Rajasthan Automobile Dealers ... vs State Of Rajasthan ...
2023 Latest Caselaw 6201 Raj/2

[2023:RJ-JP:30764]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

               S.B. Civil Contempt Petition No. 269/2022

                                            In

                   S.B. Civil Writ Petition No.10368/2018

Jaipur Motor Repairing Association, Registered Association, A
Society Registered Under The Rajasthan Non-Trading Companies
Act,    1960,      Bearing     Registration         No.     94/1971,    Having    Its
Registered Office At 157, Automobile Nagar, Delhi Byepass Road
Jaipur-302003, Through Its Presidnet And Authorised Signatory
Shri Prabhu Dayal Saini S/o Shri Chodmal Saini Aged About 65
Years, R/o Plot No. 90, Shri Ganesh Colony, Mahesh Nagar, 80
Feet Road, Jaipur.
                                                                       ----Petitioner
                                        Versus
1.       State Of Rajasthan, Through Principal Secretary, Urban
         Development Department, Government Of Rajasthan,
         Jaipur.
2.       Shri Gaurav Goyal, (Commissioner), Jaipur Development
         Authority, JLN Marg, Jaipur.
3.       Smt. Nisha, (Deputy Commissioner Zone -13), Jaipur
         Development Authority, J.l.n. Marg, Jaipur.
                                                   ----Respondents/Contemnors

Connected With S.B. Civil Contempt Petition No. 270/2022 In S.B. Civil Writ Petition No.9617/2022 Rajasthan Automobile Dealers Association, Registered Association, A Society Registered Under The Rajasthan Societies Registration Act 1958 Bearing Registration No. 79/1959-60, Having Its Registered Office At-3, Agarwal College Building, Agra Road, Jaipur-302003, Through Its Secretary And Authorised Signatory Shri Rajan Singh S/o Shri Janak Singh Aged About 46 Years, R/o Flat No. 302, A-28 Moti Ashirwad Apartments Tower Ajanta Colony Circle, Jaipur.

----Petitioner Versus

1. State Of Rajasthan, Through Principal Secretary, Urban

[2023:RJ-JP:30764] (2 of 2) [CCP-269/2022]

Development Department, Government Of Rajasthan, Jaipur.

2. Shri Gaurav Goyal, (Commissioner), Jaipur Development Authority, JLN Marg, Jaipur.

3. Smt. Nisha, (Deputy Commissioner Zone-13), Jaipur Development Authority, JLN Marg, Jaipur.

----Respondents/Contemnors

For Petitioner(s) : Mr. Shivangshu Naval with Ms. Palak Saxena Mr. Chetan Pareek for Ms. Suruchi Kasliwal For Respondent(s) : Mr. Anil Mehta, AAG with Ms. Archana

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

19/10/2023

Learned Senior Counsel for respondents submits that he has

filed reply today wherein, it is stated that no coercive action has

been taken against the petitioners. He further submits that

allotment of the petitioners shall not be cancelled if they don't opt

the offer made by the respondents vide communication dated

07.02.2022. He, therefore, prays for dismissal of the contempt

petitions.

Learned counsels for the petitioners pray for disposal of the

contempt petitions in terms of assurance extended by the learned

Senior Counsel for the respondents.

Ordered accordingly.

Notices are discharged.

(MAHENDAR KUMAR GOYAL),J

Sudha/292-293

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