Rajasthan High Court - Jodhpur
Madan Lal Prajapat vs Smt. Meena Bai & Ors on 17 April, 2017
Author: Arun Bhansali
Bench: Arun Bhansali
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 8839 / 2015
Madan Lal Prajapat S/o Shri Teja Ram, By caste Prajapat, Age 38
years, R/o Plot No.32, Roop Rajat Sarovar, Opposite Preksha
Hospital, Pal Road, Jodhpur (Raj.).
----Petitioner
Versus
1. Smt. Meena Bai W/o Late Shri Ladu Ram, By caste
Choudhary, R/o Near Kumharon Ka Mandir, Ist 'B' Road,
Sardarpura, Jodhpur (Raj.).
2. Ratan S/o Late Shri Ladu Ram,
3. Rajendra S/o Late Shri Ladu Ram,
4. Renu D/o Late Shri Ladu Ram,
5. Suman D/o Late Shri Ladu Ram,
6. Indu D/o Late Shri Ladu Ram,
7. Vandana D/o Late Shri Ladu Ram,
All by caste Chudhary, R/o Near Kumharon Ka Mandir, 1 st 'B'
Road, Sardarpura, Jodhpur (Raj.).
----Respondents
_____________________________________________________
For Petitioner(s) : Mr. Manish Patel.
For Respondent(s) :
_____________________________________________________
HON'BLE MR. JUSTICE ARUN BHANSALI
Order 17/04/2017 This writ petition was filed by the petitioner aggrieved against the order dated 21.5.2015, whereby the petitioner was required to publish the notices of the respondents at various places.
An application has been filed by the petitioner inter-alia indicating that the directions given by the Rent Tribunal have been (2 of 2) [CW-8839/2015] complied with and therefore, the petitioner wants to withdraw the writ petition.
A prayer has been made that the Tribunal may be directed to proceed in the matter expeditiously.
In view of the submissions made, the application filed by the petitioner is allowed.
The writ petition is dismissed as withdrawn. The Rent Tribunal is directed to proceed with the matter as expeditiously as possible and unnecessary adjournment may not be granted.
(ARUN BHANSALI)J. Rm/58