Banarsi Wd/O Banwarilal vs Omprakash Meena S/O Harinanadan ...
2021 Latest Caselaw 7720 Raj/2

                                             HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                         BENCH AT JAIPUR

                                                      S.B. Civil Writ Petition No. 14607/2021

                                    Banarsi Wd/o Banwarilal
                                                                                                              ----Petitioner
                                                                             Versus
                                    Omprakash Meena S/o Harinanadan Meena
                                                                                                           ----Respondent

                                   For Petitioner(s)                :
                                   For Respondent(s)                :



                                               HON'BLE MR. JUSTICE ASHOK KUMAR GAUR

                                                                    Judgment / Order

                                   16/12/2021

Learned counsel for the petitioner submitted that the petitioner was initially allotted a piece of land/plot measuring 190 Sq.Yrds in view of the decision taken by the Empowered Committee of the Municipal Corporation, Ajmer.

Counsel submitted that the petitioner had deposited the requisite amount of Rs.22,80,000/- and after depositing of the said amount, Shri Siddheshwar Mahadev Mandir Samiti, Ajmer filed S.B.Civil Writ Petition No.15693/2013 before this Court challenging the allotment made in favour of the petitioner.

Counsel submitted that the said writ petition was finally decided by the coordinate Bench of this Court vide order dated 29.05.2014 and the resolution of the Municipal Corporation for allotment of land to the petitioner was set aside and the Municipal Corporation was directed to sell the land by public auction after giving advertisement in the leading newspapers. The Coordinate Bench further directed that the amount received be returned with a reasonable interest.

Counsel submitted that the petitioner aggrieved by the order

passed by the Coordinate Bench dated 29.05.2014 filed

D.B.Special Appeal No.1294/2014 before the Division Bench of

this Court and the Division Bench upheld the order dated

29.05.2014. However, the Division Bench had observed that the

public auction

(ASHOK KUMAR GAUR),J

MONIKA CHUG /394

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