Ram Prasad S/O Shri Suja Ram vs The Jaipur Development Authority
2022 Latest Caselaw 1138 Raj/2

Citation : 2022 Latest Caselaw 1138 Raj/2
Judgement Date : 31 January, 2022

Rajasthan High Court

Ram Prasad S/O Shri Suja Ram vs The Jaipur Development Authority on 31 January, 2022

Bench: Inderjeet Singh

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                      S.B. Civil Writ Petition No. 7658/2021

                                    1.       Ram Prasad S/o Shri Suja Ram, Aged About 42 Years,
                                             Resident Of Village Jagannathpura, Post Ajayrajpura,
                                             Tehsil Sanganer, District Jaipur (Rajasthan)
                                    2.       Suja     Ram        S/o      Shri      Moharu,        Resident    Of   Village
                                             Jagannathpura, Post Ajayrajpura, Tehsil Sanganer, District
                                             Jaipur (Rajasthan)
                                                                                                            ----Petitioners
                                                                              Versus
                                    The     Jaipur     Development              Authority,        Jaipur   Through     The
                                    Secretary, Ramkishore Vyas Bhawan, Indira Circle, Jawahar Lal
                                    Nehru Marg, Jaipur (Rajasthan)
                                                                                                           ----Respondent

For Petitioner(s) : Ms. Madhu Meena on behalf of Mr. Mukesh Kumar Meena, through VC For Respondent(s) : Mr. Syed Shahid Hasan, Sr. Adv., assisted by Mr. Fahad Hasan, through VC

HON'BLE MR. JUSTICE INDERJEET SINGH Order

31/01/2022

After arguing for some time, counsel for the petitioners

wants to withdraw the present writ petition with liberty to

challenge the judgment dated 15.07.2021 passed by the Jaipur

Development Authority, Appellate Tribunal.

In that view of the matter, the present writ petition stands

dismissed with liberty as prayed for.

Interim order dated 23.09.2021 passed by this Court is

vacated.

(INDERJEET SINGH),J

Upendra Pratap Singh /129