Mohan Lal Yogi S/O Shri Mangi Lal ... vs Mr. Bhaskar Sawant
2021 Latest Caselaw 6458 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

             D.B. Civil Contempt Petition No. 135/2020

                                         In

              D.B. Civil Writ Petition No. 17390/2019

Mohan Lal Yogi S/o Shri Mangi Lal Yogi, Resident Of V.P.O.,
Hathoj, District Jaipur Rajasthan .
                                                                     ----Petitioner
                                     Versus
1.     Mr. Bhaskar Sawant, IAS, The Principal Secretary, Urban
       Development         And      Housing        Department,       Government
       Secretariat, Jaipur.
2.     Mr.   T.     Ravikanth,        IAS,      The      Commissioner,      Jaipur
       Development Authority J.L.N. Marg, Jaipur.
3.     Dr. Joga Ram, IAS, The District Collector, Jaipur.
4.     Mr. Suresh Sharma, RTS, Tehsildar, Jaipur.
5.     State Of Rajasthan, Through Principal Secretary, Urban
       Development         And      Housing        Department,       Government
       Secretariat, Jaipur.
                                                                  ----Respondents

For Petitioner(s) : Mr. Palash Srivastav, Advocate for Mr. Akarsh Mathur, Advocate For Respondent(s) : Mr. Anil Mehta, Additional Advocate General with Ms. Archana, Advocate Mr. R.S. Bhardwaj, Advocate

HON'BLE MR. JUSTICE MANINDRA MOHAN SHRIVASTAVA HON'BLE MR. JUSTICE VINOD KUMAR BHARWANI

Judgment / Order

15/11/2021

An application seeking impleadment as party-respondents

has been filed by one Ramgopal Kumawat and nine others.

In support of this prayer, it is submitted that the proposed

applicants are those who are in valid occupation/possession of the

(2 of 2) [CCP-135/2020]

land in their title and ownership and their names have been duly

recorded in the records of rights and without hearing them, orders

were passed by the Division Bench earlier, out of which contempt

petition has been filed.

If that be so, the remedy available to the applicants is to file

appropriate independent proceedings or to seek

modification/recall of order so passed. The Application No.01/2021

being misconceived is rejected, however, with liberty to take

appropriate proceedings.

Learned state Counsel is granted three days time to file

counter affidavit to satisfy the Court for steps which have been

taken towards compliance of the order passed by this Court.

Matter be listed in the next week.

(VINOD KUMAR BHARWANI),J (MANINDRA MOHAN SHRIVASTAVA),J

Mohita /29

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