Rajasthan High Court
Jaipur Motor Repairing ... vs State Of Rajasthan ... on 19 October, 2023
Bench: Mahendar Kumar Goyal
[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
Powered by TCPDF (www.tcpdf.org)
