Shreenarain vs Tulsi Narain And Ors ...
2023 Latest Caselaw 5132 Raj/2

[2023:RJ-JP:23858]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                S.B. Civil Writ Petition No. 6317/2017

Shreenarain S/o Daulji, Jatwara Kalan, Tehsil And Distt. Sawai
Madhopur. Raj.
                                                                     ----Petitioner
                                     Versus
1.       Tulsi Narain, aged 59 years
2.       Ramesh, aged 57 years
3.       Suresh, aged 51 years
4.       Chandra Mohan, aged 46 years Sr. No. 1 To 4 S/o
         Nandkishor
5.       Madan Lal, aged 67 years
6.       Satyanarayan, aged 66 years
7.       Jagdish, aged 63 years Sr. No. 5 To 7 S/o Kishan Gopal,
         All R/o Jatwara Kalan, Tehsil And District Sawai Madhopur
         Raj.
8.       Smt. Idi W/o Roshan, aged 76 years Vill - Jagwara Kalan,
         Tehsil And Distt. Sawai Madhopur Raj.
9.       Sub Registrar, Sawai Madhopur Raj.
10.      Tehsildar Sahab, Tehsil Sawai Madhopur, Distt. Sawai
         Madhopur.
11.      Halka Patwari, Halka Jatwara Kalan, Tehsil And Distt.
         Sawai Madhopur.
                                                                  ----Respondents

For Petitioner(s) : Mr. P.S. Sharma For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

20/09/2023

Counsel for the petitioner submits that the present writ

petition has become infructuous.

[2023:RJ-JP:23858] (2 of 2) [CW-6317/2017]

In view of the statements made by counsel for the petitioner,

the present writ petition is dismissed as having become

infructuous.

Since the main petition has been dismissed, all other

pending application/s, if any, also stands dismissed.

(GANESH RAM MEENA),J

ARTI SHARMA /356

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