Urban Improvement Trust Through ... vs Manish Kumar Jain S/O. Shri Ratan ...
2023 Latest Caselaw 3013 Raj/2

[2023:RJ-JP:16566]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

              S.B. Civil Writ Petition No. 25144/2018

1.       Urban Improvement Trust Through Its Chairman, Urban
         Improvement Trust, Jaipur (Raj.)
2.       Urban Improvement Trust, Alwar Through Its Secretary,
         Through Officer Incharge Hla Urban Improvement Trust,
         Alwar (Raj.)
                                                                  ----Petitioners
                                    Versus
Manish Kumar Jain S/o. Shri Ratan Chand Jain, Aged About 43
Years, Resident Of House No.23 Scheme No. 1, Vijay Mandir
Road, Alwar (Raj.)
                                                                 ----Respondent

For Petitioner(s) : Mr. Brij Kishore Sharma For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

03/08/2023

1. The present writ petition has been filed by the petitioner

against the order dated 26.07.2018 passed by the Additional

District Judge No.2, Alwar, whereby the appeal filed by the

appellant-petitioner was dismissed.

2. Counsel for the petitioner submits that the petitioner

preferred that appeal before the Additional District Judge No.2,

Alwar against the order dated 25.09.2012, passed by the Civil

Judge (Junior Division) No.1, Alwar. On the application under

Order 39 Rule 1 & 2 CPC filed by the plaintiff-respondent- Manish

Kumar Jain, the learned Civil Judge (Junior Division) No.2, Alwar

vide order dated 25.09.2012, while allowing the application for

temporary injunction ordered that till disposal of the suit the

[2023:RJ-JP:16566] (2 of 2) [CW-25144/2018]

respondents shall not allot or transfer the plot in question to

anyone.

3. After arguing at some length, counsel for the petitioner prays

that in the interest of justice the trial Court may by directed to

decide the suit proceedings pending before it expeditiously.

4. On consideration of the issue involved in the writ petition and

the limited prayer made by the counsel for the petitioner, this

Court deems it just and proper to direct the Civil Judge (Junior

Division) No.1, Alwar to dispose the suit proceedings pending

before it expeditiously.

5. Accordingly, the present writ petition is disposed of.

6. Since the main petition has been disposed of, stay

application and all other pending application/s, if any, also stands

disposed of.

(GANESH RAM MEENA),J

ARTI SHARMA /23

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