Urban Improvement Trust Kota vs Arvind Kumar Jain S/O Shri Harish ...
2022 Latest Caselaw 2502 Raj/2

                                              HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                          BENCH AT JAIPUR

                                                     D.B. Civil Special Appeal Writ No. 854/2021

                                                                                    In

                                                           S.B. Civil Writ Petition No. 3352/2021

                                      Urban        Improvement            Trust    Kota,      Near      CAD      Circle,   Kota,
                                      Rajasthan Through Its Authorized Signatory/Commissioner.
                                                                                                                  ----Appellant
                                                                                  Versus
                                      1.          Arvind Kumar Jain S/o Shri Harish Chandra Jain, Aged
                                                  About 55 Years, R/o Arvind Silk Store, Lal Haveli, AKS
                                                  Haveli    Of    Seth      Chhamuniya           Ji,    Bajaj    Khana     Kota,
                                                  Rajasthan.
                                      2.          State Of Rajasthan, Through The Principal Secretary,
                                                  Department         Of     Housing        And         Urban     Development,
                                                  Secretariat, Jaipur, Rajasthan.
                                                                                                               ----Respondents

For Appellant(s) : Mr. Vimal Chand Chaudhary, Advocate

HON'BLE THE ACTING CHIEF JUSTICE MR. MANINDRA MOHAN SHRIVASTAVA HON'BLE MR. JUSTICE SAMEER JAIN

Judgment / Order

23/03/2022

Learned counsel appearing for the appellant would submit

that in view of subsequent developments, the appeal is rendered

infructuous.

Placing the said statement on record, the appeal is disposed

off as having been rendered infructuous.

(SAMEER JAIN),J (MANINDRA MOHAN SHRIVASTAVA),ACTING CJ

Mohita /70

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