Pappu Meena S/O Shri Mangla Ram ... vs State Of Rajasthan ...
2023 Latest Caselaw 3912 Raj/2

[2023:RJ-JP:18551]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

               S.B. Civil Writ Petition No. 3808/2021

Pappu Meena S/o Shri Mangla Ram Meena, Aged About 45 Years,
Resident Of Village Dhanawad, Tehsil Baswa, District Dausa
(Rajasthan)
                                                                          ----Petitioner
                                         Versus
1.       State       Of    Rajasthan,         Represented             Through   District
         Collector, Dausa (Raj.)
2.       Dy. District Collector, Bandikui, District Dausa (Rajasthan)
3.       Land Acquisition Officer (Sdm), Bandikui, District Dausa,
         Rajasthan.
4.       Tehsildar, Bandikui, District Dausa, Rajasthan.
5.       National Highway Authority Of India, (Ministry Of Road
         Transport And Highways) Through Its Authorized Officer,
         Project Implementation Unit, Dausa, 87, Ganga Vihar
         Colony, Behind Hotel Rawat Palace, Dausa -303303 (Raj.)
                                                                       ----Respondents

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

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

21/08/2023

No one had put in appearance on behalf of the petitioner on

19.08.2023 even in the second round and in the interest of

justice, the matter was adjourned for today.

Even today, no one has appeared on behalf of the petitioner

in the second round also.

Therefore, the present writ petition is dismissed for non-

prosecution.

[2023:RJ-JP:18551] (2 of 2) [CW-3808/2021]

Since the main petition has been dismissed, the stay

application and all other pending application/s, if any, also stand

dismissed.

(GANESH RAM MEENA),J

ARTI SHARMA /417

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