Rajasthan High Court - Jodhpur
Chhanwar Lal vs State & Ors on 25 September, 2008
Author: Gopal Krishan Vyas
Bench: Gopal Krishan Vyas
1
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN
AT JODHPUR
O R D E R
S.B. CIVIL WRIT PETITION NO.7599/2008 (Chhanwar Lal Vs. State of Raj. & Ors.) Date of order : 25.9.2008 P R E S E N T HON'BLE MR. JUSTICE GOPAL KRISHAN VYAS Mr. Vikas Balia, for the petitioner.
Heard learned counsel for the petitioner. It is submitted by learned counsel for the petitioner that the controversy involved in this case is squarely covered with the judgment rendered by Hon'ble Apex Court in case of State of Raj. & Ors. Vs. Pareshwar Soni, reported in 2007 (13) SCALE 370.
Having perused the pleadings of the case, I deem it just and proper to direct the respondent - Corporation to decide the matter of grant of construction permission of the petitioner in accordance with the directions issued by Hon'ble Apex Court in case of Pareshwar Soni (supra) and decide the 2 application of the petitioner for the said purpose in terms of the aforesaid judgment rendered by Hon'ble Apex Court in accordance with law and other provisions of law which are prevailing for grant of permission for construction, within a period of one month from the date of receipt of certified copy of this order.
With the aforesaid observation/direction, the writ petition is disposed of.
(GOPAL KRISHAN VYAS), J.
arun