Pooran Chand Meena Son Of Shri Revad Ram ... vs Revadram Meena Son Of Late Shri ...
2024 Latest Caselaw 2559 Raj/2

Rajasthan High Court

Pooran Chand Meena Son Of Shri Revad Ram ... vs Revadram Meena Son Of Late Shri ... on 5 April, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

[2024:RJ-JP:16413]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                 S.B. Civil Writ Petition No. 5911/2022

Pooran Chand Meena Son Of Shri Revad Ram Meena, Resident Of
Ralko Ki Dhani, Nangal Susavtan, Tehsil Amer District Jaipur,
Rajasthan.
                                                                    ----Petitioner
                                    Versus
1.       Revadram Meena Son Of Late Shri Lakhmaram Meena,
         (Deceased) Through Legal Heirs.
1/1.     Gyarsi Devi Wife Of Late Shri Revad Ram Meena, Resident
         Of Bakya Ki Dhani, Tan Nangal, Susavtan, Tehsil Amer,
         District Jaipur Rajasthan.
1/2.     Gaura Wife Of Shri Narayan Meena, Resident Of Gram
         Chitanukala, Tehsil Amer District Jaipur Rajasthan.
1/3.     Basanti Devi Wife Of Babu Lal Meena, Resident Of Bada
         Gaon Aakheda Bishangarh Post Shambhu Patel Ki Dhani
         Tehsil Amer District Jaipur Rajasthan.
1/4.     Savitri Devi Wife Of Mahesh Meena, Resident Of Bada
         Gaon Aakheda Bishangarh Post Shambhu Patel Ki Dhani
         Tehsil Amer District Jaipur Rajasthan.
1/5.     Chota Wife Of Shyoram Meena, Resident Of Indragarh
         Bavalya Ki Dhani, Keriyo Ka Khoda Tehsil Jamvaramgarh
         District Jaipur Rajasthan.
2.       Girdhari Meena Son Of Late Shri Revadram Meena,
         Resident Of Nangal, Susavtan, Tehsil Amer, District Jaipur
         Rajasthan.
3.       Manohar Meena Son Of Late Shri Revad Ram Meena,
         Resident Of Nangal, Susavtan, Tehsil Amer, District Jaipur
         Rajasthan.
4.       Hukmaram Meena Son Of Late Shri Revad Ram Meena,
         Resident Of Nangal, Susavtan, Tehsil Amer, District Jaipur
         Rajasthan.
5.       Suresh Meena Son Of Late Shri Revad Ram Meena,
         Resident Of Bakya Ki Dhani, Tan Nangal, Susavtan, Tehsil
         Amer, District Jaipur Rajasthan.
                                                                 ----Respondents

For Petitioner(s) : None present For Respondent(s) :

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

05/04/2024

[2024:RJ-JP:16413] (2 of 2) [CW-5911/2022]

This writ petition is directed against the order dated

07.03.2022 passed by the learned Additional Civil Judge No.3,

Jaipur District, Jaipur whereby, an application filed by the

respondents/defendants under Order 8 Rule 1(3) and Section 151

CPC has been allowed.

None for the petitioner. None had appeared on his behalf on

last date as well, i.e., 29.02.2024.

In view thereof, this civil writ petition is dismissed for non-

prosecution. Pending application(s), if any, also stands disposed

of.

(MAHENDAR KUMAR GOYAL),J

Manish/34

Powered by TCPDF (www.tcpdf.org)