MAHARAJA ENCLAVE Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The matter comes up on the second stay application. However, upon the joint prayer made by learned counsel for the parties, the matter has been heard finally.

(2.) This writ petition under Articles 226 and 227 of the Constitution of India has been preferred claiming the following reliefs:-

(3.) Brief facts of this case, as noticed by this Court, are that M/s. Maharaja Enclave is a partnership Firm, and whose behalf the present petition has been filed by its partners, namely Shri Daulatram s/o Shri Rawatram Bhadu, Shri Mahaveer Prasad s/o Shri Chimnaram Dahiya, Shri Govind Ram s/o Shri Dhannaram and Shri Aashish s/o Shri Vinay Malik.