Jagdish Prasad And Others vs State Of Rajasthan And Others

Vinit Kumar Mathur, J

S.B. Writ Misc Application No. 97/2010:-

The present application has been filed by one applicant – Amarjeet Singh for recalling the order dated 06.04.2007 on the ground that the applicant is the subsequent purchaser of the land from one Menga Singh S/o Dalip Singh who was impleaded as party respondent No.5 in the writ petition preferred by Doolaram. Learned counsel for the applicant submits that since Menga Singh, who was party respondent in the writ petition preferred by the petitioner Doolaram had no interest in the land, he did not pursue the writ proceedings and when the applicant came to know that the writ petition filed by Doolaram has been allowed vide order dated 06.04.2007, the present application for recalling has been filed.

I have considered the submission made at the Bar and have gone through the contents of the application.

The order dated 06.04.2007 passed by this Court cannot be recalled on the ground that the present applicant was the purchaser of the land from respondent No.5 Menga Singh, who was impleaded in the writ petition. The present application for recalling the order dated 06.04.2007 is therefore cannot be entertained on this ground.

Hence, the application for recalling the order dated 06.04.2007 is dismissed.

S.B. Civil Writ Petition No. 11465/2011:-

In view of the order passed in S.B. Writ Misc Application No. 97/2010, the present writ petition has become infructuous.

Accordingly, the present writ petition is dismissed as having become infructuous.