Gourav Kumar Gupta S/O Shri Vishnu ... vs The Govt. Of Rajasthan
2021 Latest Caselaw 6378 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

                D.B. Special Appeal Writ No. 849/2021

Gourav Kumar Gupta S/o Shri Vishnu Dutt Gupta, Aged About 38
Years, R/o 100/104, Pratap Nagar, Sanganer, P.s. Sanganer,
Jaipur.
                                                                    ----Appellant
                                    Versus
1.        The Govt. Of Rajasthan, Through A.c.s.(U.d.h.), Food
          Building, Secretariat, Jaipur -302005
2.        The Govt. Of Rajasthan, Through Chairman, Rajasthan
          Housing Board (R.h.b.), Awas Bhawan, Janpath, Jyoti
          Nagar, Jaipur-302005.
3.        The Housing Commissioner, Rajasthan Housing Board
          (R.h.b.), Awas Bhawan, Janpath, Jyoti Nagar, Jaipur-
          302005.
4.        The Deputy Housing Commissioner, Circle-I, Rajasthan
          Housing Board (R.h.b.), Sector-5, Pratap Nagar, Near
          Pratap Plaza, Tonk Road, Jaipur.
5.        The Commissioner Nagar Nigam Greater, Lal Kothi, Jaipur.
6.        The Zone Commissioner, Nagar Nigam Greater, Sanganer
          Zone, Jaipur.
7.        The S.H.O. Police Station, Pratap Nagar, Jaipur (East)
8.        D.C.P. (East), Jaipur Metropolitan, Jaipur, Near Gopalpura
          Bye-Pass, Jaipur.
9.        Shri Pramod Gupta S/o Shri Ghanshyam Gupta, H.NO.
          100/103, Pratap Nagar, Sanganer, Jaipur. At Present-
          Siddhi Vinayak Hospital, 36/101, Pratap Nagar, Sanganer,
          Jaipur.
                                                                 ----Respondents

For Appellant(s) : Dr. Mithlesh Kumar For Respondent(s) :

HON'BLE THE CHIEF JUSTICE MR. AKIL KURESHI HON'BLE MS. JUSTICE REKHA BORANA

(2 of 2) [SAW-849/2021]

Order

11/11/2021

The petitioner objects to establishment of a hospital near his

house on the ground that the same is illegal and causing nuisance.

The petition was dismissed by the learned Single Judge by the

impugned order dated 06.08.2021 on the ground that father of

the petitioner had already filed a suit before the Court of ACJM

and the petitioner can as well implead himself in the said

proceedings.

We notice that prayers which are very similar if not identical

as made in the petition are made by the father of the petitioner

who has instituted a civil suit. The record also suggests that father

of the petitioner has filed criminal proceedings against the persons

managing the hospital.

In that view of the matter, we do not find any error in the

view of the learned Single Judge taken in the impugned judgment.

The appeal is dismissed.

(REKHA BORANA),J (AKIL KURESHI),CJ

Kamlesh Kumar/N.Gandhi/12

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