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Vijay Data S/O Adopted Son Of Late ... vs Jaipur Development Authority
2022 Latest Caselaw 1713 Raj/2

Citation : 2022 Latest Caselaw 1713 Raj/2
Judgement Date : 23 February, 2022

Rajasthan High Court
Vijay Data S/O Adopted Son Of Late ... vs Jaipur Development Authority on 23 February, 2022
Bench: Akil Kureshi, Sudesh Bansal
         HIGH COURT OF JUDICATURE FOR RAJASTHAN
                     BENCH AT JAIPUR

                 D.B. Special Appeal Writ No. 417/2021

Vijay Data S/o Adopted Son Of Late Shri Gangadeen Data, Aged
About 66 Years, R/o Bhagwati Sadan, Swami Dayanand Marg,
Alwar (Rajasthan)
                                                                         ----Appellant
                                     Versus
Jaipur Development Authority, Jaipur Through Its Secretary, Ram
Kishore Vyas Bhawan, J.l.n. Marg, Jaipur (Rajasthan).
                                                                     ----Respondent
For Appellant(s)           :     Mr. Amol Vyas
For Respondent(s)          :     Mr. Shashwat Purohit through VC



HON'BLE THE CHIEF JUSTICE MR. AKIL KURESHI HON'BLE MR. JUSTICE SUDESH BANSAL

Order

23/02/2022

This appeal is directed against the order of the learned

Single Judge dated 09.04.2021 whereby writ petition was

dismissed. In the writ petition the petitioner's sole prayer was for

a direction to JDA to decide his representation dated 14.05.2020

in light of the judgment of the Supreme Court in case of Narpat

Singh Vs. JDA and Anr. reported in AIR 2002 SC 2036.

Having heard learned counsel for the petitioner the prayer

for disposal of representation was rightly not entertained by the

learned Single Judge. We find that many aspects would have to be

examined before deciding whether the petitioner who claims to be

a holder of agreement with the original land owner can seek

allotment of land in terms of the observations of the Supreme

Court in the said case of Narpat Singh (supra) has to be

(2 of 2) [SAW-417/2021]

properly examined. It is always open for the petitioner to avail

appropriate proceedings with substantive prayers and not merely

for disposal of the representation.

With these observations this appeal is dismissed.

                                    (SUDESH BANSAL),J                                              (AKIL KURESHI),CJ

                                   N.Gandhi/48









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