Rajasthan High Court - Jaipur
Ratan Chand Son Of Shri Rajendra Kumar vs Nanda Lal Son Of Shri Ram Dev on 21 April, 2022
Author: Ashok Kumar Gaur
Bench: Ashok Kumar Gaur
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 4649/2021
Manohar Lal Gupta Son Of Shri Ram Sahay, Aged About 64
Years, Resident Of Subhash Bazar, Gangapur City, District Sawai
Madhopur.
----Petitioner
Versus
1. Om Prakash Mangal Son Of Late Shri Ramswaroop Bajaj,
(Since Deceased) Through Lrs
2. Smt. Kaushalya, Wife Of Late Shri Om Prakash Mangal
3. Ashok Mangal Son Of Late Shri Om Prakash Mangal, Both
Resident Of Gangapur City, District Sawai Madhopur.
4. Archana Mangal Daughter Of Late Shri Om Prakash
Mangal, Wife Of Shri Ghanshyam Lal Gupta, Resident Of
Jaipur.
5. Rashmi Garg Daughter Of Late Shri Om Prakash Mangal,
Wife Of Shri Sunil Garg, Resident Of Gangapur City,
District Sawai Madhopur.
----Respondents
S.B. Civil Writ Petition No. 17943/2019 Suresh Chand Son Of Shri Murari Lal, Aged About 45 Years, By Caste Brahmin, Resident Of Gangapur City C/o Sonu X-Ray, Opposite Government Hospital, Gangapur City, District Sawai Madhopur.
----Petitioner Versus Ashok Kumar Son Of Late Shri Bhagwati Lal, Resident Of Infront Of Government Hospital, Gangapur City, District Sawai Madhopur.
----Respondent S.B. Civil Writ Petition No. 679/2020 Vishnu Kumar Bhandari Son Of Late Shri Bhagirath Lal Mahajan, (Downloaded on 25/04/2022 at 10:09:55 PM) (2 of 4) [CWP-4649/2021] Resident Of Infront Of Katla Of Johari Saraf, Gangapur City Through Proprietor Firm M/s Bhagirath Lal Vishnu Kumar, Aged 32 Years, Resident Of Gangapur City, District Sawai Madhopur.
----Petitioner Versus
1. Kalicharan Goyal Son Of Shri Jugal Kishore Goyal, Resident Of Gangapur City, District Sawai Madhopur.
2. Piyush Son Of Late Shri Vishnu Kumar, Aged About 12 Years, Resident Of Gangapur City, Minor Through Suit Gurdian Shri Dheeraj Palliwal, Advocate, Gangapur City, District Sawai Madhopur.
3. Bhavyansh Son Of Late Shri Vishnu Kumar, Aged About 5 Years, Resident Of Gangapur City, Minor Through Suit Guardian Shri Dheeraj Palliwal, Advocate, Gangapur City, District Sawai Madhopur.
----Respondents S.B. Civil Writ Petition No. 2454/2020 Ratan Chand Son Of Shri Rajendra Kumar, Aged About 59 Years, Resident Of Nahar Road, Gangapur City, District Sawai Madhopur, Rajasthan.
----Petitioner Versus Nanda Lal Son Of Shri Ram Dev, Through President Khatik Samaj, Shivalaya Parisar, Nahar Road, Gangapur City, District Sawai Madhopur.
----Respondent S.B. Civil Writ Petition No. 6977/2020 Amar Singh Dhabai Son Of Shri Kalyan Singh, Aged About 60 Years, Resident Of Dhabai Cycle Center, Mal Godown Road, Gangapur City, District Sawai Madhopur, Rajasthan.
----Petitioner Versus Girraj Prasad Gupta Son Of Shri Mathura Lal, Resident Of Gangapur City, Sawai Madhopur.
----Respondent
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(3 of 4) [CWP-4649/2021]
S.B. Civil Writ Petition No. 14389/2020 Durga Lal Son Of Shri Panna Lal, Aged About 65 Years, Resident Of Shukla Colony, Gangapur City, District Sawai Madhopur, Rajasthan.
----Petitioner Versus
1. Shyam Lal Son Of Shri Ramswaroop, Resident Of Gangapur City, District Sawai Madhopur.
2. Vinod Kumar Son Of Shri Shyam Lal, Resident Of Gangapur City, District Sawai Madhopur.
3. Banwari @ Bunty Son Of Shri Durga Lal, Through Firm Bansal Garment, Indira Market, Gangapur City, District Sawai Madhopur.
----Respondents S.B. Civil Writ Petition No. 1130/2021 Gajanand Son Of Shri Brijmohan, Aged About 57 Years, Resident Of Kalyanji Gate, Near Sunaron Ka Temple, Gangapurcity, District Sawai Madhopur.
----Petitioner Versus Smt. Rampyari Wife Of Late Shri Hanuman Prasad, Resident Of Gangapur City, District Sawai Madhopur.
----Respondent For Petitioner(s) : Mr.L.L.Gupta, Adv. with Mr.Vikram Yadav, Adv.
Mr.D.K.Dixit, Adv.
For Respondent(s) : Mr.Rahul Sharma, Adv. for Mr.Rajneesh Gupta, Adv.
Mr.Manoj Kumar Avasthi, Adv.
Mr.Manoj Kumar Bhardwaj, Adv. Mr.Dharmendra Jain, Adv. for Mr.Arvind Kumar Arora, Adv.
Mr.Jitesh Jain, Adv.
HON'BLE MR. JUSTICE ASHOK KUMAR GAUR Order 21/04/2022 (Downloaded on 25/04/2022 at 10:09:55 PM) (4 of 4) [CWP-4649/2021] The issue raised in all these petitions is squarely covered by the decision rendered by the Apex Court in the case of Shankarlal Nadani Vs. Sohan Lal Jain in Civil Appeal No.2816/2022 (SLP (Civil) No.2455/2022) decided vide order dated 12.04.2022.
Accordingly, the present writ petitions stand disposed of in view of the law laid down by the Apex Court in the case of Shankarlal Nadani Vs. Sohan Lal Jain (supra) and now all the respective parties would be bound by the directions given by the Apex Court.
(ASHOK KUMAR GAUR),J Monika/31-39 except 32 & 38 (Downloaded on 25/04/2022 at 10:09:55 PM) Powered by TCPDF (www.tcpdf.org)