Bhagwana Son Of Ramji Lal (Since ... vs Prithvi Singh Son Of Jagdish
2023 Latest Caselaw 1734 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

            S.B. Civil Writ Petition No. 20350/2019

1.    Bhagwana Son Of Ramji Lal (Since Deceased), Through
      His Legal Representatives
2.    Dharmpal Son Of Bhagwana, By Caste Chamar And
      Resident Of Kotkasim, Tehsil Kotkasim, District Alwar.
3.    Rohtash Son Of Bhagwana, By Caste Chamar And
      Resident Of Kotkasim, Tehsil Kotkasim, District Alwar.
4.    Kishan Lal Son Of Bhagwana, By Caste Chamar And
      Resident Of Kotkasim, Tehsil Kotkasim, District Alwar.
5.    Sundar Lal Son Of Bhagwana, By Caste Chamar And
      Resident Of Kotkasim, Tehsil Kotkasim, District Alwar.
6.    Smt. Dhanno Daughter Of Bhagwana And Wife Of
      Dharmapal, (Since Deceased) Now Through Her Lrs
7.    Harish Kumar Son Of Late Dhanno, Resident Of Village
      Mohammadpur, Naichana, Rewari, Haryana
8.    Satyaprakash Son Of Late Dhanno, Resident Of Village
      Mohammadpur, Naichana, Rewari, Haryana
9.    Jogendra Son Of Late Dhanno, Resident Of Village
      Mohammadpur, Naichana, Rewari, Haryana
10.   Chandrawati Daughter Of Late Dhanno, Resident Of
      Village Mohammadpur, Naichana, Rewari, Haryana
                                                                   ----Petitioners
                                  Versus
1.    Prithvi Singh Son Of Jagdish, By Caste Jat, Resident Of
      Kotkasim, Tehsil Kotkasim, District Alwar.
2.    Dharmveer Son Of Jagdish, By Caste Jat, Resident Of
      Kotkasim, Tehsil Kotkasim, District Alwar.
3.    Laxmi Narayan Son Of Jagdish, By Caste Jat, Resident Of
      Kotkasim, Tehsil Kotkasim, District Alwar.
4.    State Of Rajasthan, Through The Tehsildar, Kotkasim.
5.    Banarasi   Daughter         Of    Bhagwana,              (Since   Deceased)
      Through Her Legal Representatives
6.    Jagram Son Of Makkhan, By Caste Chamar And Resident
      Of Village Dadawas, Tehsil Patodi, District Gurgaon
      (Haryana).



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                                                                         (2 of 2)                       [CW-20350/2019]


                                   7.       Ramkumar Son Of Makkhan, By Caste Chamar And
                                            Resident Of Village Dadawas, Tehsil Patodi, District
                                            Gurgaon (Haryana).
                                   8.       Pawan Kumar Son Of Makkhan, By Caste Chamar And
                                            Resident Of Village Dadawas, Tehsil Patodi, District
                                            Gurgaon (Haryana).
                                   9.       Nirmla Devi Daughter Of Makkhan, By Caste Chamar And
                                            Resident Of Village Dadawas, Tehsil Patodi, District
                                            Gurgaon (Haryana).
                                   10.      Sunita Daughter Of Makkhan, By Caste Chamar And
                                            Resident Of Village Dadawas, Tehsil Patodi, District
                                            Gurgaon (Haryana).
                                                                                                    ----Respondents

For Petitioner(s) : Mr. Alok Chatturvedi For Respondent(s) : Mr. Bharat Singh

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

07/02/2023

Counsel for the petitioner prays for an adjournment of

the matter for which the counsel for the respondent/s has no

objection.

List the matter after two weeks. Till then the interim

order, if any, to continue.

(GANESH RAM MEENA),J

Sharma NK/145

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