Ashapurna Buildcon Ltd vs State Of Rajasthan
2021 Latest Caselaw 6965 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 2126/2021

Ashapurna Buildcon Limited, Circuit House Road, Opposite LIC Office, Jodhpur, Rajasthan, Through its Authorized Representative Harshvardhan Singh Uciyarda S/o Karan Singh Uciyarda, Aged 31 Years, Circuit Road, Opposite LIC Office, Jodhpur, Rajasthan.

----Petitioner Versus

1. State Of Rajasthan, Through The Urban Development And Housing Department, Jaipur, Rajasthan.

2. Municipal Board Seoganj, Through Executive Office Municipal Board, Seoganj, District Sirohi.

3. Executive Officer, Municipal Board Seoganj, District Sirohi.

----Respondents

For Petitioner(s) : Mr. Kuldeep Mathur Mr. Akshat Verma

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

10/03/2021

Learned counsel for the petitioner-company has submitted

that respondent No.2 issued a notice to the petitioner-company on

07.10.2020 (Annexure-13) alleging that the petitioner-company

has not developed the land, which was converted by it for

developing a residential colony, and has not deposited the

development charges with the respondent No.2. It is submitted

that pursuant to the notice dated 07.10.2020 (Annexure-13), the

petitioner-company filed a detailed reply on 19.11.2020

(Annexure-15) stating that all the development charges have

already been deposited with the contention that the development

(2 of 2) [CW-2126/2021]

work as required has already been completed by it. It is argued

that without considering the said reply of the petitioner-company,

the Administrative Committee of the respondent No.2 in its

meeting dated 30.12.2020 passed a resolution to auction the plots

of the residential colony developed by the petitioner-company

solely on the ground that several complaints have been received

from the residents concerned against the petitioner-company.

Learned counsel for the petitioner-company has submitted that

the said resolution passed by the respondent No.2 is absolutely

without any basis and without taking into consideration the reply

filed by the petitioner-company.

Issue notice. Issue notice of stay petition as well, returnable

within a period of six weeks.

Meanwhile, the parties are directed to maintain status quo,

as it exists today, in respect of the pattas of the residential colony

launched by the petitioner-company.

(VIJAY BISHNOI),J

Abhishek Kumar S.No.140

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