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Gurcharan Singh vs State Of Rajasthan ...
2023 Latest Caselaw 4091 Raj

Citation : 2023 Latest Caselaw 4091 Raj
Judgement Date : 4 May, 2023

Rajasthan High Court - Jodhpur
Gurcharan Singh vs State Of Rajasthan ... on 4 May, 2023
Bench: Vijay Bishnoi, Yogendra Kumar Purohit

[2023/RJJD/013420]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Special Appeal Writ No. 356/2023

1. Gurcharan Singh S/o Late Shri Jagraj Singh, Aged About 65 Years, B/c Jat Sikh, R/o Chak 1 SPD, Tehsil Suratgarh, District Sirganganagar.

2. Labh Singh S/o Late Shri Jagraj Singh, Aged About 70 Years, B/c Jat Sikh, R/o Chak 1 SPD, Tehsil Suratgarh, District Sirganganagar.

3. Preetam Singh S/o Late Shri Jagraj Singh, Aged About 63 Years, B/c Jat Sikh, R/o Chak 1 SPD, Tehsil Suratgarh, District Sirganganagar.

4. Gurmail Singh S/o Late Jagraj Singh (Since deceased) through his legal heirs :-

4/1. Jasvindra Kaur W/o Late Gurmail Singh

4/2. Bindra Kaur D/o Late Gurmail Singh

4/3. Pratap Singh S/o Late Gurmail Singh

4/4. Amrit Pal Singh S/o Gurmail Singh

----Appellants

Versus

1. State Of Rajasthan, Through Chief Engineer, Water Resources Department, North Hanumangarh.

2. Superintending Engineer, Water Resources Circle, Vijaynagar, District Sriganganagar.

3. Executive Engineer, Water Resources Department, Suratgarh, Districdt Sri Ganganagar.

4. Ranjeet Singh S/o Magga Ram, B/c Jat, R/o Rampura Nayola, Gram Panchayat Nirwana, Tehsil Suratgarh, District Sriganganagar.

----Respondents

For Appellant(s) : Mr. Hemant Jain

[2023/RJJD/013420] (2 of 2) [SAW-356/2023]

HON'BLE MR. JUSTICE VIJAY BISHNOI HON'BLE MR. JUSTICE YOGENDRA KUMAR PUROHIT

Judgment

04/05/2023

1. This special appeal writ has been filed on behalf of the

appellants against the order dated 16.03.2023 passed by the

learned Single Judge in S.B. Civil Writ Petition No.6481/2019

(Gurcharan Singh & Ors. Vs. State of Rajasthan & Ors.), whereby

the application for impleading as party respondents filed on behalf

of one Ranjeet Singh has been allowed.

2. Having heard learned counsel for the appellants and after

perusing the material available on record, we don't find any

illegality in the order impugned.

3. Hence, this special appeal is dismissed.

(YOGENDRA KUMAR PUROHIT),J (VIJAY BISHNOI),J

Abhishek Kumar S.No.12

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