Dinesh Kumar Sharma S/O Late Shri ... vs State Of Rajasthan ...
2023 Latest Caselaw 778 Raj/2

                                   [2023/RJJP/000365]

                                              HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                          BENCH AT JAIPUR

                                                       S.B. Civil Writ Petition No. 15932/2018

                                   Dinesh Kumar Sharma S/o Late Shri Balmukund Sharma, Aged
                                   About       43      Years,   R/o      House        No.      94-B,      Jeevan       Vihar,
                                   Gajsinghpura, Jaipur
                                                                                                              ----Petitioner
                                                                           Versus
                                   1.         State Of Rajasthan, Through Its Secretary, Department Of
                                              Urban      Development          And      Housing          And    Local    Self
                                              Government, Govt. Of Rajasthan, Secretariat Jaipur
                                   2.         Jaipur Municipal Corporation, Lal Kothi, Jaipur, Through
                                              Its Chief Executive Officer
                                   3.         Commissioner, Jaipur Municipal Corporation, Lal Kothi,
                                              Jaipur
                                   4.         Jaipur Development Authority, Through Its Commissioner,
                                              Indira Circle, Jawahar Lal Nehru Marg, Jaipur
                                                                                                         ----Respondents

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

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL Judgment 24/01/2023

None for the petitioner even in second round.

This writ petition was filed in the year 2018 seeking a

direction for the respondents to conduct survey of the vendors,

providing vending cards to them, identification/demarcation of

vending sites and to implement provisions of Central Act, 2014.

Defects have not been cured for last about 54 months

despite availing several opportunities.

In view thereof, this writ petition is dismissed for non-

prosecution.

(MAHENDAR KUMAR GOYAL),J

Sudha/06

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