Abhay Mal Son Of Shri Ratanlal vs Ladhu @ Lala Son Of Chittar ...
2023 Latest Caselaw 6179 Raj/2

[2023:RJ-JP:30761]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

              S.B. Civil Writ Petition No. 14309/2021

Abhay Mal Son Of Shri Ratanlal, Aged About 82 Years, Resident
Of Near Civil Rediwas, Tehsil And District Tonk (Rajasthan).
                                                                    ----Petitioner
                                    Versus
1.       Ladhu @ Lala Son Of Chittar, Resident Of Village Radiwas,
         Tehsil And District Tonk (Rajasthan).
2.       Shyoji Son Of Chittar, Resident Of Village Radiwas, Tehsil
         And District Tonk (Rajasthan).
3.       Banwari Son Of Chiittar, Resident Of Village Radiwas,
         Tehsil And District Tonk (Rajasthan).
4.       Smt. Meera Daughter Of Chittar, Resident Of Village
         Radiwas, Tehsil And District Tonk (Rajasthan).
5.       Narayan Son Of Bhoora, Resident Of Village Radiwas,
         Tehsil And District Tonk (Rajasthan).
6.       Gopi Son Of Bhoora, Resident Of Village Radiwas, Tehsil
         And District Tonk (Rajasthan).
7.       Nathu Son Of Kalyan, Resident Of Village Radiwas, Tehsil
         And District Tonk (Rajasthan).
8.       Prahlad Son Of Kanwari Lal, Resident Of Village Radiwas,
         Tehsil And District Tonk (Rajasthan).
9.       Smt. Prem Widow Of Ramlal, Resident Of Village Radiwas,
         Tehsil And District Tonk (Rajasthan).
10.      Smt. Santosh Daughter Of Ramlal, Resident Of Village
         Radiwas, Tehsil And District Tonk (Rajasthan).
11.      Arjun Son Of Ramlal, Resident Of Village Radiwas, Tehsil
         And District Tonk (Rajasthan).
12.      Mukesh Son Of Gopi, Resident Of Village Radiwas, Tehsil
         And District Tonk (Rajasthan).
13.      Tehsildar, Tonk.
                                                                 ----Respondents

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

[2023:RJ-JP:30761] (2 of 2) [CW-14309/2021]

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

19/10/2023

No one has put in appearance on behalf of the petitioner 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 /56

Powered by TCPDF (www.tcpdf.org)