Rajasthan High Court - Jaipur
Veenu Developers Private Limited vs State Of Rajasthan on 8 February, 2023
Author: Ganesh Ram Meena
Bench: Ganesh Ram Meena
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 8905/2020
Veenu Developers Private Limited
----Petitioner
Versus
State Of Rajasthan
----Respondent
For Petitioner(s) : Mr. RS Mehta For Respondent(s) : Mr. Virendra Lodha, Sr. Advocate HON'BLE MR. JUSTICE GANESH RAM MEENA Order 08/02/2023 After arguing at some length, counsel for Jaipur Development Authority seeks three days time to complete instructions whether the resort activities falls under the ecological zone as has been stated by the petitioner in para 12 of the writ petition.
List on 14/2/2023.
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