Prem Chand Bhageria Son Of Shri ... vs Land Acquisition Officer ...
2023 Latest Caselaw 2702 Raj/2

[2023/RJJP/003841]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                S.B. Civil Review Petition No. 307/2015

                                          IN

                   S.B. Civil Writ Petition No.4250/2015

Prem Chand Bhageria son of Shri Ramhet Bhageria, R/o Quarter
No.S-18, Birla Colony, Porbander, District Junagarh, Gujrat
(Since Deceased).
1/1. Upma Bagoria W/o Prem Chand Bhageria, aged about 65
years, R/o 98, Vivek Vihar, Gandhi Path West, Jaipur (Raj.)-
302021.
                                                          ----Petitioner-Applicant
                                      Versus
1.       Land Acquisition Officer, Jaipur Development Authority,
         Indira Circle, JLN Marg, Jaipur (Raj.).
2.       Deputy      Commissioner          Zone-11,         Jaipur     Development
         Authority, Indira Circle, JLN Marg, Jaipur.
3.       Commissioner,           Jaipur   Development              Authority,   Indira
         Circle, JLN Marg, Jaipur.
4.       State of Rajasthan through Chief Secretary to the
         Government of Rajasthan, Government Secretariat, Jaipur
         (Raj.).
                                                                    ----Respondents

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

HON'BLE MR. JUSTICE SAMEER JAIN

Order

08/03/2023

Matter pertains to the year 2015.

Vide order dated 06.08.2015, the writ petition was dismissed

after observing that the petitioners had no locus standi.

Today, when the matter was called, no one appeared on

behalf on behalf of the parties on account of lawyers strike.

[2023/RJJP/003841] (2 of 2) [WRW-307/2015]

Considering the judgment of Hon'ble Apex Court in Harish

Uppal Vs. Union of India (UOI) & Ors. reported in (2003) 2

SCC 45, the present matter is dismissed in default.

(SAMEER JAIN),J

JKP/86

Powered by TCPDF (www.tcpdf.org)