Jabbar Singh And Ors vs State Of Raj And Anr (2024:Rj-Jp:16745)
2024 Latest Caselaw 2668 Raj/2

Rajasthan High Court

Jabbar Singh And Ors vs State Of Raj And Anr (2024:Rj-Jp:16745) on 8 April, 2024

Author: Mahendar Kumar Goyal

Bench: Mahendar Kumar Goyal

                                   [2024:RJ-JP:16745]

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                    S.B. Civil Writ Petition No. 12018/2014

                                    1. Jabbar Singh son of Shri Mohan Lal, age about 30 years,
                                    resident of Rani Sati Nagar, Nirman Nagar, Banjara, Basti,
                                    D.C.M., Ajmer Road, Jaipur (Rajasthan)
                                    2. Sita Ram Son of Samda Ram, age about 48 years, resident of
                                    Rani Sati Nagar, Nirman Nagar, Banjara, Basti, D.C.M., Ajmer
                                    Road, Jaipur (Rajasthan)
                                    3. Amra Son of Bhanwar Lal, age about 40 years, resident of
                                    Rani Sati Nagar, Nirman Nagar, Banjara, Basti, D.C.M., Ajmer
                                    Road, Jaipur (Rajasthan)
                                    4. Kailash son of Jhumar Ram, age about 55 years, resident of
                                    Rani Sati Nagar, Nirman Nagar, Banjara, Basti, D.C.M., Ajmer
                                    Road, Jaipur (Rajasthan)
                                    5. Vishnu son of Mohan Lal, age about 40 years, resident of
                                    Rani Sati Nagar, Nirman Nagar, Banjara, Basti, D.C.M., Ajmer
                                    Road, Jaipur (Rajasthan)
                                                                                                        ----Petitioner
                                                                        Versus
                                    1. The State of Rajasthan through its Secretary, Urban
                                    Development       Department,  Government     of   Rajasthan,
                                    Secretariate, Jaipur
                                    2. The Jaipur Development Authority through its Commissioner,
                                    Jawahar Lal Nehru Marg, Jaipur
                                                                                                     ----Respondents

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

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

08/04/2024

None for the petitioners even in the second round. None had

appeared on their behalf on last date as well, i.e., 03.04.2024.

In view thereof, this civil writ petition is dismissed for non-

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

of.

(MAHENDAR KUMAR GOYAL),J

Manish/29

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