State Of Rajasthan And Ors vs Mohan Lal (2023:Rj-Jp:31237)
2023 Latest Caselaw 6250 Raj/2

[2023:RJ-JP:31237]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                 S.B. Civil Second Appeal No. 186/2000

 1.      State Of Rajasthan Through Tehsildar, Baran, Distt. Baran
         Raj.
 2.      State Of Rajasthan Through District Collector, Baran
         Distt. Baran Raj.
 3.      Asstt. Commissioner, Devasthan Department, Kota Distt.
         Kota Raj.
 4.      Principal Secretary, Department Of Devasthan, Waqf And
         Sainik Kalyan, Rajasthan, Jaipur
                                                     ----Defendant-Appellants
                                      Versus
 Mohan Lal S/o Anandi Lal, Baran, Distt. Baran Raj.
                                                       ----Plaintiff-Respondent

Connected With S.B. Civil Second Appeal No. 185/2000

1. State Of Rajasthan Through Tehsildar, Baran, Distt. Baran Raj.

2. State Of Rajasthan Through District Collector, Baran Distt.

Baran Raj.

3. Asstt. Commissioner, Devasthan Department, Kota Distt.

Kota Raj.

4. Principal Secretary, Department Of Devasthan, Waqf And Sainik Kalyan, Rajasthan, Jaipur

----Defendants-Appellants Versus Mohan Lal S/o Anandi Lal, Baran, Distt. Baran Raj.

----Plaintiff-Respondent

For Appellant(s) : Mr. Shailesh Sharma, AGC For Respondent(s) : Mr. Anubhav Agarwal with Mr. Vibhanshu Sharma for Ms. Anita Aggarwal

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

[2023:RJ-JP:31237] (2 of 2) [CSA-186/2000]

20/10/2023

Despite taking time from this Court on 08.11.2017, no step

has been taken to bring on record the legal representative(s) of

the deceased sole respondent.

In view thereof, these civil second appeals stand dismissed

as abated.

(MAHENDAR KUMAR GOYAL),J

Manish/64-65

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