Om Prakash Saini Andors vs State Urban Developmentors
2021 Latest Caselaw 2323 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                   S.B. Civil Writ Petition No. 16992/2015

                                   Om Prakash Saini Andors
                                                                                                         ----Petitioner
                                                                          Versus
                                   State Urban Developmentors
                                                                                                       ----Respondent

For Petitioner(s) : Mr. Aditya Narain Sharma For Respondent(s) : Mr. Brij Kishor Sharma

HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA

Order

08/04/2021

Learned counsel for the petitioner relies on judgment passed

by the Co-ordinate Bench dated 30.05.2016 in the case of

Madanlal versus State of Rajasthan & Ors. : S.B. Civil Writ Petition

No.16600/2015 to submit that the petitioner is also confining his

argument to grant of developed land in lieu of land acquired in

terms of circular dated 27.10.2005 and 03.02.2015 counsel for

the respondent shall take instructions.

List this case again after four weeks.

Interim order, to continue.

(SANJEEV PRAKASH SHARMA),J

SAURABH YADAV /670/35

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