Ramchandra S/O Shri Shiv Prasad vs Mahendra Singh S/O Shiv Prasad ...
2023 Latest Caselaw 6720 Raj/2

Rajasthan High Court

Ramchandra S/O Shri Shiv Prasad vs Mahendra Singh S/O Shiv Prasad ... on 13 December, 2023

Bench: Arun Bhansali, Ashutosh Kumar

[2023:RJ-JP:39537-DB]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

               D.B. Special Appeal Writ No. 1026/2023

Ramchandra S/o Shri Shiv Prasad, Aged About 49 Years, R/o
Ward     No.   11,      Kisan      Colony,     Near      Raj        Surgical   Hospital,
Jhunjhunu (Rajasthan).
                                                                           ----Appellant
                                       Versus
1.       Mahendra Singh S/o Shiv Prasad, Resident Of Ward No.
         11, Kisan Colony, Near Raj Surgical Hospital, Jhunjhunu
         (Rajasthan)
2.       Radha Devi W/o Shiv Prasad, Resident Of Ward No. 11,
         Kisan Colony, Near Raj Surgical Hospital, Jhunjhunu
         (Rajasthan)
3.       Sumer Singh S/o Shiv Prasad, Resident Of Ward No. 11,
         Kisan Colony, Near Raj Surgical Hospital, Jhunjhunu
         (Rajasthan)
                                                                      ----Respondents

For Appellant(s) : Mr. Arun Kumar Sharma.

For Respondent(s) :

HON'BLE MR. JUSTICE ARUN BHANSALI HON'BLE MR. JUSTICE ASHUTOSH KUMAR

Order

13/12/2023

1. The appeal has been filed against the order dated

07.11.2023, whereby the learned Single Judge exercising powers

under Article 227 of the Constitution of India, has dismissed the

writ petition filed by the petitioner against the order dated

09.10.2023 passed by the Additional District Judge No.1,

Jhunjhunu.

2. The present special appeal against the order passed under

Article 227 of the Constitution of India is not maintainable in view

[2023:RJ-JP:39537-DB] (2 of 2) [SAW-1026/2023]

of the judgment in Hindustan Petroleum Corporation Ltd. v. M/s

Shyam Narayan Mehra & Brothers : DBSAW No.345/2015, decided

on 29.07.2015.

3. In view of the above, the appeal filed by the appellant is

dismissed as not maintainable.

(ASHUTOSH KUMAR),J (ARUN BHANSALI),J

Rmathur/41

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