Citation : 2023 Latest Caselaw 10199 Raj
Judgement Date : 29 November, 2023
[2023:RJ-JD:41277]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 2607/2001
1. Karnail Singh S/o Shri Sher Singh B/c Jat Sikh, R/o Chak No.
5 IDG, Tehsil-Sangari, Distt- Hanumangarh.
2. Balwant Singh S/O Shri Hari Singh B/c Jat Sikh, R/o Chak No.
5 IDG, Tehsil-Sangri, Distt- Hanumangarh,
3. Binder Singh S/o Shri Mukhtier Singh B/c Jat Sikh, R/o Chak
No. 5 IDG, Tehsil-Sangari, Distt-Hanumangarh.
----Petitioner
Versus
1. State Of Rajasthan through the Superintending Engineer,
Irrigation, Irrigation Circle, Hanumangar Jn.
2. The Divisional Irrigation Officer, Irrigation Division 1 st,
Hanumangarh Jn.
3. Legal Representatives of Deceased, Het Ram S/o Shru
Malluram B/c Meghwal, R/o. Chek 5 IDG, Vill-Malarampure,
Tehsil-Sangaria, Distt-Hanumangarh,
are as under:-
3/1 Rajendra Kumar S/o Late Shri Hetram R/o. Vill-Malarampure,
Tehsil-Sangaria, Distt-Hanumangarh.
3/2 Raghuveer S/o Late Shri Hetram R/o. Vill-Malarampure,
Tehsil-Sangaria, Distt-Hanumangarh, Presently working as
Constable Belt No. 1178, Quarter No.LS-37 Police Line,
Hanumangarh.
3/3 Shiv Shanker S/o Late Shri Hetram R/o. Vill-
Malarampure,Tehsil-Sangaria, Distt-Hanumangarh,
3/4 Nihal Chand S/o Late Shri Hetram R/o. Vill-Malarampure,
Tehsil-Sangaria, Distt-Hanumangarh.
3/5 Swatri W/o Nardndra Kumar D/o. Late Shri Hetram R/o.
Bhakharonwali, Tehsil-Sangaria, Distt.- Hanumangarh.
3/6 Kaushalia D/o Late Shri Hetram R/o. Vill-Malarampure,
(Downloaded on 01/12/2023 at 08:48:03 PM)
[2023:RJ-JD:41277] (2 of 3) [CW-2607/2001]
Tehsil-Sangaria, Distt-Hanumangarh.
4. Rajendra Kumar S/o Shri Het RamB/c Meghwal, R/o. Chak No.
5, IDG, Vill-Malarampure, Tehsil-Sangaria, Distt-Hanumangarh.
5. Jivan Singh /o Shri Amar SinghR/o. Chak No. 5, IDG, Vill-
Malarampure, Tehsil-Sangaria, Distt-Hanumangarh,
6. Niranjan Singh S/o Shri Gurmail Singh R/o. Chak No. 5, IDG,
Vill-Malarampure, Tehsil-Sangaria, Distt-Hanumangarh.
7. Jagtar Singh S/o Shri Gurmail Singh R/o. Chak No. 5, IDG,
Vill-Malarampure, Tehsil-Sangaria, Distt-Hanumangarh,
----Respondent
For Petitioner(s) : None
For Respondent(s) : None
HON'BLE MR. JUSTICE ARUN MONGA
Order
29/11/2023
Instant writ petition was filed in the year 2001 seeking following relief:-
"a. by an appropriate writ, order or direction, the judgment passed by the learned District Collector, Hanumangarh in Misc. Case No. 4/99 on 24.8.2000 (Annexure-8) may kindly be quashed and set-aside.
b. by an appropriate writ, order or direction, the judgment passed by the Superintending Engineer dt. 22.3.99 (Annex-5) may kindly be quashed and set-aside.
c. Any other appropriate writ, order or direction which this Hon'ble Court may deem just and proper in the facts and circumstances of the case may kindly be passed.
d. Writ Petition filed by the petitioner may kindly be allowed with costs."
[2023:RJ-JD:41277] (3 of 3) [CW-2607/2001]
No interim order of any kind was passed either prior to the petition being admitted or when it was admitted vide order dated 25.07.2001. Ever since petition has remained pending and when called out for hearing today neither anyone appears for the petitioners nor is there any adjournment slip.
It so appears that given the nature of relief sought by the petitioners at the time of filing of the petition, same has either been rendered stale by sheer passage of time or otherwise the petitioner has lost interest in pursuing his cause.
Dismissed for non-prosecution.
(ARUN MONGA),J 12-divyaP/-
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