Rajanti Devi vs Land Acquisition Officer And Anr ...
2023 Latest Caselaw 5540 Raj/2

                                   [2023:RJ-JP:26421]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                  S.B. Civil Writ Petition No. 2740/2018

                                   Rajanti Devi Wife Of Shri Shankar Lal, Resident Of Village
                                   Badagaon Bagichi, Tehsil Nangalrajawatan, District Dausa
                                                                                                              ----Petitioner
                                                                              Versus
                                   1.       Land      Acquisition         Officer      Cum       Sub-Divisional     Officer,
                                            Dausa
                                   2.       Prabhu Dayal Son Of Durga Lal, Resident Of Village
                                            Badagaon Bagichi, Tehsil Nangalrajawatan, District Dausa
                                                                                                           ----Respondents

For Petitioner(s) : Mr. Rajesh Chaturvedi For Respondent(s) : Mr. Dharmendra Pareek Mr. Akshay Sharma, AGC

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

04/10/2023

Counsel for the petitioner submits that the present writ

petition has become infructuous.

In view of the statements made by counsel for the petitioner,

the present writ petition is dismissed as having become

infructuous.

Since the main petition has been dismissed, all other

pending application/s, if any, also stands dismissed.

(GANESH RAM MEENA),J

ARTI SHARMA /235

Powered by TCPDF (www.tcpdf.org)