Rajasthan High Court - Jaipur
Mohd Ishaq vs State (Local Self )And Ors on 30 January, 2013
Author: Mohammad Rafiq
Bench: Mohammad Rafiq
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR. O R D E R S.B. CIVIL WRIT PETITION NO.985/2013. Mohd.Ishaq Vs. State of Rajasthan & Ors. Date of order : January 30, 2013. HON'BLE MR.JUSTICE MOHAMMAD RAFIQ Shri K.N. Sharma and Shri H.C. Saini for the petitioner. ****** BY THE COURT:-
Petitioner has approached this court with the grievance that respondents No.4 to 7 are raising construction of commercial complex in the residential colony of the petitioner without resorting to law and obtaining prior permission from the Nagar Nigam, Jaipur. In the facts of the case, petitioner is required to make a suitable representation to the Chief Executive Officer, Nagar Nigam, Jaipur, who shall examine grievance of petitioner and pass appropriate order in conformity with law within a period of four weeks. With that direction, writ petition is disposed of.
(MOHAMMAD RAFIQ), J.
Anil/112 All corrections made in the judgment/order have been incorporated in the judgment/order being e-mailed Anil Kumar Goyal Sr.P.A. Cum JW IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN BENCH AT JAIPUR.
O R D E R S.B. CIVIL MISC.STAY APPLICATION NO.856/2013. IN S.B. CIVIL WRIT PETITION NO.985/2013.
Mohd.Ishaq Vs. State of Rajasthan & Ors.
Date of order : January 30, 2013. HON'BLE MR.JUSTICE MOHAMMAD RAFIQ Shri K.N. Sharma and Shri H.C. Saini for the petitioner. ****** BY THE COURT:-
Consequent upon disposal of the writ petition itself, this stay application does not survive and the same is accordingly rejected.
(MOHAMMAD RAFIQ), J.
Anil/112 All corrections made in the judgment/order have been incorporated in the judgment/order being e-mailed Anil Kumar Goyal Sr.P.A. Cum JW