Om Prakash Sharma vs State Urban Developmentors ...
2023 Latest Caselaw 5111 Raj/2

                                   [2023:RJ-JP:23876]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                 S.B. Civil Writ Petition No. 16851/2015

                                   Om Prakash Sharma S/o Shri Rameshwar Dayal, aged around 49
                                   years, R/o Plot No. 44, Village - Dhauli Doob, Alwar Raj..
                                                                                                           ----Petitioner
                                                                           Versus
                                   1.       The State Of Rajasthan Represented Through Additional
                                            Chief       Secretary,     U.d.h.,       Government          Of   Rajasthan,
                                            Government Secretariat, Jaipur.
                                   2.       Urban Improvement Trust, Alwar Represented Through
                                            Secretary, Uit, Alwar
                                   3.       The Land Acquisition Officer, Uit, Alwar.
                                                                                                        ----Respondents

For Petitioner(s) : Mr. Prateek Mathur For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

20/09/2023

Counsel for the petitioner submits that he pleads no

instruction in the matter from his client.

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

the present writ petition is dismissed for non-prosecution.

Since the main petition has been dismissed, the stay

application and all other pending application/s, if any, also stands

dismissed.

(GANESH RAM MEENA),J

ARTI SHARMA /59

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