Roop Singh Bhati S/O Shri ... vs Jaipur Development Authority
2022 Latest Caselaw 3620 Raj/2

          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                      BENCH AT JAIPUR

                S.B. Civil Writ Petition No. 6781/2022

 Roop Singh Bhati & Anr.
                                                                  ----Petitioners
                                   Versus
 Jaipur Development Authority & Anr.
                                                                ----Respondents

For Petitioner(s) : Ms. Sukriti Kasliwal For Respondent(s) : Mr. Mahesh Kumar Sharma

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Order

07/05/2022

Learned counsel for the respondent no.2/caveator prays for

and is granted two weeks' time to file reply.

Issue notice to the respondent no.1. Notices be given 'dasti'.

Rule is made returnable by two weeks.

Heard the learned counsel for the petitioners on interim

relief.

Learned counsel for the petitioner, drawing attention of this

Court towards relevant provisions of Master Development Plan-

2025, Jaipur Region, submitted that running a technical training

center in a residential use zone falls under "permitted use

premises" for which no permission from the statutory committee is

required. She submitted that the learned Appellate Tribunal, Jaipur

did not have jurisdiction to entertain the reference petition filed by

the respondent no.2 as he failed to demonstrate any prejudice

caused to him on account of petitioner's activity.

Taking into consideration the contentions advanced by the

learned counsel for the petitioners, material on record and the

(2 of 2) [CW-6781/2022]

Master Development Plan-2025, Jaipur Region, this Court deems it

just and proper to stay the operation and effect of the judgment

dated 19.04.2022 passed by learned Tribunal in Reference

no.188/2019, till further orders.

(MAHENDAR KUMAR GOYAL),J

LAKSHYA SHARMA /59

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