Ratan Lal S/O Shri Ram Chandra vs Mandir Murti Shri Sitaram Ji ...
2023 Latest Caselaw 5235 Raj/2

[2023:RJ-JP:24680]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

              S.B. Civil Writ Petition No. 11178/2020

Ratan Lal S/o Shri Ram Chandra, Aged About 63 Years, R/o
Bahadurpura, Police Station And Tehsil Virat Nagar District Jaipur
Rajasthan
                                                                    ----Petitioner
                                    Versus
1.       Mandir Murti Shri Sitaram Ji Maharaj, Virajman Village
         Kankria Through Pujari Biharidas Chela Shyamdas Village
         Kankria, Tehsil Virat Nagar, Jaipur Rajasthan
2.       Tehsildar Viratnagar, Tehsil Viratnagar, District Jaipur
         Rajasthan
3.       State Of Rajasthan, Through District Collector Jaipur,
         Office Banipark Jaipur, District Jaipur, Rajasthan
4.       Bheruram S/o Chibbu @raju, R/o Bahadurpura, Tehsil
         Virat Nagar, District Jaipur
5.       Ramnarayan S/o Bheurram, R/o Bahadurpura, Tehsil Virat
         Nagar, District Jaipur
6.       Ganpat S/o Bheruram, R/o Bahadurpura, Tehsil Virat
         Nagar, District Jaipur
7.       Madhu W/o Ramesh Cahnd, R/o Bahadurpura, Tehsil Virat
         Nagar, District Jaipur
8.       Anita W/o Ramnarayan, R/o Bahadurpura, Tehsil Virat
         Nagar, District Jaipur
9.       Laxmi W/o Ganpat, R/o Bahadurpura, Tehsil Virat Nagar,
         District Jaipur
10.      Ramesh Chand S/o Bheru Ram, R/o Bahadurpura, Tehsil
         Virat Nagar, District Jaipur
                                                                 ----Respondents

For Petitioner(s) : Mr. Rajesh Kumar Sharma For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

22/09/2023

[2023:RJ-JP:24680] (2 of 2) [CW-11178/2020]

Counsel for the petitioner submits that the temporary

injunction application is still pending for the disposal before the

trial Court and his limited prayer is for issuance of direction to the

concerned Court for disposal of the temporary injunction

application at earliest.

In view of the limited prayer made by counsel for the

petitioner and considering the pendency of temporary injunction

application since 2020, this Court deems it just and proper to

direct the ACJM, Shahpura, District Jaipur to decide the Temporary

Injunction Application alongwith the main suit expeditiously and

preferably within three months from the date of production of

certified copy of this order.

Accordingly, the present writ petition is disposed of.

(GANESH RAM MEENA),J

ARTI SHARMA /75

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