Ramgopal vs Murti Mandir Shri Raghnath Ji Ors ...
2023 Latest Caselaw 5207 Raj/2

[2023:RJ-JP:24188]

           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                       BENCH AT JAIPUR

                S.B. Civil Writ Petition No. 8318/2015

Ramgopal son of Onkarmal, aged about 62 years, resident of
Village Post Bajar, Tehsil and District Sikar (Rajasthan).
                                                                          ----Petitioner
                                           Versus
      1. Murti Mandir Shri Raghunath Ji. Virajman st Village Bajor.
           Tehsil and District Sikar through nest friend Mahant Pujari
           Mahesh Kuamar son of Shri Siv Bhagwan, aged about 38
           years, resident of Village Bajor, Tehsil and District Sikar
           (Rajasthan)
      2.    Bansidhar son of Late Gangadhar, resident of Goriyan,
           Ramdevara, Viya Ranoli, Tehsil Dantaramgarh, District
           Sikar (Rajasthan).
      3. Prahlad Ray son of Bansidhar, aged about 50 years.
      4. Smt. Mohani wife of Prahlad Ray, aged about 46 years,
      5. Dinesh Kumar son of Prahlad Ray.
           all resident of Village Bajor Tehsil and District Sikar and
           presently     R/o         Village     Goriya,        viya    Ranoli,    Tehsil
           Dantaramgarh, District Sikar Rajasthan
                                                                        ----Respondent

For Petitioner(s) : Mr. Anil Kumar For Respondent(s) : Mr. Ajay Gupta Mr. Rajesh Gadwal

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

21/09/2023

Counsel for the petitioner submits that the present writ

petition has become infructuous.

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

the present writ petition is dismissed as having become

infructuous.

[2023:RJ-JP:24188] (2 of 2) [CW-8318/2015]

Since the main petition has been dismissed, all other

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

(GANESH RAM MEENA),J

ARTI SHARMA /249

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