Sardar Singh Tak S/O Late Sh. ... vs Jansi S/O Not Known ...
2023 Latest Caselaw 5496 Raj/2

[2023:RJ-JP:26423]

         HIGH COURT OF JUDICATURE FOR RAJASTHAN
                     BENCH AT JAIPUR

              S.B. Civil Writ Petition No. 11585/2019

Sardar Singh Tak S/o Late Sh. Kanhaya Lal Tak, Aged About 72
Years,    Resident   Of    Gandhi       Colony,       Near       Deendayal    Park,
Gangapurcity, District Sawai Madhopur (Rajasthan)
                                                                     ----Petitioner
                                    Versus
1.       Jansi S/o Not Known, Diseased
2.       Shiv Prasad S/o Jansi, R/o Gandhi Colony Gangapur City.
3.       Chiranji S/o Jansi, R/o Gandhi Colony Gangapur City.
4.       Chando Bai W/o Bharosi Lal, R/o Badh Salempur, Tehsil
         Sapotra
5.       Lalita W/o Yogesh, R/o 400 Quarter, Falodi, Tehsil Sawai
         Madhopur.
6.       Ramjilal S/o Chhinga, R/o Gandhi Colony Gangapurcity,
         Tehsil- Gangapurcity, District Sawai Madhopur, Rajasthan.
7.       Ramnarayan       S/o     Not      Known,        R/o      Gandhi     Colony
         Gangapurcity,        Tehsil-     Gangapurcity,           District   Sawai
         Madhopur, Rajasthan.
8.       Amarchand S/o Ghudya, R/o Gandhi Colony Gangapurcity,
         Tehsil- Gangapurcity, District Sawai Madhopur, Rajasthan.
9.       Tarachand    S/o      Latoor      Chand,        R/o      Gandhi     Colony
         Gangapurcity,        Tehsil-     Gangapurcity,           District   Sawai
         Madhopur, Rajasthan.
10.      Mukut S/o Kanaram, R/o Gandhi Colony Gangapurcity,
         Tehsil- Gangapurcity, District Sawai Madhopur, Rajasthan.
11.      Mahendra S/o Tularam, R/o Gandhi Colony Gangapurcity,
         Tehsil- Gangapurcity, District Sawai Madhopur, Rajasthan.
                                                                  ----Respondents

For Petitioner(s) : Mr. Mukesh Kumar Goyal For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

04/10/2023

[2023:RJ-JP:26423] (2 of 2) [CW-11585/2019]

Counsel for the petitioner submits that the present writ

petition has become infructuous.

In view of the statements made by counsel for the petitioner,

the present writ petition is dismissed as having become

infructuous.

Since the main petition has been dismissed, all other

pending application/s, if any, also stands dismissed.

(GANESH RAM MEENA),J

ARTI SHARMA /70

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