Rajasthan High Court - Jodhpur
Nirbhay Singh Tak & Ors vs Chairman, U.I.T., Bhilwara & Ors on 22 January, 2009
Author: Gopal Krishan Vyas
Bench: Gopal Krishan Vyas
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IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN
AT JODHPUR
O R D E R
S.B. CIVIL WRIT PETITION NO.5060/2007 (Nirbhay Singh Tak & Ors. Vs. UIT & Ors.) Date of order :: 22.01.2009 P R E S E N T HON'BLE MR. JUSTICE GOPAL KRISHAN VYAS Dr.Sachin Acharya, for the petitioners. Mr.Tribhuvan Gupta] Mr.Sandeep Shah ] for the respondents.
Heard learned counsel for the parties.
In this writ petition a specific prayer has been made by the petitioners that respondents may be directed to cancel the lease deed issued in favour of Smt. Kanta Devi for plot No.G-15, situated in Dr. Radha Krishan Nagar, Bhilwara. But, Smt.Kanta Devi has not been impleaded as party in this writ petition, therefore, this writ petition is not maintainable. However, petitioners may file their representation to the UIT and raise their all grievances. Upon filing such !! 2 !! representation, it is expected from the UIT that it will decide the representation filed by the petitioners.
With the above observation, this writ petition is disposed of.
(GOPAL KRISHAN VYAS), J.
A.K. Chouhan/-