State And Ors vs Shiv Dayal And Ors ...
2023 Latest Caselaw 4444 Raj/2

[2023:RJ-JP:20053]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                 S.B. Civil Second Appeal No. 83/1999

1. State of Rajasthan through Deputy Conservator of Forest and
Deputy        Director     (Core         Area),         Forest   Department,
Sawaimadhopur.
2. Director (Tiger Project), Sawaimadhopur.
3. District Collector, Sawaimadhopur
                                                   ----Appellants-Defendants
                                    Versus
1. Shiv Dayal S/o Bajrang Lal Khatik through Power of Attorney
Holder Shri Babu Lal, S/o Bajrang Lal Khatik, R/o City,
Sawaimadhopur
2. Assistant Mining Engineer, Sawaimadhopur
                                                     ----Respondent-Plaintiffs

Connected With S.B. Civil Second Appeal No. 85/1999

1. State of Rajasthan through Deputy Conservator of Forest and Deputy Director (Core Area), Forest Department, Sawaimadhopur.

2. Director (Tiger Project), Sawaimadhopur.

3. District Collector, Sawaimadhopur

----Appellants-Defendants Versus

1. Shiv Dayal S/o Bajrang Lal Khatik through Power of Attorney Holder Shri Babu Lal, S/o Bajrang Lal Khatik, R/o City, Sawaimadhopur

2. Assistant Mining Engineer, Sawaimadhopur

----Respondent-Plaintiffs

For Appellant(s) : Mr. Zakir Hussain, AGC For Respondent(s) : Mr. R.P. Garg

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

31/08/2023

[2023:RJ-JP:20053] (2 of 2) [CSA-83/1999]

Despite taking time from this Court, no step has been taken

by the appellants to bring on record the legal representatives of

deceased respondent no.1./plaintiff, the only contesting

respondent, since 18.12.2019.

In view thereof, these civil second appeals stand abated.

(MAHENDAR KUMAR GOYAL),J

Sudha/27, 29

Powered by TCPDF (www.tcpdf.org)