Union Of India And Anr vs Smt Anju Bhargava And Ors ...
2023 Latest Caselaw 4687 Raj/2

[2023:RJ-JP:21632]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

               S.B. Civil Writ Petition No. 5759/2018

1.       Union Of India Through Secretary, Government Of India,
         Ministry Of Finance, South Block, New Delhi.
2.       Defence Estate Officer, Jaipur Circle, P-21, Tulsi Marg,
         Banipark, Jaipur Raj.
                                                                         ----Petitioners
                                     Versus
1.       Smt. Anju Bhargava Wife Of Late Shri Akhilesh Kumar
         Bhargava, Resident Of B-201, Bhragu Apartments, Plot
         No. 4, Sector-9, Dwarka, New Delhi.
2.       Kumari Shivangi Daughter Of Late Shri Akhilesh Kumar
         Bhargava, Resident Of B-201, Bhragu Apartment, Plot No.
         4, Sector-9, Dwarka, New Delhi.
3.       Smt. Aakankshi Daughter Of Late Shri Akhilesh Kumar
         Bhargava, Resident Of B-201, Bhragu Apartment, Plot No.
         4, Sector-9, Dwarka, New Delhi.
4.       Ram Dutt Son Of Tikaram, Resident Of Katra Jharuwa,
         Tehsil And District Agra Thro, Resident Of B-201, Bhragu
         Apartments, Plot No.4, Sector-9, Dwarka, New Delhi.
5.       Smt.    Rajkumari      Wife      Of    Jawahar           Lal,    Resident   Of
         Khairthal At Present Residing At House No. 5Ka, 169-170,
         Shiwaji Park, Alwar Through Power Of Attorney Holder
         Smt. Anju Bhargava Wife Of Late Shri Akhilesh Kumar
         Bhargava, Resident Of B-201, Bhragu Apartments, Plot
         No. 4, Sector-9, Dwarka, New Delhi.
6.       Shri Dinesh Bhargava Son Of Shri Laxminarayan, Resident
         Of House No. 592, Scheme No. 10, Vivek Vihar, Alwar
7.       State Of Rajasthan Through Tehsildar, Alwar, District
         Alwar Raj.
8.       Urban Improvement Trust Through Its Secretary, Alwar,
         District Alwar, Rajasthan.
                                                                    ----Respondents

For Petitioner(s) : Mr. Anand Sharma For Respondent(s) :

[2023:RJ-JP:21632] (2 of 2) [CW-5759/2018]

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

11/09/2023

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, the stay

application and all other pending application/s, if any, also stands

dismissed.

(GANESH RAM MEENA),J

ARTI SHARMA /29

Powered by TCPDF (www.tcpdf.org)