Madrasa Taleem-Ul-Islam vs Ishaq And Others ...
2023 Latest Caselaw 5305 Raj/2

                                   [2023:RJ-JP:25028]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                    S.B. Civil Second Appeal No. 487/2015

                                   Madrasa Taleem-Ul-Islam Vaka Pallipar Mohalla Ansariyan Ward
                                   No.30, City Sawai Madhopur, through:-
                                   1.Hazi Id Mohammed son of Kalu Khan, Resident of Ansari
                                   Mohalla, City Sawai Madhopur (Rajasthan) (died)
                                   2.Mohammed Rais son of Hazi Ikramuddin, Ansari Resident of
                                   Ansari Mohalla, City Sawai Madhopur (Rajasthan)
                                                                                               ----Appellant/Plaintiff
                                                                        Versus
                                   1.Ishaaq son of Shri Ismayeel, Resident of Pallipar, Ansari
                                   Mohalla, City Sawai Madhopur (Rajasthan)
                                   2.Nagar Nigam Sawai Madhopur through its Commissioner Nagar
                                   Nigam, Sawai Madhopur (Rajasthan)]
                                   3.President, Nagar Nigam, Sawai Madhopur (Rajasthan)
                                   4.Director, Lok Swqasthya Sanstha, Jaipur (Rajasthan)
                                                                                    ----Respondents/Defendants

For Appellant(s) : Mr. M.C. Jain For Respondent(s) :

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

26/09/2023

Learned counsel for the appellants wants to withdraw this

civil second appeal as he has instructions to seek regularization of

the subject land from the respondents no.2, 3 & 4, as observed by

the learned Court vide judgment and decree impugned herein.

This civil second appeal is dismissed accordingly.

(MAHENDAR KUMAR GOYAL),J

Sudha/119

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