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Smt. Nirmal Yadav W/O Shri Ashwini ... vs State Of Rajasthan
2022 Latest Caselaw 7781 Raj/2

Citation : 2022 Latest Caselaw 7781 Raj/2
Judgement Date : 13 December, 2022

Rajasthan High Court
Smt. Nirmal Yadav W/O Shri Ashwini ... vs State Of Rajasthan on 13 December, 2022
Bench: Pankaj Mithal, Shubha Mehta
      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

             D.B. Review Petition (Writ) No. 187/2022

1.     Smt. Nirmal Yadav W/o Shri Ashwini Kumar Yadav, Aged
       About 56 Years, Resident Of Plot No. 2 And 3, Geejgarh
       Vihar, Hawa Sadak, Jaipur.
2.     Ashwini Kumar Yadav S/o Shri Vedprakash, Aged About
       59 Years, Resident Of Plot No. 2 And 3, Geejgarh Vihar,
       Hawa Sadak, Jaipur.
                                                                  ----Petitioners
                                   Versus
1.     State Of Rajasthan, Through The Principal Secretary,
       Department       Of     Urban       Development           And   Housing,
       Secretariat, Jaipur.
2.     The Secretary, Jaipur Development Authority, Indira
       Circle, Jawahar Lal Nehru Marg, Jaipur.
3.     The Deputy Commissioner, Zone-5, Jaipur Development
       Authority, Indira Circle, Jawahar Lal Nehru Marg, Jaipur.
4.     The Director, Local Fund Audit Department, Rajasthan,
       Vitt Bhawan, Jaipur.
5.     The Collector, Jaipur District, Collectorate, Banipark,
       Jaipur.
                                                                ----Respondents

For Petitioner(s) : Mr. P.C. Sharma Mr. Bhrigu Sharma For Respondent(s) :

HON'BLE THE CHIEF JUSTICE MR. PANKAJ MITHAL HON'BLE MRS. JUSTICE SHUBHA MEHTA

Order

13/12/2022

Heard learned counsel for the review petitioners. The

petitioners have applied for review of the judgment and order

dated 23.08.2022 passed by the Division Bench whereby appeal of

the review petitioners had been dismissed. The plot of the

(2 of 2) [WRW-187/2022]

petitioners faces Hawa Sadak (main road) and, therefore, the

respondents have applied the reserve price prescribed for the

Hawa Sadak which cannot be faulted with.

In view of the above, we find no substance in the review

petition.

It is accordingly dismissed.

(SHUBHA MEHTA),J (PANKAJ MITHAL),CJ

ANIL KUMAR GOYAL /Charu/2

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