Rajkumar Jain Son Of Shri Kastoor ... vs The State Of Rajasthan ...
2023 Latest Caselaw 4959 Raj/2

[2023:RJ-JP:23311-DB]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

             D.B. Civil Writ (PIL) Petition No. 6113/2022

1.       Rajkumar Jain Son of Shri Kastoor Chand Jain, Aged
         About 61 Years, Resident of Mewara Sadan, Sunar Gali,
         Rampura Bazar, Kota City. Kota, Rajasthan.
2.       Shyam Sundar Lohiya Son of Shri Vimal Kumar Lohiya,
         Aged About 62 Years, Resident of Lohiya Sadan, Vijay
         Market, Ghantaghar, Kota.
3.       Hardeep Singh Son of Late Shri Gur Bachan Singh, Aged
         About 35 Years, Resident of M N 3G1, Mahaveer Nagar-3,
         Kota
4.       Mukesh Son of Shri Purushottam, Aged About 53 Years,
         Resident of House No. K-15, Ambedkar Colony, Kunhadi,
         Kota.
                                                                      ----Petitioners
                                       Versus
1.       The State of Rajasthan, Through Secretary, Department
         of Urban Development And Housing, Secretariat, Jaipur.
2.       Urban Improvement Trust, Kota, Through Its Secretary.
3.       District Collector, Kota.
                                                                    ----Respondents

For Petitioner(s) : Mr. Pradeep Singh, Advocate for Mr. Rajveer Sharma, Advocate For Respondent(s) : Mr. Satya Narayan Kumawat, Advocate

HON'BLE MR. JUSTICE MANINDRA MOHAN SHRIVASTAVA HON'BLE MR. JUSTICE PRAVEER BHATNAGAR

Judgment / Order

15/09/2023

This PIL petition is completely frivolous.

The relief sought in this petition is with regard to property of

deity in respect of which there is already a decree passed by Civil

Court in Civil Suit No. 139/2009. The decree which has been

[2023:RJ-JP:23311-DB] (2 of 2) [CW-6113/2022]

granted by the Civil Court is an executable one at the instance of

the plaintiffs therein.

The petitioners' claims to be a worshipper. When there is

already a decree, no orders are required to be passed.

Therefore, this PIL petition is dismissed.

(PRAVEER BHATNAGAR),J (MANINDRA MOHAN SHRIVASTAVA),J

Mohita /24

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