Mohan Singh And Ors vs State Urban Developmentors ...
2023 Latest Caselaw 5738 Raj/2

[2023:RJ-JP:27469]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

               S.B. Civil Writ Petition No. 7339/2015

1.       Mohan Singh S/o Devi Singh, Village Jhilra Post Sewar
         District Bharatpur.
2.       Smt. Samri Devi W/o Late Sh. Banai Singh, Village Jhilra
         Post Sewar District Bharatpur.
3.       Tej Singh S/o Late Sh. Banai Singh, Village Jhilra Post
         Sewar District Bharatpur.
4.       Virendra S/o Late Sh. Banai Singh, Village Jhilra Post
         Sewar District Bharatpur.
                                                                      ----Petitioners
                                      Versus
1.       State Of Rajasthan Through Additional Chief Secretary,
         Urban       Development        And       Housing          Department,   Go,
         Government Secretariat, Jaipur.
2.       Land Acquisition Officer Cum Additional District Magistrate
         City, Bharatpur.
3.       Urban       Improvement          Trust      Through         Its   Secretary,
         Bharatpur.
                                                                    ----Respondents

For Petitioner(s)           :
For Respondent(s)           :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

07/10/2023

No one has put in appearance on behalf of the petitioners in

the second round also.

Therefore, the present writ petition is dismissed for non-

prosecution.

[2023:RJ-JP:27469] (2 of 2) [CW-7339/2015]

Since the main petition has been dismissed for non-

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

dismissed.

(GANESH RAM MEENA),J

ARTI SHARMA /1

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