Shivalik Colonizer Pvt. Ltd vs Jaipur Development Authority
2022 Latest Caselaw 6370 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

                 S.B. Civil Writ Petition No. 9340/2022

1.     Shivalik Colonizer Pvt. Ltd., Through Director Banshidhar
       Chaudhary Son Of Shri Hanuman Sahay, S-12, Arihant
       Plaza, Malviya Nagar, Jaipur.
2.     Bhagwan Sahay Chaudhary Son Of Raghunath Sahay,
       Resident Of Village Saipura, Tehsil Sanganer, District
       Jaipur.
                                                                   ----Petitioners
                                    Versus
1.     Jaipur Development Authority, Through Its Secretary,
       Indira Circle, Jawahar Lal Nehru Marg, Jaipur.
2.     Nanu Ram Son Of Shri Bholu, Resident Of Balrampura
       Alias Khejdo Ka Baas, Near Iskon Road, Tehsil Sanganer,
       District Jaipur.
3.     Shravan Lal Son Of Shri Bholu, Resident Of Balrampura
       Alias Khejdo Ka Baas, Near Iskon Road, Tehsil Sanganer,
       District Jaipur.
4.     Prabhudayal Son Of Shri Bholu, Resident Of Balrampura
       Alias Khejdo Ka Baas, Near Iskon Road, Tehsil Sanganer,
       District Jaipur.
5.     Balaji Vihar C Vikas Samiti, Through President Rakesh
       Haritwal Son Of Shri Laxman Haritwal, 15, Balaji Vihar C,
       Balrampura Alias Khejdo Ka Baas, Sanganer, Jaipur.
                                                                 ----Respondents

For Petitioner(s) : Mr. Rajendra Prasad, Sr. Adv. with Mr. Deepak Sharma For Respondent(s) : Mr. Bharat Vyas, Sr. Adv. with No.2 to 4 Mr. Sandeep Pathak

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Order

27/09/2022

This writ petition, which has been filed assailing the legality

and validity of the order dated 16.05.2022 passed by the learned

(2 of 2) [CW-9340/2022]

Appellate Tribunal, Jaipur Development Authority, Jaipur in

Reference No.658/2015 (CIS No.270/2016), is being disposed of

in following terms as agreed and requested by the learned Senior

Counsels of the respective parties:-

"The Court of learned Additional District Judge No.10, Jaipur Metropolitan-I, Jaipur (Headquarters Sanganer) shall decide the temporary injunction application No.96/2022: Shivalik Colonizers Pvt. Ltd. & Anr. versus Meenawala Grah Nirman Sahkari Samiti & Ors. as also the Civil Suit No.97/2022: Shivalik Colonizers & Anr. versus Meenawala Grah Nirman Sahkari Samiti & Ors. without being influenced by the observations made by the learned Appellate Tribunal, Jaipur Development Authority, Jaipur vide its judgment dated 16.05.2022."

(MAHENDAR KUMAR GOYAL),J

Manish/s-302

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