Rajasthan High Court - Jodhpur
Smt. Indra Devi vs Jodhpur Municipal Corpn., Jodhpur And ... on 6 February, 2023
Author: Nupur Bhati
Bench: Nupur Bhati
[2023/RJJD/004078]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 5692/2014
Smt. Indra Devi
----Petitioner
Versus
Jodhpur Municipal Corporation, Jodhpur And Anr.
----Respondent
For Petitioner(s) : Mr. Falgun Buch
For Respondent(s) : Mr. R.S. Saluja with
Mr. Achraj Singh Saluja
HON'BLE DR. JUSTICE NUPUR BHATI
Order 06/02/2023 Learned counsel appearing for the petitioner submits that the petitioner has preferred an application dated 23.05.2014 to the respondent authorities, while requesting them for extending her the approval of revised map plan without front setback (i.e. "Zero" front setback pattern) for the plot No.6-A, L.I.G.H. Scheme No.3, Masuria main Chopasani Road, Jodhpur. However, till date respondents have not taken any action whatsoever, and further submits that the petitioner's application may be decided by the respondents within a stipulated time.
This Court deems it appropriate to direct the respondents to decide the application dated 23.05.2014 pending with them within a period of one month from the date of this order, strictly in accordance with the laws applicable as on date.
With the aforesaid directions, the writ petition is disposed of. All pending applications, if any, also stand disposed of.
(DR.NUPUR BHATI),J 32-nirmala/-
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