Rajasthan High Court - Jaipur
Misri Khan &Anr; vs State Of Raj & Ors on 31 July, 2017
Author: M.N. Bhandari
Bench: M.N. Bhandari
HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT
JAIPUR
S.B. Civil Writ Petition No. 9175 / 2009
1. Mishri Khan
2. Chotu Khan
Both Sons of Jwara, by Caste Cheeta, resident of Revenue Village
Chauraisvas, Tehsil and District Ajmer
----Petitioners
Versus
1. The State of Rajasthan Through Secretary, Department of
Urban Development and Housing, Government of Rajasthan,
Government Secretariat, Jaipur
2. Land Acquisition Officer, Urban Improvement Trust, Ajmer
3. Urban Improvement Trust, Ajmer Through Its Secretary
----Respondents
_____________________________________________________ For Petitioner(s) : Mr. Aditya Mathur For Respondent(s) : Mr. Amit Kuri Mr. Prateek Singh _____________________________________________________ HON'BLE MR. JUSTICE M.N. BHANDARI Judgment 31/07/2017 It is stated that this writ petition has become infructuous.
In view of the above, writ petition is dismissed as rendered infructuous.
(M.N. BHANDARI)J. FRBOHRA