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Kanhaiya Lal Son Of Shri Tejiya ... vs State Of Rajasthan ...
2023 Latest Caselaw 6298 Raj/2

Citation : 2023 Latest Caselaw 6298 Raj/2
Judgement Date : 30 October, 2023

Rajasthan High Court
Kanhaiya Lal Son Of Shri Tejiya ... vs State Of Rajasthan ... on 30 October, 2023
Bench: Augustine George Masih, Sameer Jain
                                   [2023:RJ-JP:31623-DB]

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                        D.B. Special Appeal Writ No. 654/2021

                                    Kanhaiya Lal Son Of Shri Tejiya Mali, Aged About 50 Years,
                                    Resident Of Kasba Niwai District Tonk.
                                                                                                              ----Appellant
                                                                              Versus
                                    1.       State        Of      Rajasthan,          Through          Secretary,   Urban
                                             Development            And      Housing,        Government        Secretariat,
                                             Jaipur.
                                    2.       Aawasiya Abhiyanta, Khand-12, Rajasthan Housing Board,
                                             Jaipur.
                                                                                                           ----Respondents

For Appellant(s) : Mr. Kailash Chander Sharma For Respondent(s) : Mr. Ajay Shukla

HON'BLE THE CHIEF JUSTICE AUGUSTINE GEORGE MASIH HON'BLE MR. JUSTICE SAMEER JAIN

Order

30/10/2023

1. In the light of the judgment of Hon'ble Supreme Court in

Indore Development Authority Vs. Manohar Lal & Ors.

reported in (2020) 8 SCC 129.

2. The prayer has made by the petitioner in the writ petition

which has been rejected by the learned Single Judge which has

been impugned in the preset appeal, does not survive.

3. The appeal, therefore, stands dismissed.

4. Pending applications, if any, stand disposed of.

(SAMEER JAIN),J (AUGUSTINE GEORGE MASIH),CJ

Anil Sharma/JKP-95

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