Ram Chandra And Anr vs Poona Ram And Ors. (2023:Rj-Jd:41308)
2023 Latest Caselaw 10182 Raj

Rajasthan High Court - Jodhpur

Ram Chandra And Anr vs Poona Ram And Ors. (2023:Rj-Jd:41308) on 29 November, 2023

[2023:RJ-JD:41308]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                  S.B. Civil Writ Petition No. 6826/2017

1.         Ram Chandra S/o Bhartat Ram,
2.         Lrs Of Barsingha Fram S/o Bharata Ram,
                                                                     ----Petitioners
                                      Versus
1.         Poona Ram S/o Kana Ram,
2.         Bharmal Ram S/o Kana Ram,
3.         Khamu Ram S/o Kana Ram, All By Caste- Vishnoi,
           Resident Of Akalkhori, Tehsil Osian, District Jodhpur.
4.         Lrs Of Raju Ram S/o Aata Ram
5.         Harikishan S/o Ganga Narayan, Resident Of Cherai Meeno
           Ki Dhani, Tehsil Osian, District Jodhpur
6.         Jai Kishan S/o Ganga Narayan, Resident Of Cherai Meeno
           Ki Dhani, Tehsil Osian, District Jodhpur
7.         Sona Ram S/o Aadu Ram, Resident Of Cherai Meeno Ki
           Dhani, Tehsil Osian, District Jodhpur
                                                                   ----Respondents


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



                HON'BLE MR. JUSTICE ARUN MONGA

Judgment / Order (oral)

29/11/2023

1. The petition was filed in the year 2017, seeking following

reliefs:

"the order judgment dated 20.03.2017 (Annex.5)

passed by the Board of Revenue, Rajasthan Ajmer in

Appeal No.6653/2012 may kindly be quashed and set

aside and order dated 24.07.2012 (Annex-4) passed by

the Revenue Appellate Authority in Appeal No.153/2006

[2023:RJ-JD:41308] (2 of 2) [CW-6826/2017]

may kindly be quashed and set aside and order dated

08.11.2006 (Annex.3) passed by Assistant Collector,

Osian in Suit No.10/1992 (24/2002) may kindly be

quashed and set aside and suit filed by the plaintiff-

petitioner may kindly be decreed in favour of plaintiff.

2. Notices were issued in the petition on 22.11.2017 and ever

since the petition remained pending, without there being any

effective steps on the part of the petitioner to prosecute his cause.

Order sheets reflect that even steps to file PF and notices for

causing service on unserved respondents have not been taken

despite ample opportunity. It appears that by sheer passage of

time, the petitioner has lost interest to prosecute.

3. Neither anyone has appeared nor is there any adjournment

slip.

4. The petition is dismissed for non-prosecution. However,

liberty is granted to revive the same, if any cause survives.

(ARUN MONGA),J 75-MMA/-

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