SURENDRA KUMAR SON OF SHRI SHIVJI RAM Vs. RANGLAL S/O SHRI JAGANNATH RAIGER, AGED 34 YEARS, BY CASTE MEGHWAL, R/O BHATI KI DANG, FAISAGAR ROAD, AJMER

JUDGEMENT

(1.) This writ petition has been filed by petitioners challenging order dated 26.09.2012 (Annexure-7) passed by the Chief Executive Officer, Municipal Corporation, Ajmer, and order dated 29.07.2015 (Annexure-8) passed by the Director, Local Bodies, Rajasthan, Jaipur, by which the appeal filed by petitioners has been dismissed.

(2.) Petitioners filed appeal against the order of respondent no.3 - Chief Executive Officer, Ajmer, by which the amount of Rs.9,71,898/- deposited by them for Plot No. E-369/A, Shastri Nagar, Ajmer, measuring 204.61 square yard, allotted to them in auction, has been forfeited.

(3.) According to the respondents, the amount was forfeited because despite several reminders, the petitioners failed to deposit the remaining amount and therefore the plot had to be re-auctioned.