Naresh Kumar And Ors vs Board Of Revenue Ajmer And Ors ...
2023 Latest Caselaw 2684 Raj/2

[2023/RJJP/003779]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

           S.B. Writ Restoration Application No. 311/2017
                                             IN
                 S. B. Civil Writ Petition No. 3539/2002

1.       Naresh Kumar Son Of Late Shri Prakash Chand, Resident
         Of C/o Ram Swaroop Suwa Lal, Near Civil Hospital,
         Ranchhorpura,              Ahmedabad,         At    Present     Resident   Of
         Mohalla Duttatreya, Weir, Tehsil Weir, District Bharatpur.
2.       Naveen Son Of Late Shri Prakash Chand
3.       Seema, Daughter Of Late Shri Prakash Chand
4.       Gayatri Daughter Of Late Shri Prakash Chand
5.       Beena Daughter Of Late Shri Prakash Chand
6.       Smt. Sheela Devi Wife Of Late Shri Prakash Chand,
         Petitioners No. 2 To 6 Are Resident Of C/o Ram Swaroop
         Suwa Lal, Near Civil Hospital, Ranchhorpura, Ahmedabad.
7.       Rajesh D/o Late Shri Prakash Chand Wife Of Vinod Kumar
         C/o Shri Manohar Lal Prem Shankar Cloth Merchant,
         Bayana, District Bharatpur
                                                                        ----Petitioners
                                         Versus
1.       Board       Of    Revenue        Through         Its    Registrar,   Opposite
         R.P.S.C. Ajmer.
2.       Settlement Officer Cum Revenue Appellate Authority,
         Bharatpur
3.       Collector, Bharatpur
4.       Tehsildar, Weir, Tehsil Weir, District Bharatpur.
5.       Sub Registrar, Tehsil Weir, District Bharatpur.
6.       Bihari S/o Prathvi, Ex Chairman, Nagar Palika, Weir.
7.       Netram S/o Ramji Lal Jatav.
8.       Summera S/o Keir Ram Jatav.,
         All Resident Of Weir, Tehsil Weir, District Bharatpur.
                                                                      ----Respondents

For Petitioner(s)               :    None
For Respondent(s)               :    Mr. Akshay Sharma, AGC




                                    [2023/RJJP/003779]                   (2 of 2)                       [WRES-311/2017]

HON'BLE MR. JUSTICE SAMEER JAIN Order

08/03/2023

Present restoration application is filed against the orders

dated 2.11.2011 and 16.12.2011, by which the writ petition was

dismissed for non prosecution.

Today, no one appeared on behalf of the petitioner on

account of lawyers strike.

Considering the judgment of Apex Court in Harish Uppal

Vs. Union of India (UOI) and Ors. reported in (2003) 2 SCC

45, the present restoration application is dismissed in default.

(SAMEER JAIN),J

Pooja /62

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