Jagdish Chandra Agrawal S/O Late ... vs State Of Rajasthan
2023 Latest Caselaw 2563 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                     S.B. Civil Writ Petition No. 16487/2018

                                   Jagdish Chandra Agrawal S/o Late Shri Pyarelal Ji
                                                                                                        ----Petitioner
                                                                         Versus
                                   State Of Rajasthan
                                                                                                      ----Respondent

For Petitioner(s) : Petitioner present in person For Respondent(s) : Mr. Anil Mehta AAG with Mr. Ribhu Datta (2 and 3)

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

01/03/2023

The petitioner, who is present in person, has filed

instant writ petition with the prayer for regularization of the Plot

No. A-24, Anita Colony, Bajaj Nagar, Jaipur, in his favour.

Mr. Anil Mehta, AAG with Mr. Ribhu Datta appearing for

the respondents No.2 and 3 submits that the land for which the

petitioner is seeking regularization, has already been declared as

facility area and even if the petitioner has any grievance then he

has a Statutory remedy under the JDA Act to approach the Jaipur

Development Authority Appellate Tribunal, Jaipur.

The petitioner prays for time to consult his lawyer.

List the matter after four weeks.

(GANESH RAM MEENA),J

Sharma NK/37

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