Gopal Singh And Ors vs Smt. Mahenda Kaur ...
2023 Latest Caselaw 9306 Raj

[2023:RJ-JD:38813]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 8058/2011

1. Gopal Singh S/o Shri Ratan Singh Aged 50 years,

2. Harbans Singh S/o Shri Ratan Singh, Aged 53 years,

3. Tara Singh S/o Shri Ratan Singh (since deceased) through his legal representatives:

3/1. Banto Bai W/o Late Shri Tara Singh 3/2. Bissa Singh S/o Late Shri Tara Singh 3/3. Jagdish Singh S/o Late Shri Tara Singh 3/4. Jasveer Singh S/o Late Shri Tara Singh All By caste Rai-Sikh, resident of Pakki, Sub Tehsil Hindumal Kot, District Sri Ganganagar.

----Petitioner Versus

1. Smt. Mahendra Kaur Wd/o Late Shri Bagga Singh by caste Rai-Sikh, Resident of 2-L.P.M. (Chhota Lalpura) Tehsil Raisinghnagar, District Sri Ganganagar.

2. Manjeen Kaur D/o Late Shri Bagga Singh W/o Shri Sarjeet Singh, by caste Rai-Sikh, Resident of 5-K, Tehsil Anoopgarh, District Sri Ganganagar.

3. Sh. Gurdev Singh S/o Lt Sh. Bagga Singh.

4. Sh. Sukhdev Singh S/o Lt Sh. Bagga Singh.

5. Sh Kashmir Singh S/o Lt Sh Bagga Singh. Respondents No.3 to 5, all by caste Rai-Sikh, resident of 2-L.P.M. (Chhota Lalpura), Tehsil Raisinghnagar District Sri Ganganagar.

6. Shri Jangir Singh S/o Shri Ratan Singh by caste Rai-Sikh, Resident of Pakki, Sub Tehsil Hindumal Kot, District Sri Ganganagar.

7. Amrik Bai W/o Shri Jeet Singh D/o Shri Ratan Singh, by caste Rai-Sikh, Resident of Pakki, Sub Tehsil Hindumal Kot, District Sri Ganganagar.

8. Bindo Bai W/o Shri Jeet Singh D/o Shri Ratan Singh, by caste Rai-Sikh Resident of Sheet Farm, Tehsil Abohar, Punjab.

9. Deepo Bai W/o Shri Bhagat Singh D/o Shri Ratan Singh by caste Rai- Sikh, Resident of Jhagola, P.O. Alamajara Tehsil and District Delhi.

10. Reshma Bai W/o Shri Amar Singh D/o Shri Ratan Singh, by caste Rak-Sikh Resident of Ladhuka, Tehsil Fajilka, District Firozpur (Punjab).

----Respondent

[2023:RJ-JD:38813] (2 of 2) [CW-8058/2011]

For Petitioner(s) : Mr. Kanishk Singhvi For Respondent(s) : Mr. V.K. Bhadu

HON'BLE MR. JUSTICE ARUN MONGA

Order

08/11/2023

Learned counsel for the respondents points out that the

proceedings before this Court have been rendered infructuous as

the judgment and decree dated 11.12.2003 has already been

implemented and is nothing survives for adjudication before this

Court.

In view of his aforesaid statement, the writ petition is

disposed of as infructuous with liberty to the petitioner to file

appropriate application, in case, the decree has not been

implemented.

Pending application(s), if any, shall also stand disposed of.

(ARUN MONGA),J

49-Shahenshah/Jatin-

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