Ishar S/O Heera vs Ramlal S/O Ramkaran ...
2023 Latest Caselaw 6518 Raj/2

[2023:RJ-JP:33521]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                 S.B. Civil Writ Petition No. 11436/2019

1.        Ishar S/o Heera, Aged About 58 Years,
2.        Jeevan S/o Heera, Aged About 55 Years,
3.        Ganesh S/o Ishar, Aged About 38 Years,
4.        Babulal S/o Jeevan, Aged About 36 Years
          All R/o Bamboriya Ki Dhani, Tehsil Maujamabad, District
          Jaipur (Raj.)
                                                                    ----Petitioners
                                     Versus
Ramlal S/o Ramkaran, Aged About 78 Years, R/o Bamboriya Ki
Dhani, Tehsil Maujamabad, District Jaipur (Raj.)
                                                                   ----Respondent

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

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

06/11/2023

The matter comes up on an application no.1/2022 filed by

the applicant-Shri Shivkaran son of the respondent-Ram Lal, who

has expired on 23.02.2018, praying therein for dismissal of the

writ petition as having become infurctuous.

It is stated in the application that this writ petition, which is

filed against the order dated 31.05.2019, is rendered infructuous

as the decree stands executed and satisfied.

This writ petition under Article 227 of the Constitution of

India is filed against the order dated 31.05.2019 passed by the

learned Senior Civil Judge, Dudu, District Jaipur whereby,

[2023:RJ-JP:33521] (2 of 2) [CW-11436/2019]

dismissing the objection raised by the petitioners/judgment

debtors, the decree was directed to be executed.

As per the order dated 09.12.2019 passed by the learned

Executing Court, appended with the application as Annexure-3, it

is apparent that the decree stands executed and satisfied.

In view thereof, the application deserves to be allowed. The

application is allowed accordingly.

The writ petition is dismissed as infructuous.

(MAHENDAR KUMAR GOYAL),J

Sudha/149

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