Ganeshi Wife Of Dulli vs Haricharan Son Of Buddu Mali ...
2023 Latest Caselaw 4541 Raj/2

[2023:RJ-JP:20810]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

              S.B. Civil Writ Petition No. 17645/2018

1.       Ganeshi Wife Of Dulli, Aged About 62 Years, Resident Of
         Sikarganj, Karauli, Tehsil And District Karauli (Rajasthan)
2.       Kalyan Son Of Dulli, Resident Of Sikarganj, Karauli, Tehsil
         And District Karauli (Rajasthan)
                                                                       ----Petitioners
                                        Versus
1.       Haricharan Son Of Buddu Mali, Resident Of Sikarganj,
         Karauli Since Deceased Through His Legal Heir
2.       Balu Son Of Late Haricharan, Resident Of Sikarganj,
         Karauli, Tehsil And District Karauli (Rajasthan)
3.       Bharti Son Of Late Haricharan, Resident Of Sikarganj,
         Karauli, Tehsil And District Karauli (Rajasthan)
4.       Roop        Singh   Son      Of     Late     Haricharan,       Resident   Of
         Sikarganj, Karauli, Tehsil And District Karauli (Rajasthan)
5.       Ramko Widow Of Late Haricharan, Resident Of Sikarganj,
         Karauli, Tehsil And District Karauli (Rajasthan)
6.       Tehsildar Cum Land Holder, Karauli, District Karauli
7.       Maksood Ahamed Son Of Hafiz Manjur Ahamed, Resident
         Of Karauli, Tehsil And District Karauli (Rajasthan)
8.       Mahmood Ahamad Son Of Hafiz Manjur Ahamed, Resident
         Of Karauli, Tehsil And District Karauli (Rajasthan)
                                                                     ----Respondents

For Petitioner(s) : Mr. Rahul Gupta for Mr. Rajneesh Gupta For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

04/09/2023

1. The present writ petition has been filed by the petitioners for

seeking directions of expeditious disposal of the Execution Petition

[2023:RJ-JP:20810] (2 of 2) [CW-17645/2018]

No.2/1996, titled as "Ganeshi and Anr. Vs. Haricharan and Ors."

pending before the Learned Sub Divisional Officer (in short 'SDO'),

Karauli.

2. Counsel for the petitioners submits that the execution

petition has been filed for execution of the judgment and decree

dated 29.12.1995. Counsel further submits that the remedies

available to the opposite party against the decree dated

29.12.1995 have become exhausted and the said decree has

become final.

3. Taking into consideration the submissions made by counsel

for the petitioners as well as the limited prayer made in the

present writ petition, this Court deems it just and proper to

dispose of the present writ petition with the direction to the SDO,

Karauli to conclude the proceedings of Execution Petition

No.2/1996, expeditiously and preferably within a period of one

year from the date of production of certified copy of this order.

4. Since the main petition has been disposed of, all other

pending application/s, if any, also stand disposed of.

(GANESH RAM MEENA),J

ARTI SHARMA /111

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