Model Town Vikas Samiti vs Jodhpur Development Authority
2022 Latest Caselaw 939 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 1201/2022

Model Town Vikas Samiti, (Registration No. 97/jodhpur/2007-

08), B-46 Model Town, Near 17-3, Chopasani Housing Board, District Jodhpur Through Its Authorized Executive Smt. Seema Vyas W/o Jitendra Vyas, Aged About 49, R/o Plot No. 8, Model Town Scheme, Near 17-3, Chopasani Housing Board, District Jodhpur.

----Petitioner Versus

1. Jodhpur Development Authority, Jodhpur Through Its Secretary.

2. Deputy Commissioner (West), Jodhpur Development Authority, Jodhpur.

3. Smt. Sushila Devi W/o Badri Lal, 723/16, Sunthala, Main Chopasani Road, Jodhpur.

4. Shri Sunil Daga S/o Satyanarayan Daga, 48, Nandanwan Green Khema Ka Kua, Pal Road, Jodhpur.

5. Municipal Corporation, Jodhpur Through Its Commissioner.

----Respondents

For Petitioner(s) : Mr. Moti Singh, through VC

JUSTICE DINESH MEHTA

Order

19/01/2022

1. In the present writ petition, the pattas issued in favour of

respondents Nos.3 and 4 in the year 2003 have been challenged

by the petitioner Samiti.

2. After arguing for some time, Mr. Moti Singh, learned counsel

for the petitioner, submits that the petitioner would be satisfied if

the Secretary, JDA and Commissioner, Municipal Corporation,

Jodhpur are directed to consider petitioner's representation (which

(2 of 2) [CW-1201/2022]

it would be filing within two weeks) expeditiously and in

accordance with law, particularly in light of the direction given by

the Division Bench of this Court in the case of Gulab Kothari Vs.

State of Rajasthan & Ors.

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

the petitioner to file a representation before the Secretary, JDA

and Commissioner, Municipal Corporation, Jodhpur along with a

certified copy of the order instant, copy of judgment rendered in

the case of Gulab Kothari and other documentary evidence.

4. In case representation is addressed within a period of two

weeks from today, the competent authority of the JDA and

Municipal Corporation, Jodhpur shall consider the same in

accordance with law as early as possible, preferably within a

period of six weeks of receiving the same.

5. It is made clear that aforesaid direction to consider 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 same in a

particular manner.

6. The stay application also stands disposed of.

(DINESH MEHTA),J 109-skm/-

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