Urban Improvement Trust vs Smt. Chhinder Kaur
2021 Latest Caselaw 8644 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 14548/2019

Urban Improvement Trust, Sri Ganganagar Through Its Secretary.

----Petitioner Versus

1. Smt. Chhinder Kaur W/o Shri Balwant Singh Chouhan, Aged About 5 Years, By Caste Baori, R/o P-18, Shalimar Bagh, Padampur Road, Sri Ganganagar (Rajasthan).

2. Balwant Singh S/o Shri Ishar Singh,, By Caste Baori, R/o P-18, Shalimar Bagh, Padampur Road, Sri Ganganagar (Rajasthan).

3. Dinesh Gupta S/o Shri Ram Kumar Gupta,, By Caste Agrawal, R/o 160, Nai Dhan Mandi, Sri Ganganagar (Rajasthan).

4. Nagar Parishad, Sri Ganganagar, Through Its Commissioner.

5. Jodhpur Vidhyut Vitran Nigam Limited, Sri Ganganagar Through Its Superintending Engineer.

6. Ganga Colonizers And Developers, Through Its Partner Naresh Gupta S/o Shri Ram Kumar Gupta, R/o 160, Nai Dhan Mandi, Sri Ganganagar (Raj.)

----Respondents

For Petitioner(s) : Mr. Dron Kaushik

HON'BLE MR. JUSTICE DEVENDRA KACHHAWAHA

Order

30/03/2021

It is submitted by learned counsel for the petitioner that the

District Permanent Lok Adalat has passed the judgment and order

without taking into consideration the response filed by the

petitioner inter-alia indicating that the internal development of the

(2 of 2) [CW-14548/2019]

colony is not the responsibility of the petitioner and the reply filed

by the colonizer wherein meager sum has been paid for external

development only.

In view of the submissions made, issue notice. Issue notice

of the stay application also, returnable within a period of six

weeks. Notices when issued be given 'dasti' to learned counsel for

the petitioner.

In the meanwhile and till further orders, the impugned

judgment and order dated 19.06.2019 (Annex.10) passed by the

District Permanent Lok Adalat, Sri Ganganagar shall remain

stayed.

Connect with SBCW No.6250/2020.

(DEVENDRA KACHHAWAHA),J 19-Bharti/-

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