Chothu S/O Shri Bhoramal vs Mangal Chand S/O Late Shri Baluram ...
2023 Latest Caselaw 3867 Raj/2

[2023:RJ-JP:18407]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

              S.B. Civil Writ Petition No. 25758/2018

1.       Chothu S/o Shri Bhoramal, Aged About 2 Years, R/o
         Village Bagwara, Tehsil Amer, District Jaipur Rajasthan.
2.       Kishan S/o Shri Bhoramal, R/o Village Bagwara, Tehsil
         Amer, District Jaipur Rajasthan.
3.       Smt Sanjya W/o Shri Chothu, R/o Village Bagwara, Tehsil
         Amer, District Jaipur Rajasthan.
                                                                   ----Petitioners
                                    Versus
1.       Mangal Chand S/o Late Shri Baluram Ji, R/o Pandiya Ki
         Dhani (Beed) Village Bagwada, Tehsil Amer, District Jaipur
         (Since Deceased) Through His Legal Heirs-
2.       Smt. Santosh Devi W/o Late Shri Mangal Chand, Aged
         About 55 Years, R/o Pandiya Ki Dhani (Beed) Village
         Bagwada, Tehsil Amer District Jaipur.
3.       Bhagwan Sahai S/o Late Shri Mangal Chand, R/o Pandiya
         Ki Dhani (Beed) Village Bagwada, Tehsil Amer District
         Jaipur.
4.       Mukesh S/o Late Shri Mangal Chand, Aged About 30
         Years, R/o Pandiya Ki Dhani (Beed) Village Bagwada,
         Tehsil Amer District Jaipur.
5.       Smt. Sayari D/o Late Shri Mangal Chand W/o Shri Jagdish
         Prasad, R/o Shripura, Tehsil Amer District Jaipur.
6.       Smt. Sita D/o Late Shri Mangalchand W/o Shri Mukesh,
         R/o Singod Tehsil Chomu District Jaipur.
                                                                 ----Respondents

For Petitioner(s) : Mr. Babu Lal Sharma For Respondent(s) : Mr. Vipul Jain

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

21/08/2023

[2023:RJ-JP:18407] (2 of 2) [CW-25758/2018]

Counsel for the petitioners submits that the present writ

petition has become infructuous.

In view of the statements made by counsel for the

petitioners, 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 /148

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