Rajendra Singh Mehta vs Dhool Chand And Ors (2025:Rj-Jd:23012)
2025 Latest Caselaw 1221 Raj

Rajasthan High Court - Jodhpur

Rajendra Singh Mehta vs Dhool Chand And Ors (2025:Rj-Jd:23012) on 13 May, 2025

Author: Birendra Kumar

Bench: Birendra Kumar

                                   [2025:RJ-JD:23012]

                                       HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                                                                JODHPUR
                                                  S.B. Civil Writ Petition No. 275/2017
                                   Rajendra Singh Mehta S/o Shri Late Takhat Singh Mehta, R/o 13,
                                   Babelon Ki Sehri, At Present-House No. 507, Tegore Nagar,
                                   Sector-4, Hiran Magri, Udaipur
                                                                                          ----Petitioner
                                                                  Versus
                                   1.     Dhool Chand S/o Logar Ji Dangi, R/o Dangiyon Ka Guda,
                                          Tehsil- Badgaon, Udaipur
                                   2.     Gopi Lal S/o Logar Ji Dangi, R/o Dangiyon Ka Guda,
                                          Tehsil- Badgaon, Udaipur
                                   3.     Smt. Neti W/o Logar Dangi, R/o Dangiyon Ka Guda,
                                          Tehsil- Badgaon, Udaipur
                                                                                      ----Respondents


                                   For Petitioner(s)         :     Mr. RS Mankad
                                   For Respondent(s)         :     Mr. SL Jain


                                                 HON'BLE MR. JUSTICE BIRENDRA KUMAR

Order

13/05/2025

Learned counsel for the petitioner seeks permission to

withdraw this writ petition with liberty to pursue the matter

according to law.

Learned counsel for the petitioner submits that in fact in

execution of decree, the agricultural land was initially attached

which was released by the impugned order by the execution court

for the reason that agricultural land cannot be attached. The

petitioner be permitted to take step for attachment of other

property of the judgment debtor according to law.

With the aforesaid liberty prayer for withdrawal is allowed.

Accordingly, this Civil Writ Petition stands disposed of as

withdrawn.

(BIRENDRA KUMAR),J 29-nitin/-

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