Ace Base Colonizers And ... vs The State Of Rajasthan
2022 Latest Caselaw 2836 Raj/2

         HIGH COURT OF JUDICATURE FOR RAJASTHAN
                     BENCH AT JAIPUR

                 S.B. Civil Writ Petition No. 1770/2022

Ace Base Colonizers And Developers Pvt. Ltd. & Anr.
                                                                       ----Petitioners
                                        Versus
The State Of Rajasthan & Ors.
                                                                     ----Respondents

For Petitioner(s)            :    Mr. Dinesh Yadav
For Respondent(s)            :

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Order

04/04/2022

Learned counsel for the petitioners submits that demand in

question has been raised based merely on an audit objection

which is recommendatory in nature. Drawing attention of this

Court towards the letter dated 23.02.2021 issued by the

respondent- JDA, he submitted that even the JDA has disputed

and denied the audit objection.

Learned counsel for the petitioner submitted that a

coordinate Bench judgment of this Court has, in S.B. Civil Writ

Petition No. 10523/2021: Shri V.K. Jain & Anr. Vs. State of

Rajasthan involving identical controversy, vide its order dated

20.09.2021, passed interim order and prayed for similar relief.

Issue notice confined to respondents no. 1 and 2.. Rule is

made returnable by five weeks. Notices be filed in two sets. One

set of notices be sent through registered post with

acknowledgment due. Steps to be taken within a week.

Heard the learned counsel on interim relief.

(2 of 2) [CW-1770/2022]

Taking into consideration the contentions advanced by him,

material on record and order dated 20.09.2021 passed by a

coordinate Bench judgment in V.K. Jain (supra), this Court deems

it just and proper to stay the operation and effect of notice dated

25.11.2021 (annexure 8), till further orders.

(MAHENDAR KUMAR GOYAL),J

LAKSHYA SHARMA /51

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