Rajasthan High Court - Jaipur
Ram Narayan S/O Mohru Mali vs The State Of Rajasthan ... on 12 May, 2025
Author: Anil Kumar Upman
Bench: Anil Kumar Upman
[2025:RJ-JP:19779]
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Writ Restoration Application No. 262/2025
1. Ram Narayan S/o Mohru Mali, (Deceased) Through His
Legal Representatives-
1/1. Bajrang Son Of Ram Narain, Resident Of Jhalana Chod
Village Jhalana Chod, Jaipur.
1/2. Ramji Lal Son Of Ram Narain, Resident Of Jhalana Chod
Village Jhalana Chod, Jaipur.
1/3. Khem Chand Son Of Shri Ram Narain, Resident Of
Jhalana Chod Village Jhalana Chod, Jaipur.
2. Roop Narain Son Of Mohru, Resident Of Jhalana Chod
Village Jhalana Chod, Jaipur.
3. Suraj Son Of Balu, Resident Of Jhalana Chod Village
Jhalana Chod, Jaipur.
4. Chhitar Son Of Suraj Mali, Resident Of Sanganer Tehsil
Sanganer District Jaipur.
5. Kalyan Sahai S/o Mohru, (Deceased) Through His Legal
Representatives-
5/1. Kanhiya Lal S/o Kalyan Sahai Mali, Resident Of Sanganer
Tehsil Sanganer District Jaipur.
5/2. Heera Lal Son Of Kalyan Sahai Mali, Resident Of Sanganer
Tehsil Sanganer District Jaipur.
5/3. Hanuman Sahai Son Of Kalyan Sahai Mali, Resident Of
Sanganer Tehsil Sanganer District Jaipur.
6. Smt. Shanti Devi D/o Ramdayal, (Deceased) Through His
Legal Representatives-
6/1. Kalyan Sahai Son Of Shri Tulsi Ram, Resident Of Dhani
Kumawatan Tehsil Sanganer District Jaipur.
6/2. Ram Prakash Son Of Shri Tulsi Ram, Resident Of Dhani
Kumawatan Tehsil Sanganer District Jaipur.
6/3. Deepak Son Of Shri Tulsi Ram, Resident Of Dhani
Kumawatan Tehsil Sanganer District Jaipur.
6/4. Parwati D/o Shri Tulsi Ram Wife Of Ramesh Chand,
Resident Of Dhani Kumawatan Tehsil Sanganer District
Jaipur.
----Petitioners
Versus
1. The State Of Rajasthan, Through Tehsildar, Jaipur.
2. The Board Of Revenue For Rajasthan, Ajmer Through Its
Registrar.
3. The Collector, Jaipur.
4. Smt. Bhuri Daughter Of Ram Narain Wife Of Navratn Mali,
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[2025:RJ-JP:19779] (2 of 3) [WRES-262/2025]
Resident Of Village Sarwad District Ajmer.
5. Smt. Bardi Daughter Of Ram Narain Wife Of Ramdev Mali,
Resident Of Opposite Fun Kingdom, Beyond, Railway Line,
Surya Nagar, Durgapura, Jaipur
6. Smt. Bhonri Devi Daughter Of Kalyan Sahai Wife Of
Nanchhi Lal Mali, Resident Of Tila No. 5, Jawahar Nagar,
Jaipur.
7. Smt. Kamla Devi Daughter Of Kalyan Sahai Wife Of Heera
Lal Mali, Resident Of Manyawas, New Sanganer Road, Nai
Ki Thadi, Mansarovar, Jaipur.
8. Smt. Rukmani Devi Daughter Of Kalyan Sahai Wife Of
Shri Damodar Lal Mali, Resident Of Hasanpura, A, Nai
Dhani, Near Bagdo Ka Mohalla, Jaiupr.
9. Smt. Phoola Devi Daughter Of Kalyan Sahai Wife Of
Chetan Prakash Mali, Resident Of Hasanpura, A Nai
Dhani, Near Bagdo Ka Mohalla, Jaiupr.
10. Smt. Kalyani, Widow Of Late Shri Kalyan Sahai.
11. Yogendra Kumar Son Of Shri Tulsi Das, Resident Of
Kumawaton Ki Dhani, Tehsil Sanganer District Jaipur.
12. Smt. Kaushlya Devi Daughter Of Shri Ram Sahai Pareek,
Wife Of Narain Pareek, Resident Of B-52, Madhosingh
Circle, Bani Park, Near Collectorate, Jaipur.
----Respondents
For Petitioner(s) : Mr. Vishnu Bohra for Mr. Ajit Maloo HON'BLE MR. JUSTICE ANIL KUMAR UPMAN Order 12/05/2025 The instant civil writ restoration application under Article 226 of Constitution of India has been preferred for restoration of S.B. Civil Writ Petition No.9648/2007, which was dismissed by Registrar (Judicial) vide order dated 12.03.2025 on account of non-compliance of the per-emptory order dated 17.01.2025.
Having considered the grounds mentioned in the application and in the interest of justice, the same is allowed and the (Downloaded on 06/06/2025 at 11:04:52 PM) [2025:RJ-JP:19779] (3 of 3) [WRES-262/2025] S.B. Civil Writ Petition No.9648/2007 is ordered to be restored to its original number subject to payment of cost of Rs.1,000/- (One Thousand Rupees).
Rs.1,000/- (One Thousand Rupees) is to be deposited with Rajasthan State Legal Services Authority.
(ANIL KUMAR UPMAN),J GAUTAM JAIN /104 (Downloaded on 06/06/2025 at 11:04:52 PM) Powered by TCPDF (www.tcpdf.org)