Santosh And Ors vs Telaram And Ors (2024:Rj-Jp:11350)
2024 Latest Caselaw 1559 Raj/2

Rajasthan High Court

Santosh And Ors vs Telaram And Ors (2024:Rj-Jp:11350) on 5 March, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

[2024:RJ-JP:11350]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                 S.B. Civil Writ Petition No. 15132/2016

1.       Santosh Wife Of Late Shri Tarachand
2.       Jitendra Son Of Late Shri Tarachand
3.       Manoj Son Of Late Shri Tarachand
4.       Anita Kumari Daughter Of Late Shri Tarachand
5.       Neetu Kumari Daughter Of Late Shri Tarachand
6.       Prakash Chand Son Of Shri Heera Lal
7.       Ramesh Chand Son Of Shri Heera Lal
8.       Subhash Chand Son Of Shri Heera Lal
9.       Chandra Shekhar Son Of Shri Heera Lal, Resident Of
         Dholasari, Tehsil Dataramgarh, District Sikar
10.      Vimla Daughter Of Shri Heera Lal, Wife Of Shri Moolaram,
         Resident Of Chitrakoot Colony, All Through Power Of
         Attorney Ramchandra Son Of Late Shri Heera Lal,
         Resident Of Dholasari, Tehsil Dataramgarh, District Sikar
                                                      ----Applicants/Petitioners
                                     Versus
1.       Telaram Son Of Moolaram, resident of 326, Ward No. 1,
         Laxmangarh, District Sikar
2.       Sitaram Son Of Birjuram,                  resident       of   Data,   Tehsil
         Dataramgarh, District Sikar
3.       Mahaveer Prasad Son Of Shri Moolaram, resident of
         Uparwala Bas, Ward No. 1, Tehsil Laxmangarh, District
         Sikar,  Presently    Resident Of   Dholasari, Tehsil
         Dataramgarh, District Sikar
4.       Sangeeta Devi Wife Of Shri Shyam Sundar,                       resident of
         Dholasari, Tehsil Dataramgarh, District Sikar
5.       Patwari Halka, Dholasari, Tehsil Dataramgarh, District
         Sikar
6.       Sub-Registrar, Dataramgarh, District Sikar
7.       Tehsildar, Dataramgarh, District Sikar
                                                                  ----Respondents

For Petitioner(s) : Mr. Hashim Khan for Mr. Sageer Ahmed For Respondent(s) :

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

05/03/2024

[2024:RJ-JP:11350] (2 of 2) [CW-15132/2016]

Learned counsel for the petitioners submits that this civil writ

petition is rendered infructuous.

The civil writ petition is dismissed accordingly.

(MAHENDAR KUMAR GOYAL),J

Manish/s-209

Powered by TCPDF (www.tcpdf.org)