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Manphool Singh And Anr vs State Urban Developmentanr ...
2023 Latest Caselaw 5167 Raj/2

Citation : 2023 Latest Caselaw 5167 Raj/2
Judgement Date : 21 September, 2023

Rajasthan High Court
Manphool Singh And Anr vs State Urban Developmentanr ... on 21 September, 2023
Bench: Ganesh Ram Meena
                                   [2023:RJ-JP:24191]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                 S.B. Civil Writ Petition No. 14588/2016

                                   1.       Manphool Singh Son Of Bastiram, Through His Power Of
                                            Attorney Holder Gangabishan Choud, Plot No. 46, Pratap
                                            Nagar, Amanishah Road, Shastrinagar, Jaipur
                                   2.       Smt. Savitri Devi Wife Of Gangabishan Choudhary, Plot
                                            No. 46, Pratap Nagar, Amanishah Road, Shastrinagar,
                                            Jaipur
                                                                                                            ----Petitioners
                                                                            Versus
                                   1.       State       Of     Rajasthan,          Through          Joint    Secretary-Ii,
                                            Department Of Urban Devbelopment, Rajasthan, Jaipur
                                   2.       Jaipur      Development            Authority,        Jaipur     Through     Its
                                            Secretary
                                                                                                         ----Respondents

For Petitioner(s) : Mr. Jai Raj Tantia For Respondent(s) : Mr. Punit Singhvi

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

21/09/2023

Counsel for the petitioners submits that he pleads no

instruction in the matter from his client.

In view of the statements made by counsel for the

petitioners, the present writ petition is dismissed for non-

prosecution.

Since the main petition has been dismissed, all other

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

(GANESH RAM MEENA),J

ARTI SHARMA /296

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