Pooranmal Phoola Devi Memorial ... vs State Of Rajasthan
2021 Latest Caselaw 3851 Raj/2

                                              HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                          BENCH AT JAIPUR

                                                    S.B. Civil Writ Petition No. 7758/2021

                                    Pooranmal Phoola Devi Memorial Trust
                                                                                                       ----Petitioner
                                                                        Versus
                                    State Of Rajasthan
                                                                                                     ----Respondent

For Petitioner(s) : Mr. Sandeep Pathak, Adv. On behalf of Ms. Sonia Shandilya, Adv.

For Respondent(s) :

HON'BLE MR. JUSTICE INDERJEET SINGH

Order

18/08/2021

Counsel for the petitioner submits that the petitioner was allotted

the land by the respondents and the same was also duly registered.

Counsel further submits that now the respondents vide order dated

22.02.2021 have cancelled the allotment of land which was registered

in the name of petitioner.

Counsel relied upon the judgment passed by this court in the

matter of Anukampa Avas Vikas Pvt. Ltd. (M/s.) & Anr. Vs. State

of Rajasthan & Anr., reported in (2009) 1 WLC 332.

In that view of the matter, issue notice to the respondents

returnable by eight weeks.

In the meantime, operation of the order dated 22.02.2021

(Annexure-2) shall remain stayed.

(INDERJEET SINGH),J

Jyoti/77

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