Mahesh Kumar Jangid Son Of Shri K.L. ... vs Municipal Corporation, Jaipur ...
2024 Latest Caselaw 2393 Raj/2

Rajasthan High Court

Mahesh Kumar Jangid Son Of Shri K.L. ... vs Municipal Corporation, Jaipur ... on 2 April, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:15326]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                     S.B. Civil Writ Petition No. 3744/2024

                                    Mahesh Kumar Jangid Son Of Shri K.L. Jangid, Aged About 39
                                    Years, R/o. Flat No. B-109, Tripti Nilay, Sikar Road, Jaipur (Raj).
                                                                                                         ----Petitioner
                                                                         Versus
                                    1.         Municipal Corporation, Jaipur Heritage, Through Chief
                                               Executive Officer, Municipal Corporation, Jaipur Heritage,
                                               Behind Hawa Mahal, Old Police Head Quarter, Bari
                                               Chaupar, Jaipur.
                                    2.         Deputy     Commissioner             (Land         Bank/land-Auction),
                                               Municipal Corporation, Jaipur Heritage, Behind Hawa
                                               Mahal, Old Police Head Quarter, Bari Chaupar, Jaipur.
                                                                                                      ----Respondents

For Petitioner(s) : Mr. Manoj Sharma For Respondent(s) : Ms. Vandana Chauhan

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

02/04/2024

Learned counsel for the respondents No.1 & 2 submits that

this civil writ petition is rendered infructuous inasmuch as the

auction notice dated 20.02.2024, under challenge in the writ

petition, has since been withdrawn.

Learned counsel for the petitioner submits that the writ

petition may be decided accordingly in view of her statement.

Resultantly, this civil writ petition is dismissed as infructuous.

Pending application(s), if any, also stands disposed of.

(MAHENDAR KUMAR GOYAL),J

Manish/38

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