Rama And Anr vs State Of Rajasthan And Ors ...
2023 Latest Caselaw 2705 Raj/2

[2023/RJJP/003851]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                 S.B. Civil Writ Petition No. 7898/2007

1.       Smt. Rama
2.       Smt. Laxmi Devi Daughters Of Ram Pyari, R/o Jurhera,
         Tehsil Kaman, District Bharatpur.
                                                                      ----Petitioners
                                       Versus
1.       The State Of Rajasthan Through The Secretary, Revenue
         Department,        Government           Of     Rajasthan,     Government
         Secretariat, Jaipur.
2.       The Board Of Rajasthan, Ajmer.
3.       Prem Chand
4.       Heera Lal
5.       Sohan Lal
6.       Girdhari Lal
7.       Ishwar Chand,
            Sons Of Ramjeelal, R/o Jurhera, Tehsil Kaman, District
         Bharatpur.
                                                                    ----Respondents

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

HON'BLE MR. JUSTICE SAMEER JAIN

Order

08/03/2023

Matter pertains to the year 2007.

Vide order dated 22.02.2023, the matter was directed to be

listed for final disposal on 01.03.2023.

Today, when the matter was called, no one appeared on

behalf on behalf of the parties on account of lawyers strike.

[2023/RJJP/003851] (2 of 2) [CW-7898/2007]

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/92

Powered by TCPDF (www.tcpdf.org)