PARASCHAND BAID Vs. AMIN ALI KHAN

JUDGEMENT

(1.) Defects pointed out by the Registry are waived.

(2.) Heard counsel for the petitioner through video conferencing.

(3.) Petitioner has preferred this writ petition seeking prayer that possession notice dated 12.03.2020(Annx.14) may be set aside, to the extent of property of the petitioner and Respondent Nos.2 to 5 be directed not to initiate any proceedings regarding Plot No.163 situated at Udhyog Nagar, Jhotwara, Jaipur until the final outcome of FIR No.37/2020 and not to create any hurdle in peaceful use and enjoy of the Plot No.163 situated at Udhyog Nagar, Jhotwara, Jaipur by petitioner.