Dalu Ram vs Authorised Officer Tonk Andors ...
2023 Latest Caselaw 2703 Raj/2

[2023/RJJP/003843]

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

                  S.B. Civil Writ Petition No. 3004/2016

1. Dalu Ram (Deceased) S/o Suwa Ram,
1/1. Om Prakash S/o Late Shri Dalu Ram, aged about 45 years.
1/2. Suresh Kumar S/o Late Shri Dalu Ram, aged about 33
years.
1/3. Beena D/o Late Shri Dalu Ram W/o Dinesh, aged about 25
years
1/4. Saraswati D/o Late Shri Dalu Ram W/o Ramavtar, aged
about 23 years.
1/5. Shanti Devi W/o Late Shri Dalu Ram, aged about 64 years.
          All residents of Ward No.10, Modi Oil Mil ke Samne, Niwai
District Tonk.
                                                                     ----Petitioners
                                      Versus
1.         Authorized Officer And Assistant Collector Presently Sub-
           Divisional Officer, Niwai, District Tonk.
2.         Executive Officer, Municipal Board, Niwai, Tonk.
3.         Prabhu Narayan S/o Ram Narayan.
4.         Laxi Narayan S/o Panchu Ram.
5.         Mangi Lal S/o Panchuram.
6.         Harish Chand S/o Panchu Ram,
             All R/o Raigar Mohalla, Niwai District Tonk.
                                                                   ----Respondents

For Petitioner(s) : None For Respondent(s) : None

HON'BLE MR. JUSTICE SAMEER JAIN

Order

08/03/2023

Matter pertains to the year 2016.

None present on behalf of the parties on account of lawyers

strike.

[2023/RJJP/003843] (2 of 2) [CW-3004/2016]

Considering the judgment of Hon'ble Apex Court in Harish

Uppal Vs. Union of India (UOI) & Ors. reported in (2003) 2

SCC 45, the present matter is dismissed in default.

(SAMEER JAIN),J

JKP/54

Powered by TCPDF (www.tcpdf.org)