Smt. Manjula Devi Wife Of Late Shri ... vs Smt. Krishna Devi Daughter Of Late ...
2023 Latest Caselaw 5608 Raj/2

[2023:RJ-JP:27077]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

               S.B. Civil Writ Petition No. 4383/2021

Smt. Manjula Devi Wife Of Late Shri Devendra Kumar Lunawat,
Aged About 73 Years, Resident Of Village Keshopura, Tehsil
Sanganer, At Present Resident Of 301, Kadam Apartments, Tilak
Nagar, Udai Marg, Jaipur, Rajasthan.
                                                                     ----Petitioner
                                     Versus
1.       Smt. Krishna Devi Daughter Of Late Shri Bhanwar Lal,
         Resident Of Keshopura, Tehsil Sanganer, District Jaipur.
2.       Smt. Sarla Devi Deva Late Shri Kesari Chand, Resident Of
         Bardia Colony, Opposite Manjula Palace, Museum Road,
         Jaipur.
3.       Smt. Madhu Kanwar Daughter Of Late Shri Kesari Chand,
         Resident Of Bardia Colony, Opposite Manjula Palace,
         Museum Road, Jaipur.
4.       Smt. Renu Kanwar Son Of Late Shri Kesari Chand,
         Resident Of Bardia Colony, Opposite Manjula Palace,
         Museum Road, Jaipur.
5.       Ashok Kumar Son Of Late Shri Kesari Chand, Resident Of
         Bardia Colony, Opposite Manjula Palace, Museum Road,
         Jaipur.
6.       State Of Rajasthan, Through Tehsildar, Tehsil Sanganer,
         District Jaipur.
7.       Sub-Registrar, Sanganer Second, Tehsil Sanganer, Jaipur.
                                                                  ----Respondents

For Petitioner(s) : Mr. Mahesh Gupta For Respondent(s) : Mr. Mohd. Adil

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

06/10/2023

Counsel for the petitioner submits that the present writ

petition has become infructuous.

[2023:RJ-JP:27077] (2 of 2) [CW-4383/2021]

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 /10

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