SAROJ Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) These criminal revision petitions under Ss. 397 and 401 Cr.P.C. have been preferred claiming the following reliefs: Revision Petition No.1457/2019:

(2.) The cause of dispute between the parties, as revealed from the record, including the impugned orders passed by the learned courts below, is a residential house (House No.22, Pawan Vihar Scheme, Jodhpur).

(3.) Revision Petition No.1457/2019 has been preferred by the petitioner against the judgment dtd. 24/9/2019 passed by the learned appellate court, upholding the order dtd. 26/9/2017 passed by the learned trial court, whereby the application preferred by the petitioner for delivery possession of the house in question was rejected.