Smt. Saida Khan W/O Shri Akram Khan vs Ajmer Development Authority
2023 Latest Caselaw 1838 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

              S.B. Civil Writ Petition No. 18239/2019

Smt. Saida Khan W/o Shri Akram Khan
                                                                  ----Petitioner
                                   Versus
Ajmer Development Authority
                                                                ----Respondent

Connected With S.B. Civil Writ Petition No. 18244/2019 Dr. Mohan Sharma S/o Shri Narayan Bihari

----Petitioner Versus Ajmer Development Authority

----Respondent S.B. Civil Writ Petition No. 18247/2019 Mohammed Yaseen Khan S/o Taj Mohammed Khan

----Petitioner Versus Ajmer Development Authority

----Respondent S.B. Civil Writ Petition No. 18248/2019 Surendra Tank S/o Shri Madan Lal Ji Tank

----Petitioner Versus Ajmer Development Authority

----Respondent

For Petitioner(s) : Mr. Kapil Prakash Mathur For Respondent(s) : Ms. Nikita Sud Mr. Hira Lal

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

08/02/2023 Vide order dated 31.1.2023 this Court directed the respondent No.1- Commissioner, Ajmer Development Authority, Ajmer to file an affidavit to justify its decision to

(2 of 2) [CW-18239/2019]

defer the allotment of alternative shop(s) to the petitioners till construction of the bridge is over.

Counsel appearing for the Ajmer Development Authority, Ajmer, prays for and is granted three weeks' time to file an affidavit in compliance of the order dated 31.1.2023 passed by this Court.

List these matters on 2.3.2023. The respondent No.1- Commissioner, Ajmer Development Authority, Ajmer, is directed to file the affidavit before this Court on or before 01.03.2023.

(GANESH RAM MEENA),J

Sharma NK/22-25

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