Deen Dayal Gupta S/O Shri Babu Lal ... vs State Of Rajasthan
2021 Latest Caselaw 3008 Raj/2

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

               S.B. Civil Writ Petition No. 7583/2021

Deen Dayal Gupta S/o Shri Babu Lal Gupta, Aged About 65
Years, R/o 4806, Shri Radha Nri Green, Sunrakh Road, Behind
Prem Mandir, Vrindavan, Dist. Mathura, Uttar Pradesh.
                                                                   ----Petitioner
                                   Versus
1.      State Of Rajasthan, Through Principal Secretary, Urban
        Development      And      Housing        Department,       Government
        Secretariat, Jaipur, Rajasthan.
2.      Rajasthan Housing Board, Through Its Chairman, Aawas
        Bhawan, Jyoti Nagar, Janpath, Jaipur, Rajasthan.
3.      Chief Estate Manager, Rajasthan Housing Board, Janpath,
        Jyoti Nagar, Jaipur, Rajasthan.
4.      Estate Manager, Circle-III, Rajasthan Housing Board,
        Circle Office Near Jawahar Circle, Malviya Nagar, JLN
        Marg, Jaipur Rajasthan.
                                                                ----Respondents

For Petitioner(s) : Mr. Himanshu Jain, Adv.

HON'BLE MR. JUSTICE ASHOK KUMAR GAUR

Order

19/07/2021

Learned counsel for the petitioner submitted that the

petitioner was allotted House No.7/H/220, Indira Gandhi Nagar,

Jagatpura, Jaipur by the Rajasthan Housing Board in the year

2001.

Learned counsel submitted that the allotment in favour of

the petitioner was cancelled arbitrarily and as such the petitioner

had filed S.B. Civil Writ Petition No.1494/2015 before this Court.

This Court by a common judgment dated 15.02.2017,

disposed of the writ petition by remanding the case of the

(2 of 2) [CW-7583/2021]

petitioner and other similarly situated persons and direction was

given that a speaking order is required to be passed as why

cancellation was done by the Rajasthan Housing Board after

allotment made by the Competent Authority.

Learned counsel submitted that the petitioner submitted his

representation in response to the said direction given by this Court

and now by impugned order dated 18.06.2021, the petitioner has

been communicated that the allotment made in favour of the

petitioner cannot be revived.

Learned counsel submitted that the impugned order does not

communicate any reason further, the direction given by this Court

has been flouted by the respondents.

Issue notice of the writ petition as well as stay application,

returnable on 02.08.2021. Notices be given 'dasti' if prayed.

In the meantime, if the House No. 7/H/220, Indira Gandhi

Nagar, Jagatpura, Jaipur has not been allotted to any other person

till date, the same shall not be allotted to any other person.

(ASHOK KUMAR GAUR),J

Ramesh Vaishnav /86/Monika

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