Smt. Hemlata Kumawat Wife Of Shri ... vs Narayan Dutt Agrawal Son Of Late ...
2022 Latest Caselaw 3138 Raj/2

                                              HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                          BENCH AT JAIPUR

                                                   S.B. Civil Writ Petition No. 13958/2021

                                   Smt. Hemlata Kumawat Wife Of Shri Mohan Lal Kumawat
                                                                                                       ----Petitioner
                                                                       Versus
                                   Narayan Dutt Agrawal & Ors.
                                                                                                    ----Respondents

                                   For Petitioner(s)         :     Mr. Ganesh Joshi
                                   For Respondent(s)         :

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Order

18/04/2022 Learned counsel for the petitioner confines his challenge to the impugned judgment dated 06.08.2021 to the extent whereby, she has been restrained from raising any construction on her plot. He submits that she could not have been prevented from raising construction in accordance with Building Bye-Laws.

Issue notice of the writ petition as well as of stay application. 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 learned counsel for the petitioner on interim relief. Taking into consideration the contentions advanced by him and the material on record, this Court deems it just and proper to permit the petitioner to raise construction on her plot strictly in accordance with applicable Building Bye-Laws, till further orders.

(MAHENDAR KUMAR GOYAL),J

Sudha/69

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