Lalchand And Ors vs State Urban Developmentors ...
2024 Latest Caselaw 1519 Raj/2

Rajasthan High Court

Lalchand And Ors vs State Urban Developmentors ... on 4 March, 2024

Bench: Manindra Mohan Shrivastava, Bhuwan Goyal

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

             D.B. Special Appeal Writ No. 299/2016

1. Lalchand Son of Shri Kesra
2. Nanagram Son of Shri Kesra,
3. Gopal Son of Shri Kesra,
4. Ramsahai Son of Shri Kesra,
          All resident of village Muhana, Tehsil Sanganer, District
Jaipur.
                                                                 ----Appellants
                                  Versus
1. State of Rajasthan through its Principal Secretary, Urban
Development and Housing Department, Secretariat, Jaipur.
2. Jaipur Development Authority through its Commissioner,
Jawahar Lal Nehru Marg, Jaipur.
3. The Land Acquisition Officer, Urban Development Scheme,
Jaipur Development Authority, Jawahar Lal Nehru Marg, Jaipur.
4. The Additional Commissioner (Lands), Jaipur Development
Authority, Jawahar Lal Nehru Marg, Jaipur.
                                                               ----Respondents

For Appellant(s) : Mr. Siddharth Bapna For Respondent No.2 : Mr. Yuvraj Samant

HON'BLE THE CHIEF JUSTICE MR. MANINDRA MOHAN SHRIVASTAVA HON'BLE MR. JUSTICE BHUWAN GOYAL

Order

04/03/2024

1. On advance copy of the appeal, Mr. Yuvraj Samant, learned

counsel appears on behalf of respondent No.2-JDA.

2. This special appeal (writ) arises out of common judgment

dated 01.02.2016 passed by learned Single Judge.

3. It is contended by counsel appearing for the appellants that

similar special appeals (writ) were disposed of by Division Bench

(2 of 2) [SAW-299/2016]

of the High Court vide judgment and order dated 27.07.2023 and

the present special appeal is akin to the same.

4. Counsel appearing for the respondent has not disputed the

above fact.

5. We have perused the appeal.

6. Counsel appearing for the appellants contends that he is not

willing to press this special appeal any more and the same may be

disposed of in the light of the judgment and order dated

27.07.2023 passed by Division Bench in D.B. Special Appeal (Writ)

No.183/2016 (Virendra Singh & Ors. vs. State of Rajasthan &

Ors.) and batch of appeals.

7. Accordingly, we deem it proper to dispose of this special

appeal in the light of the judgment/order dated 27.07.2023

passed by Division Bench in D.B. Special Appeal (Writ)

No.183/2016 and other connected matters.

8. Stay applications also stands disposed of.

(BHUWAN GOYAL),J (MANINDRA MOHAN SHRIVASTAVA),CJ

Kamlesh Kumar-RAHUL/4

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