Chairman Municipal Andanr vs Nannekhan Lrs Ors ...
2023 Latest Caselaw 5940 Raj/2

[2023:RJ-JP:28962]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                 S.B. Civil Writ Petition No. 8289/2016
1.       Chairman, Municipal Council, Gangapur City, District
         Sawai Madhopur Raj.
2.       Commissioner, Municipal Council, Gangapur City, District
         Sawai Madhopur Raj.
                                                                     ----Petitioners
                                      Versus
1.       Nannekhan Son Of Gheesya Khan, Nahar Road, Gangapur
         City,    District   Sawai      Madhopur          Raj.     Since   Deceased
         Through Legal Representatives -
2.       Mst. Bundo Widow Of Nanne Khan, Bhatta Colony, Near
         Gopal Takij, Hindaun City, District Karauli
3.       Jabbar S/o Nanne Khan, Near Abubakara Maszid, Ward
         No. 40, Chand Colony, Gangapur City, District Sawai
         Madhopur
4.       Anshar @ Kalla Son Of Nanne Khan, Bhatta Colony, Near
         Gopal Takij, Hindaun City, District Karauli
5.       Chanda @ Chand Son Of Nanne Khan, Near Abubakara
         Maszid, Ward No. 40, Chand Colony, Gangapur City,
         District Sawai Madhopur
6.       Rajuddin Son Of Nanne Khan, Nahar Road, Gangapur City,
         District Sawai Madhopur
7.       Mst. Jaibun D/o Nanne Khan, Wife Of Kadeer, Village
         Luniyawas, Near Ghat Ki Guni, Jaipur
8.       Mst. Mubina D/o Nenne Khan, Wife Of Wahid, Opposite
         Daud Painter, Near Police Chowki, Gangapur City, District
         Sawai Madhopur
9.       Mst. Sabina D/o Nanne Khan, Wife Of Kayam, Behind
         Purana Bus Stand, Karauli
10.      Mst. Sahina D/o Nanne Khan, Wife Of Ikrar, Near Subham
         Complex, Ghat Gate, Jaipur
                                                                   ----Respondents

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

[2023:RJ-JP:28962] (2 of 2) [CW-8289/2016]

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

12/10/2023

No one has put in appearance on behalf of the petitioners in

the second round also.

Therefore, the present writ petition is dismissed for non-

prosecution.

Since the main petition has been dismissed for non-

prosecution, all other pending application/s, if any, also stand

dismissed.

(GANESH RAM MEENA),J

ARTI SHARMA /20

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