JAIPUR DEVELOPMENT AUTHORITY Vs. SHRI BABU LAL SAINI
LAWS(RAJ)-2015-7-278
HIGH COURT OF RAJASTHAN
Decided on July 31,2015

JAIPUR DEVELOPMENT AUTHORITY Appellant
VERSUS
Shri Babu Lal Saini Respondents

JUDGEMENT

- (1.) We have heard learned counsel appearing for the parties.
(2.) D.B. Civil Review Application No.200/1997, arising out of the judgment dated 12.05.1994, passed by a Division Bench of this Court in D.B. Special Appeal(W) No.245/1994, is pending consideration before this Court.
(3.) Since the issues involved are almost same, we have heard D.B. Civil Special Appeal No.55/2000 also, pending in the Court, against the judgment of learned Single Judge, dated 04.02.2000, passed in S.B. Civil Writ Petition No.2383/1996, in respect of the same proceedings for acquisition of land.;


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