Mahaveer Prasad S/O Foran Singh vs Jagan Singh S/O Sunder Singh (Deceased) ...
2023 Latest Caselaw 6606 Raj/2

Rajasthan High Court

Mahaveer Prasad S/O Foran Singh vs Jagan Singh S/O Sunder Singh (Deceased) ... on 2 December, 2023

                                   [2023:RJ-JP:37450]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                    S.B. Civil Writ Petition No. 18866/2023

                                   1.       Mahaveer Prasad S/o Foran Singh, Aged About 61 Years,
                                   2.       Smt. Yamuna Devi W/o Shri Mahaveer Prasad, Aged
                                            About 46 Years,
                                            Both Resident Of Dhansothi, Tehsil Kumher, District
                                            Bharatpur (Raj.) At Present Resident Of Navgarh Kunda,
                                            Bharatpur (Raj.)
                                                                              ----Petitioners-Judgment Debtor

                                                                        Versus

                                   1.       Jagan Singh S/o Sunder Singh (Deceased), through his
                                            LRs:-
                                   1/1.     Smt. Kusum Fozdar W/o Shri Jagan Singh
                                   1/2.     Dr. Hemendra Singh S/o Late Shri Jagan Singh
                                   1/3.     Himanshu      Fozdar       S/o      Late       Shri      Jagan   Singh,
                                            All Residents Of Guljar Bagh, Bharatpur (Raj.)
                                                                                 ----Respondent-Decree Holder

2. Urban Improvement Trust, Bharatpur (Raj.) through its Secretary UIT, Bharatpur (Raj.)

----Respondent-Defendant

For Petitioner(s) : Mr.R.K. Daga, Adv.

HON'BLE MR. JUSTICE AVNEESH JHINGAN Order

02/12/2023

Learned counsel for the petitioner submits that he is

not pressing this petition with liberty to approach the UTI to show

there is no encroachment.

The writ petition is dismissed as not pressed with

liberty as prayed for.

(AVNEESH JHINGAN), J HS/Chandan/145

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