MUKESH KUMAR SHARMA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) In assailment is the judgment and order dated 25.2.2013 passed in S.B.Civil Writ Petition No.4181/2011 thereby rejecting the appellants'/writ petitioners' cavil against construction of Rajiv Gandhi Sewa Kendra (hereinafter referred to as 'the Kendra) over pasture land, as contemplated by them.

(2.) We have heard Mr.Rajendra Prasad, learned counsel for the appellants/writ petitioners.

(3.) For the order proposed to be passed, we do not consider it essential to issue formal notice.