Arvind Kumar vs Dwarkaprasad S/O Prahladrai ...
2023 Latest Caselaw 5299 Raj/2

[2023:RJ-JP:24942]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

              S.B. Civil Writ Petition No. 15767/2018

1.       Arvind Kumar, Aged About 36 Years, S/o Devkinandan,
         Resident Gusaiyon Ka Kasba, Fatehpur, District Sikar.
2.       Rakesh Kumar, Aged About 33 Years, S/o Devkinandan,
         Resident Gusaiyon Ka Kasba, Fatehpur, District Sikar.
3.       Niranjanlal, Aged About 31 Years, S/o Devkinandan,
         Resident Gusaiyon Ka Kasba, Fatehpur, District Sikar.
4.       Kamalkumar, Aged About 29 Years, S/o Devkinandan,
         Resident Gusaiyon Ka Kasba, Fatehpur, District Sikar.
                                                                   ----Petitioners
                                    Versus
1.       Dwarkaprasad S/o Prahladrai, Aged About 70 Years,
         Resident Of Chiraniyon Ka Mohollah, Kasba Fatehpur,
         District Sikar Raj.
2.       Parmeshwarlal S/o Surajmal, Aged About 80 Years,
         Resident Of Shani Chowk, Kasba Fatehpur, District-Sikar
3.       Banwarilal (Since Deceased), Resident Of Chiraniyon Ka
         Mohalla, Kasba Fatehpur Shekhawati, District Sikar,
         Rajasthan.
4.       Budhmal S/o Gang Ji, Aged About 64 Years, resident Of
         Chiraniyon Ka Mohalla, Kasba Fatehpur Shekhawati,
         District Sikar, Rajasthan.
5.       Nandkishore S/o Dwarkaprasad, Resident Of Ward No-
         15, Kasba Fatehpur District Sikar, Rajasthan.
6.       Kailash S/o Ramnath, Resident Of Near Chamdiyon Ki
         Dharmshala, Kasba Fatehpur Shekhawati, District Sikar.
7.       Prakash Kasera S/o Shri Nandlal Kasera, R/o Bh 120,
         Ground Floor, Sector-2, Salt Lake, Vaishali Bus Stand,
         Near Tank No.- 7, Kolkotta-700091, Through Power Of
         Attorney Holder Ramavtar S/o Radheyshyam, By Caste
         Oontwalia Mahajan, Resident Of Ramgarh Sethan, District
         Sikar.
8.       Nagar Palika Mandal, Fatehpur District Sikar Through Its
         Execution Officer.
                                                                 ----Respondents

For Petitioner(s) : Mr. Akhil Simlote For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

26/09/2023

[2023:RJ-JP:24942] (2 of 2) [CW-15767/2018]

Counsel for the petitioners submits that the present writ

petition has become infructuous.

In view of the statements made by counsel for the

petitioners, 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 /19

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