Citation : 2025 Latest Caselaw 15744 Raj
Judgement Date : 19 November, 2025
[2025:RJ-JD:49992-DB]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
D.B. Spl. Appl. Writ No. 31/2023
The State Of Rajasthan
----Appellant
Versus
Udit A Mehta
----Respondent
Connected With
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[2025:RJ-JD:49992-DB] (2 of 4) [SAW-31/2023]
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For Appellant(s) : Mr. Rajendra Prasad, AG
Mr. Anirudh Singh
Mr. Devendra Prajapat
Mr. Harsh Vardhan Singh for
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[2025:RJ-JD:49992-DB] (3 of 4) [SAW-31/2023]
Mr. Mahaveer Bishnoi, AAG
For Respondent(s) : Mr. Pradeep Swami
HON'BLE MR. JUSTICE VINIT KUMAR MATHUR
HON'BLE MR. JUSTICE BIPIN GUPTA
Order
19/11/2025
1. Heard learned counsel for the parties.
2. Learned Advocate General submits that the learned Single
Bench Judge while deciding the controversy relied upon the
judgment passed in the case of Aligarh Development Authority
vs. Megh Singh & Ors; Civil Appeal No.4821 of 2016. However, a
review petition has been filed in the case of Aligarh
Development Authority (supra) bearing Diary No.2913/2020
which is pending consideration before the Hon'ble Supreme Court
and therein the notice has been issued. He further submits that all
others matters in which similar controversy has been raised are
pending consideration before the Hon'ble Supreme Court and in
some of the matters, the interim orders have also been passed.
3. Learned Advocate General submits that the State
Government shall move an appropriate application for
impleadment/early hearing of the matter before the Hon'ble
Supreme Court and therefore, the hearing in these appeals may
be deferred for some time.
4. Learned counsel for the respondent is not in a position to
refute the submissions made by the learned counsel for the State.
5. In view of the submissions made, the hearing of the present
appeals is deferred for a period of two months.
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[2025:RJ-JD:49992-DB] (4 of 4) [SAW-31/2023]
6. Let these appeals be listed in the last week of January 2026.
(BIPIN GUPTA),J (VINIT KUMAR MATHUR),J 25-85-JatinS/-
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