Birdichand Prajapati Son Of Shri ... vs Jaipur Development Authority ...
2023 Latest Caselaw 6184 Raj/2

                                   [2023:RJ-JP:30763]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                 S.B. Civil Writ Petition No. 26474/2018

                                   1.       Birdichand Prajapati Son Of Shri Bhawar Lal Prajapati,
                                            Aged About 61 Years, Resident Of- 15 Jaishree Nagar,
                                            Sikar Road, Police Station Murlipura Jaipur
                                   2.       Rampratap Dhebana Son Shri Mukthilal Dhebana, Aged
                                            About 36 Years, Resident Of- 20, Jaishree Nagar, Sikar
                                            Road, Jaipur
                                   3.       Mohan Lal Mali Son Of Shri Rudmal Mali, Aged About 48
                                            Years, Resident Of-26, Parwati Nagar, Sikar Road, Jaipur
                                                                                                      ----Petitioners
                                                                       Versus
                                   1.       Jaipur Development Authority, Jawahar Lal Nehru Marg,
                                            Jaipur Through Commissioner
                                   2.       Nagar Nigam Jaipur, Pandit Deendayal Upadhyaya Bawan,
                                            Lal Kothi, Tonk Road Jaipur Through Commissioner
                                   3.       State Of Rajasthan, Through                    Collector,   Collectorate
                                            Premises, Banipark, Jaipur
                                                                                                    ----Respondents

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

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

19/10/2023

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.

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 /66

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