BAR ASSOCIATION Vs. STATE OF RAJASTHAN
LAWS(RAJ)-2014-8-23
HIGH COURT OF RAJASTHAN
Decided on August 13,2014

BAR ASSOCIATION,Deokinadan Sharma Appellant
VERSUS
STATE OF RAJASTHAN,The Urban Improvement Trust Respondents

JUDGEMENT

- (1.) NO one appears for the petitioners. Mr. Hajari Ram Sirvi, Assistant Legal Remembrancer appears for the Ajmer Development Authority, Ajmer and Mr. Rashtradeep Yadav, SDM, Ajmer appears for the State -respondents.
(2.) IN this writ petition, the learned Single Judge has passed an interim order dated 29.07.2011, restraining the respondent -Urban Improvement Trust from conducting auction of the land in the Sayongeeta Nagar Yojna to be held from 01.08.2011 to 03.08.2011. The order -sheet shows that the matter has been listed thereafter on more than 20 occasions without any effective hearing.
(3.) MR . Rashtradeep Yadav, SDM, Ajmer, appearing in person, submits that after acquisition of the land, it was handed over to the Ajmer Development Authority, Ajmer.;


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