Heeralal vs Addl Civil Judge Junior Divisi ...
2023 Latest Caselaw 3650 Raj/2

[2023:RJ-JP:18085]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

               S.B. Civil Writ Petition No. 4239/2003

Heeralal s/o Mala Ram, aged 60 years, R/o Budholi, Tehsil and
Distt. Sikar
                                                          ----Plaintiff-Petitioner
                                    Versus
    1. Addl Civil Judge (Junior Division) and Judicial Magistrate
       No.2, Sikar
                                                     ......Performa-respondent

2. Jhabar, S/o Lalu R/o Budholi, Tehsil and Distt. Sikar

3. Kishore, S/o Jhabar, R/o budholi, Tehsil and Dist. Sikar (Since Expired) 3/1 Prem Lata Devi, W/o Kishore 3/2 Vaidya Prakash, S/o kishore aged 15 years 3/3 Babita, D/o kishore, aged 12 years ¾ Kavita, D/o Kishore, aged 8 years 3/5 Pradeep, S/o kishore, aged 4 years All minors ()3/2 to 3/5), hence represented through their natural guardian mother Premlata Devi, Wife of Kishore All R/o Village Post Sangarwa, Via Shishu, Dist. Sikar

4. Tehsildar, Tehsil and District Sikar

5. Sub Divisional Officer, Sikar

6. District Collector, Sikar.

                                                 ----Defendants-Respondent


For Petitioner(s)         :     Mr. Tanmay Dhand
For Respondent(s)         :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

17/08/2023

Counsel for the petitioner submits that the present writ

petition has become infructuous.

[2023:RJ-JP:18085] (2 of 2) [CW-4239/2003]

In view of the statements made by counsel for the petitioner,

the present writ petition is dismissed as having become

infructuous.

Since the main petition has been dismissed, the stay

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

dismissed.

(GANESH RAM MEENA),J

ARTI SHARMA /414

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