Rustam S/O Shri Jumma vs The State Of Rajasthan ...
2023 Latest Caselaw 3430 Raj/2

[2023:RJ-JP:17577]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

              S.B. Civil Writ Petition No. 15909/2019

1.       Rustam S/o Shri Jumma, Aged About 50 Years, R/o
         Village-Bandapur, Tehsil-Tijara, District-Alwar (Raj.)
2.       Noor Mohammed @ Kallu Son Of Shri Jumma, Aged About
         53 Years, R/o Village-Bandapur, Tehsil-Tijara, District-
         Alwar (Raj.)
3.       Fateh Mohammed Son Of Shri Jumma, Aged About 55
         Years, R/o Village-Bandapur, Tehsil-Tijara, District-Alwar
         (Raj.)
4.       Smt. Khatooni D/o Shri Jumma, Aged About 60 Years, R/o
         Village-Bandapur, Tehsil-Tijara, District-Alwar (Raj.)
                                                                    ----Petitioners
                                     Versus
1.       The State Of Rajasthan, Through The Principal Secretary,
         Urban       Development            And        Housing       Department,
         Government       Of     Rajasthan,         Government        Secretariat,
         Jaipur (Raj.).
2.       Rajasthan Housing Board, Jaipur, Through Its Secretary,
         Janpath, Jaipur (Raj.)
3.       Land Acquisition Officer, Rajasthan Housing Board, Jaipur
         (Raj.)
4.       M/s. Swatantra Land Finance Pvt. Ltd., Director, M/s.
         Swatantra Land Finance Pvt. Ltd., M-95, Greater Kailash-2
         , New Delhi.
5.       M/s. Miran Promoters And Developers Pvt. Ltd., Director,
         M/s. Miran Promoters And Developers Pvt. Ltd., M-195,
         Greater Kailash-2 , New Delhi.
                                                                  ----Respondents

For Petitioner(s) : None present For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

11/08/2023

[2023:RJ-JP:17577] (2 of 2) [CW-15909/2019]

No one has put in appearance on behalf of the petitioners in

the second round also.

Therefore, the present writ petition is dismissed for non-

prosecution.

Since the main petition has been dismissed for non-

prosecution, the stay application and all other pending

application/s, if any, also stands dismissed.

(GANESH RAM MEENA),J

ARTI SHARMA /30

Powered by TCPDF (www.tcpdf.org)