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Vasundhara Nagar Vikas Samiti, ... vs State Of Rajasthan
2021 Latest Caselaw 18744 Raj

Citation : 2021 Latest Caselaw 18744 Raj
Judgement Date : 9 December, 2021

Rajasthan High Court - Jodhpur
Vasundhara Nagar Vikas Samiti, ... vs State Of Rajasthan on 9 December, 2021
Bench: Sandeep Mehta, Sameer Jain

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR D.B. Civil Writ Petition No. 15666/2021

Vasundhara Nagar Vikas Samiti, Dildhani

----Petitioner Versus State Of Rajasthan & Ors.

                                                                                                   ----Respondent


                                   For Petitioner(s)        :     Mr. DLR Vyas
                                   For Respondent(s)        :


HON'BLE MR. JUSTICE SANDEEP MEHTA HON'BLE MR. JUSTICE SAMEER JAIN Order

09/12/2021

Learned counsel representing the petitioner has placed

reliance on the case of Popcorn Entertainment & Anr. Vs. City

Industrial Development Corpn. & Anr. reported in (2007)9

SCC 593 and urges that the alternate remedy of appeal would not

hinder the right of the petitioner to prosecute this PIL more

particularly when the local body has granted permission for

commercial construction to the private respondents against the

building by laws & this Courts Judgment in the case of Gulab

Kothari.

Issue notice to the respondents. Rule is returnable on

21.01.2022. The construction, if any, being raised on the disputed

premises shall remain subject to outcome of this writ petition.

List on 21.01.2022.

(SAMEER JAIN),J (SANDEEP MEHTA),J

53-amit/-

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