Mahadev Dece Lrs And Ors vs Divisional Commi And Ors
2022 Latest Caselaw 6263 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                       BENCH AT JAIPUR
              S.B. Civil Writ Petition No. 8745/2013
Ram Chandra And Anr
                                                                  ----Petitioner
                                   Versus
State Urban Developmentors
                                                                ----Respondent

Connected With S.B. Civil Writ Petition No. 20025/2012 Mahadev Dece Lrs And Ors

----Petitioner Versus Divisional Commi And Ors

----Respondent S.B. Civil Writ Petition No. 20026/2012 Bansi

----Petitioner Versus Divisional Commi And Ors

----Respondent S.B. Civil Contempt Petition No. 265/2016 Ram Chandra

----Petitioner Versus Ram Lal Gurjar

----Respondent

For Petitioner(s) : Mr.P.S. Sharma, Adv. Mr.G.L. Gour, Adv.

Ms.Pallavi Mehta, Adv. Mr.Prahlad Sharma, Adv. Mr.K.S. Rajawat, Adv.

For Respondent(s) : Mr.Ram Kishan Sharma, Adv.

Mr.Azad Ahmed, Adv.

Ms.Lalima Purohit, Adv. Mr.Vishwas Saini, Adv. for Mr.Anurag Shukla, Adv.

HON'BLE MR. JUSTICE ASHOK KUMAR GAUR

Order 20/09/2022

(2 of 2) [CW-8745/2013]

The matter comes up on the misc. application filed by

the petitioner for taking additional documents on record.

This Court allows the misc. application and takes on

record the documents subject to just and valid objection to be

raised by other side at the time of hearing.

Learned counsel for the respondents submits that the

present writ petition is not maintainable before this Court in view

of judgment passed by the Division Bench in the case of Smt.

Sheela Kothari Vs. Board of Revenue & Ors. reported in

[2013 WLC (Raj.) UC 331] and Smt.Meena Sharma Vs.

Rajendra Kumar Porwal and Another reported in [2011(4)

WLC Raj. 254].

Learned counsel for the petitioners want time to

prepare the matter.

List on 20.10.2022.

(ASHOK KUMAR GAUR), J

Himanshu Soni/28-31

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