Pooran Ram Benda vs The State Of Rajasthan
2021 Latest Caselaw 15806 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 12478/2021

Pooran Ram Benda S/o Shri Moola Ram, Aged About 80 Years, Resident Of Plot No. 12, Near Ramgarhi, Kaga, Jodhpur.

----Petitioner Versus

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

2. Jodhpur Development Authority, Jodhpur, Through Its Commissioner.

3. The Authorized Officer Cum Deputy Commissioner (East), Jodhpur Development Authority, Jodhpur.

4. The Chief Controller And Additional Superintendent Of Police, Jodhpur Development Authority, Jodhpur.

5. The Sho, Police Station Banar, District Jodhpur.

6. Jitendra Singh, Resident Of Village Digadi, Near Naino Ki Dhani, Jodhpur.

                                                                  ----Respondents


For Petitioner(s)          :     Mr. SS Choudhary
For Respondent(s)          :



                      JUSTICE DINESH MEHTA

                                  Judgment

20/10/2021

1. Mr. Choudhary, learned counsel for the petitioner invites

Court's attention towards various orders and communications

issued by the Jodhpur Development Authority, Jodhpur to

respondent no.6 (Sh. Jitendra Singh) requiring him to shift his

bricks manufacturing factory.

(2 of 2) [CW-12478/2021]

2. He submits that except for issuing such communications, no

effective step has yet been taken by the JDA and the factory in

question is still continuing in Digadi.

3. The present writ petition is therefore, disposed of with a

direction to the petitioner to move a representation before the

District Collector, Jodhpur alongwith relevant documents and the

certified copy of the order instant.

4. The District Collector, Jodhpur shall examine the matter and

in case, there is no interim order of any competent Court, he shall

ensure that the brick factory in question is shifted/removed in

accordance with law, more particularly as per the notices/orders

issued by the prescribed authority of the JDA.

5. Needful be done as early as possible preferably within a

period of eight weeks from the date of receipt of the

representation.

6. It is made clear that aforesaid direction to decide the

petitioner's representation has been issued only with a view to

ensure expeditious redressal of petitioner's grievance. The same

may not be construed to be an order to decide the representation

in a particular manner.

7. The stay application also stands disposed of accordingly.

(DINESH MEHTA),J

62-CPGoyal/-

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