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Prabhati Lal And Ors vs Chiggan Lal Through His Lrs Andors ...
2023 Latest Caselaw 4834 Raj/2

Citation : 2023 Latest Caselaw 4834 Raj/2
Judgement Date : 13 September, 2023

Rajasthan High Court
Prabhati Lal And Ors vs Chiggan Lal Through His Lrs Andors ... on 13 September, 2023
Bench: Ganesh Ram Meena
[2023:RJ-JP:22404]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

              S.B. Civil Writ Petition No. 24413/2017

1.       Prabhati Lal Son Of Shivdayal Urf Shiv Lal
2.       Suwa Lal Son Of Shivdayal Urf Shiv Lal
3.       Durgaprasad Son Of Shivdayal Urf Shiv Lal
4.       Jata Shankar Son Of Durgaprasad
5.       Prahalad Son Of Durgaprasad
6.       Mohan Lal Son Of Prabhati Lal
7.       Om Prakash Son Of Prabhati Lal
8.       Govind Narayan Son Of Suwa Lal, All Are Resident Of
         Santo Ki Dhani, Thanawali, Village Morija, Tehsil Chomu,
         District Jaipur Rajasthan
                                                                   ----Petitioners
                                    Versus
1.       Chiggan Lal Son Of Shivdayal Urf Shiv Lal, Resident Of
         Santo Ki Dhani, Thanawali, Village Morija Tehsil Chomu,
         District Jaipur Rajasthan Died During The Pendency Of
         The Suit
2.       Smt. Gondidevi Wife Of Late Chigganlal
3.       Rameshwar Prasad Son Of Late Chigganlal
4.       Girdhari Lal Son Of Late Chigganlal
5.       Rajendra Prasad Son Of Late Chigganlal, All Are Resident
         Of Santo Ki Dhani, Thanawali, Village Morija, Tehsil
         Chomu, District Jaipur Rajasthan
6.       Smt. Sau Urf Savitri D/o Late Chiggan Lal, Wife Of Shri
         Mahadev     Prasad,      Resident        Of     Narolai    Village   Post
         Amarpura, Tehsil Chomu, Jaipur Rajasthan
7.       Smt Geeta Devi D/o Late Chiggan Lal Wife Of Birdhichand
         Sharma, Resident Of Kanaram Ki Dhani, Village Nanad
         Puri, Post Renwal, Tehsil Fulera, District Jaipur Rajasthan
8.       Badri Son Of Bhawani Ram
9.       Shankar Son Of Bhawani Ram
10.      Anandi Lal Son Of Gordhan Grand Son Of Jawana
11.      Suni Lal Son Of Gordhan Grand Son Of Jawana
12.      Hanuman Son Of Gordhan Grand Son Of Jawana



                     (Downloaded on 11/11/2023 at 08:00:29 PM)
 [2023:RJ-JP:22404]                      (2 of 3)                        [CW-24413/2017]


13.      Soni Devi Wife Of Gordhan
14.      Madan Son Of Jawana, Respondent No. 2 To 8, Resident

Of Santo Ki Dhani, Thanawali, Village Morija, Tehsil Chomu, District Jaipur Rajasthan

15. Janki Devi D/o Late Nathu Wife Of Narayan Lal Bagada

16. Dhanni D/o Late Nathu Wife Of Susi Lal Bagada

17. Ganga Ram Son Of Daula Ram

18. Babu Urf Prabhat Son Of Late Gheesa

19. Chandalal Son Of Late Gheesa

20. Ram Narayan Son Of Late Gheesa

21. Hanuman Son Of Late Gheesa, Respondent No. 9 To 15, By Caste Bagada, Respondent No. 2 To 8 Resident Of Santo Ki Dhani, Thanawali, Village Morija, Tehsil Chomu, District Jaipur Rajasthan

22. Gram Panchayat Morija Through Sarpanch, Gram Panchayat Morija, District Jaipur Rajasthan

23. The State Of Rajasthan Through District Officer, Jaipur District Jaipur Rajasthan

24. The State Of Rajasthan Through Land Holder, Tehsildar Chomu, Tehsil Chomu, District Jaipur Rajasthan

----Respondents

For Petitioner(s) : Mr. M.C. Jain For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

13/09/2023

1. Counsel for the petitioner instead of arguing the matter on

merits, made a limited prayer that the trial Court may be directed

to conclude the suit proceedings pending before it at the earliest.

[2023:RJ-JP:22404] (3 of 3) [CW-24413/2017]

2. Counsel for the petitioner submits that suit was filed in the

year 2006 and proceedings of the suit has not been concluded so

far.

3. Taking into consideration the period of pendency of the suit,

this Court in the exercise of supervisory powers directs the Court

of Additional Civil Judge No.25, Jaipur Metropolitan, Jaipur to

decide the Suit No.108/2006 pending before it expeditiously and

preferably within a period of one and a half year from the date of

production of certified copy of this order.

4. Accordingly, the present writ petition stand disposed of.

5. Since the main petition has been dismissed, all other

pending applications also stand disposed.

(GANESH RAM MEENA),J

ARTI SHARMA /88

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