Santosh vs Babu Lal (2025:Rj-Jd:1665)
2025 Latest Caselaw 4097 Raj

Rajasthan High Court - Jodhpur

Santosh vs Babu Lal (2025:Rj-Jd:1665) on 10 January, 2025

Author: Birendra Kumar

Bench: Birendra Kumar

[2025:RJ-JD:1665]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                    S.B. Civil Second Appeal No. 84/2022

Santosh D/o Shri Kana Ram, Aged About 40 Years, W/o Shri
Banwari Lal, R/o Village Bhinvsar Through Power Of Attorney
Holder Shri Vishwajeet Kashwan S/o Sh. Virendra Kumar, Aged
26 Years, R/o Village Dhakawali, Sujangarh, Distt. Churu.
                                                                        ----Appellant
                                       Versus
1.       Babu Lal S/o Nanda Ram, B/c Jat, R/o Village Tanwara,
         Tehsil Ladnu, Distt. Nagaur
2.       Jai Prakash S/o Late Nanda Ram, B/c Jat, R/o Village
         Tanwara, Tehsil Ladnu, Distt. Nagaur.
3.       Damodar Prasad Sharma S/o Sukhdev Sharma, B/c
         Brahmin, R/o Village Lodsar, Tehsil Sujangarh, Distt.
         Churu.
4.       Purna Ram S/o Kishna Ram, B/c Jat, R/o Village Lodsar,
         Tehsil Sujangarh, Distt. Churu.
5.       Durga Ram Khokhar S/o Ganpat Ram, B/c Jat, R/o Village
         Tanwara, Tehsil Ladnu, Distt. Nagaur.
6.       Mining Engineer, Mines And Geology Department, Nagaur.
         (Raj.)
7.       Superintending Mining Engineer, Ajmer Circle, Ajmer
         (Raj.)
8.       Tehsildar/sub       Registrar,        Ladnu,       Tehsil    Ladnu,   Distt.
         Nagaur. (Raj.)
                                                                     ----Respondents
                                 Connected With
                    S.B. Civil Second Appeal No. 83/2022
Santosh D/o Shri Kana Ram, Aged About 40 Years, W/o Shri
Banwari Lal, R/o Village Bhinvsar Through Power Of Attorney
Holder Shri Vishwajeet Kashwan S/o Sh. Virendra Kumar, Aged
26 Years, R/o Village Dhakawali, Sujangarh, Distt. Churu.
                                                                        ----Appellant
                                       Versus
1.       Nanda Ram S/o Late Shri Goda Ram, B/c Jat, R/o Village
         Tanwara, Tehsil Ladnu, Distt. Nagaur.
2.       Babu Lal S/o Nanda Ram, B/c Jat, R/o Village Tanwara,

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                                    [2025:RJ-JD:1665]                    (2 of 2)                          [CSA-84/2022]


                                            Tehsil Ladnu, Distt. Nagaur.
                                   3.       Jai Prakash S/o Late Nanda Ram, B/c Jat, R/o Village
                                            Tanwara, Tehsil Ladnu, Distt. Nagaur.
                                   4.       Damodar Prasad Sharma S/o Sukhdev Sharma, B/c
                                            Brahmin, R/o Village Lodsar, Tehsil Sujangarh, Distt.
                                            Churu.
                                   5.       Purna Ram S/o Kishna Ram, B/c Jat, R/o Village Lodsar,
                                            Tehsil Sujangarh, Distt. Churu.
                                   6.       Durga Ram Khokhar S/o Ganpat Ram, B/c Jat, R/o Village
                                            Tanwara, Tehsil Ladnu, Distt. Nagaur.
                                   7.       Mining Engineer, Mines And Geology Department, Nagaur.
                                            (Raj.)
                                   8.       Superintending Mining Engineer, Ajmer Circle, Ajmer
                                            (Raj.)
                                   9.       Tehsildar/sub    Registrar,        Ladnu,       Tehsil    Ladnu,   Distt.
                                            Nagaur. (Raj.)
                                                                                                     ----Respondents


                                   For Appellant(s)          :     Mr. Rajesh Punia.
                                   For Respondent(s)         :     Mr. J.K. Bhaiya.
                                                                   Mr. Lalit Pareek (Mining Department).


                                          HON'BLE MR. JUSTICE BIRENDRA KUMAR

Order 10/01/2025

Learned counsel for the appellant seeks permission to

withdraw the instant second appeals against judgment and decree

dated 25.02.2022 passed by Learned Additional District Judge,

Deedwana in Civil Appeal (Decree) Nos. 3/2022 and 4/2022.

Accordingly, these second appeals stand dismissed as

withdrawn for the reason that the parties have settled their

dispute outside the Court.

(BIRENDRA KUMAR),J 51-52-sumer/-

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