Kakku Alias Vijay Choudhary S/O. ... vs Ramgopal Choudhary S/O. Shri ...
2023 Latest Caselaw 5932 Raj/2

[2023:RJ-JP:28944]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

              S.B. Civil Writ Petition No. 16293/2019

1.       Kakku Alias Vijay Choudhary S/o. Shri Prithviraj, Aged
         About 29 Years, Resident Of Village Badunda, Tehsil
         Bundi, District Bundi (Raj.) At Present Krishna Nagar,
         House No.44, Street No.4, Police Line, Kota (Raj.)
2.       Bharat Kumar S/o. Shri Prithviraj, Resident Of Village
         Badunda, Tehsil Bundi, District Bundi (Raj.) At Present
         Krishna Nagar, House No.44, Street No.4, Police Line,
         Kota (Raj.)
3.       Nawal Kumar S/o. Shri Prithviraj, Resident Of Village
         Badunda, Tehsil Bundi, District Bundi (Raj.) At Present
         Krishna Nagar, House No.44, Street No.4, Police Line,
         Kota (Raj.)
                                                                     ----Petitioners
                                      Versus
1.       Ramgopal Choudhary S/o. Shri Prithviraj Choudhary,
         Resident Of Village Badunda, Tehsil Bundi, District Bundi
         (Raj.)
2.       Chaturbhuj S/o. Shri Bhanwarlal, Resident Of Village
         Badunda,      Tehsil     Bundi,      District      Bundi    (Raj.)   (Since
         Deceased) Through Lr.s.
3.       Prithviraj S/o. Late Shri Chaturbhuj, Aged About 55 Years,
         Resident Of Village Badunda, Tehsil Bundi, District Bundi
         (Raj.)
4.       Mithlesh Bai W/o. Prithviraj D/o. Balveer Singh, Aged
         About 50 Years, Resident Of Village Badunda, Tehsil
         Bundi, District Bundi (Raj.)
5.       State Of Rajasthan Through Tehsildar, Bundi (Raj.)
                                                                   ----Respondents

For Petitioner(s) : Mr. Govind Lal Choudhary For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

12/10/2023

[2023:RJ-JP:28944] (2 of 2) [CW-16293/2019]

Counsel for the petitioners submits that the present writ

petition has become infructuous.

In view of the statements made by counsel for the

petitioners, 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 /54

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