khilari Biarwa, aged about 11
         years, Minor Through Her Natural Guardian Mother Gul
         Bai Widow of Khilari Bairwa, aged about 41 years, R/o
         Tehsil Sapotra, Distt. Karauli Rajasthan
                                                                          ----Petitioners
                                        Versus
1.       Shri Khemraj Chaudhary Principal Secretary, Revenue
         Department, Secretariat, Jaipur Rajasthan.
2.       Shri    Abhimanyu            Singh,        District         Collector,   Karauli
         Rajasthan
3.       Shri Raj Pal Yadav, Sub Divisional Officer, Sapotara,
         District Karauli. Rajasthan
4.       Shri Banki Lal, Tehsildar, Tehsil Sapotara, District Karauli.
         Rajasthan
5.       Girraj S/o Khilari Bairwa, R/o Amargarh, Tehsil Sapotra,
         Distt. Karauli. Rajasthan
6.       Meena W/o Rajendra D/o Khilari Bairwa, R/o Village Mohli
         Distt. Karauli. Rajasthan
7.       State Of Rajsthan Through Principal, Secretary Revenue
         Deptt. Secretariat, Jaipur Rajasthan.
                                                   ----Respondents/Contemnors

For Petitioner(s) : Mr. Hari Krishan Sharma For Respondent(s) : Mr. Virendra Dave with Mr. Ritwick Dave Mr. Akshay Sharma, AGC

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

02/08/2023

[2023:RJ-JP:16266] (2 of 2) [CCP-2000/2017]

Learned counsel for the respondents submits that in

pursuance of direction of this Court dated 13.02.2017, the

petitioners were required to submit a succession certificate which

they failed to produce in absence whereof, the petitioners could

not considered for compassionate appointment. He submits that

no contempt is made out.

Learned counsel for the petitioners does not dispute the

aforesaid statement.

In view thereof, this contempt petition is dismissed.

Notices are discharged.

(MAHENDAR KUMAR GOYAL),J

Sudha/30

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