Rampati D/O Bhambal W/O Lakshman vs Heera Singh Pi. Mo. Bhambal ...
2023 Latest Caselaw 1370 Raj/2

[2023/RJJP/001238]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                  S.B. Civil Writ Petition No. 16849/2022

Rampati D/o Bhambal W/o Lakshman, Aged About 70 Years, R/o

Sahadpur, Tehsil-Mahwa, Zila-Dausa, Rajasthan, Haal Niwasi

Moondiya Saad Tehsil Weir, Zila Bharatpur.
                                                                      ----Petitioner
                                      Versus
1.       Heera Singh Pi. Mo. Bhambal, Aged About 59 Years, R/o

         Sahadpur, Tehsil-Mahwa, Zila-Dausa.
2.       Smt. Uganta Urf Uganti D/o Bhambal W/o Munshi, Aged

         About 73 Years, R/o Sahadpur, Tehsil Mahwa, Zila-Dausa

         Haal Niwasi Moondiya Saad Tehsil-Wair Zila, Bharatpur,

         Rajasthan.
3.       Bhooti D/o Bhambal W/o Yadram, Aged About 60 Years,

         R/o Sahadpur, Tehsil-Mahwa, Zila-Dausa, Haal Niwasi

         Pawta Tehsil Mahwa, Zila-Dausa, Rajasthan
4.       Smt. Battan D/o Bambal W/o Siyaram, Aged About 58

         Years,      R/o     Sahadpur,           Tehsil-Mahwa,         Zila-Dausa,

         Rajasthan Haal Niwasi Pawta Tehsil-Mahwa, Zila-Dausa.
5.       Smt. Kamla D/o Bambal W/o Dayaram, Aged About 56

         Years, R/o Sahadpur, Tehsil-Mahwa, Zila-Dausa Rajasthan

         Haal Niwasi Kamalpur Tehsil Bhusawar, Zila-Bharatpur.
6.       Smt. Kesha Urf Keshanti D/o Bambal W/o Badansingh,

         Aged About 54 Years, R/o Sahadpur, Tehsil-Mahwa, Zila-

         Dausa, Haal Niwasi Gehnoli Tehsil-Mahwa, Zila-Dausa.
7.       Tehsildar Land Holder, Tehsil Office Mahwa Zila-Dausa.
8.       Sub Registrar, Mahwa, Zila-Dausa.
                                                                   ----Respondents

For Petitioner(s) : Mr. Indresh Sharma For Respondent(s) : Mr. Vikram Jonwal for the respondent No.5 to 8.

[2023/RJJP/001238] (2 of 2) [CW-16849/2022]

HON'BLE MR. JUSTICE INDERJEET SINGH

Order

02/02/2023

Counsel for the petitioner submits that the appeal filed on

behalf of the respondents against the judgment passed by the

learned Trial Court vide order dated 09.09.2022 is pending before

the learned Lower Appellate Court and prayed that the learned

Lower Appellate Court be directed to decide the appeal

expeditiously.

Considering the limited prayer made by the counsel for the

petitioner, I dispose of this writ petition with the direction to the

learned Lower Appellate Court to decide the appeal filed on behalf

of the respondents preferably within a period of six months after

completion of service upon all the parties.

(INDERJEET SINGH),J

Upendra Pratap Singh /4

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