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Hajari Lal vs Sohani And Ors ...
2023 Latest Caselaw 4743 Raj/2

Citation : 2023 Latest Caselaw 4743 Raj/2
Judgement Date : 12 September, 2023

Rajasthan High Court
Hajari Lal vs Sohani And Ors ... on 12 September, 2023
Bench: Ganesh Ram Meena
                                   [2023:RJ-JP:22308]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                    S.B. Civil Writ Petition No. 9299/2017
                                   Hajari Lal S/o Thakriya, R/o Phuleta, Tehsil Nainwa, District
                                   Bundi
                                                                                                               ----Petitioner
                                                                             Versus
                                   1.       Sohani D/o Lala, R/o Phuleta, Tehsil Nainwa, District
                                            Bundi, W/o Kalu Lal Jat R/o Balagar, Tehsil Dewali, District
                                            Tonk Raj.
                                   2.       Sohani W/o Kishan Lal, R/o Phuleta, Tehsil Nainwa,
                                            District Bundi
                                   3.       Registrar, Dei, Tehsil Nainwa, District Bundi

                                   4.       State Of Rajasthan Through Collector, Bundi

                                   5.       Tehsildar, Nainwa, Tehsil Nainwa, District Bundi

                                   6.       Nayab Tehsildar, Dei, Tehsil Nainwa, District Bundi
                                                                                                            ----Respondents

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

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

12/09/2023

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, the stay application and all other pending

application/s, if any, also stands dismissed.

(GANESH RAM MEENA),J

ARTI SHARMA /4

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