Jagdish And Anr vs Ramray And Ors ...
2023 Latest Caselaw 1638 Raj/2

Citation : 2023 Latest Caselaw 1638 Raj/2
Judgement Date : 6 February, 2023

Rajasthan High Court

Jagdish And Anr vs Ramray And Ors ... on 6 February, 2023

Bench: Ganesh Ram Meena

[2023/RJJP/001782]

HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR

S.B. Civil Writ Petition No. 2032/2017
1. Jagdish S/o Shri Rewad, Badouli, Tehsil Lalsot, District
Dausa Raj..
2. Jagannath S/o Shri Rewad, Badouli, Tehsil Lalsot, District
Dausa Raj..
----Petitioners
Versus
1. Ramray S/o Kishore
2. Mulya S/o Ghasi Deceased
3. Harji S/o Ghasi Decease
4. Kesar W/o Late Moolchand
5. Jagdish S/o Moolchand
6. Prabhu Dayal S/o Moolchand
7. Badri
8. Chiranji
9. Poonya All Sons Of Harji
10. Narayani W/o Harji, R/o Mohanpura, Tehsil Lalsot, District
Dausa Raj.
11. State Of Rajasthan Through Tehsildar, Tehsil Lalsot,
District Dausa.
----Respondents

For Petitioner(s) : Mr. Asgar Khan For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA Judgment / Order

06/02/2023

Counsel for the petitioner submits that the present Civil Writ

Petition has become infructuous.

Accordingly, present Civil Writ Petition is dismissed as having

become infructuous.

(GANESH RAM MEENA),J

ARTI SHARMA /42