Girdhar Gopal Sharma S/O Shri ... vs Jaipur Municipal Corporation
2021 Latest Caselaw 5519 Raj/2

           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                       BENCH AT JAIPUR

                 S.B. Civil Writ Petition No. 11118/2021

1.         Girdhar Gopal Sharma S/o Shri Ambika Prasad Sharma,
           Aged About 55 Years, R/o Plot No. 260A, Sindhu Nagar,
           Pratap Nagar, Murlipura, Jaipur (Raj).
2.         Mahendra     Kumar       Chaturvedi         S/o     Shri   Om    Prakash
           Chaturvedi, Aged About 40 Years, R/o Plot No. 261A,
           Sindhu Nagar, Pratap Nagar, Murlipura, Jaipur (Raj).
3.         Girraj Prasad Gupta S/o Shri Ram Kishore Gupta, Aged
           About 48 Years, R/o Plot No. 109A, Paramhans Colony,
           Pratap Nagar, Murlipura, Jaipur (Raj).
                                                                      ----Petitioners
                                      Versus
1.         Jaipur Municipal Corporation,               Through        Commissioner,
           Jaipur Nagar Nigam Greater.
2.         Deputy Commissioner, Ayojana-II, Jaipur Nagar Nigam
           Greater, Tonk Road, Jaipur.
3.         Deputy    Commissioner,          Jaipur      Nagar      Nigam    Greater,
           Murlipura Zone, Jaipur.
4.         Jaipur Development Authority, Through Its Commissioner,
           Indira Circle, J.l.n. Marg, Jaipur.
                                                                   ----Respondents

For Petitioner(s)           :     Mr. Ankul Gupta



                        JUSTICE DINESH MEHTA

                                       Order

01/10/2021

1. This writ petition has been filed by the petitioners with the

following prayer:-

"i. by issuing appropriate writ, order or direction or nature thereof thereby, to direct the respondents to maintain the sanctity of approved plan as directed by this Hon'ble Court in case of Gulab Kothari;

                                           (2 of 3)                   [CW-11118/2021]


     ii.     by issuing appropriate writ, order or direction or

nature thereof thereby, to direct the respondents to rectify their illegal action whereby they have allotted the area of road in favour of individual and to cancel the documents issued by them as the same being nullity; iii. By issuing appropriate writ, order or direction or nature thereof thereby, to direct the respondents to remove the entire encroachment raised on the 80 ft. sector road from Plot No.100 to 105 with immediate effect and ensure the width of the said road to be of 80 ft. and further remove the blockage of the 30 ft. link road which has been blocked by the encroaches situated at Pratap Nagar, Murlipura, Jaipur."

2. A Division Bench of this Court in Jagdish Prashad Meena &

Ors. Vs. State of Rajasthan & Ors. : D.B. Civil Writ Petition

(PIL) No.10819/2018, vide order dated 30.01.2019, has

directed creation of Public Land Protection Cell (PLPC) for rural

areas in every district. Counsel for the petitioners submitted that

he may be permitted to submit a representation before the PLPC

and respondents be directed to dispose of the same within a

period of two months.

3. Accordingly, the writ petition stands disposed of in view of

the directions issued by the Division Bench of this Court in

Jagdish Prashad Meena (supra) while giving liberty to the

petitioners to file a representation before PLPC, along with

certified copy of the order instant and photocopy of the judgment

aforesaid, within a period of two weeks from today.

4. In case, representation is so addressed, the competent

authority of the respondents shall consider the same and do the

needful, as early as possible, preferably within a period of eight

weeks from receipt thereof.

(3 of 3) [CW-11118/2021]

4. Stay petition also stands disposed of accordingly.

(DINESH MEHTA),J

153-Amar/-

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