Rajasthan High Court - Jodhpur
Ashiyana Developers vs State Of Rajasthan on 27 February, 2023
Author: Dinesh Mehta
Bench: Dinesh Mehta
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 2827/2023 Ashiyana Developers, Through Proprietor Neeta Jain W/o Kanakmal Jain, Age 40 Years, R/o Shopping Center, C.a. Circle, Hiran Magri, Sector No. 14, Udaipur.
----Petitioner Versus
1. State Of Rajasthan, Through Secretary Department Of Urban Development And Housing.
2. The Secretary, Urban Improvement Trust, Saheli Marg Udaipur.
3. Mukesh Jain S/o Pyaar Chand Jain, R/o Flat No. 305, Third Floor, Akashdeep Apartment, Sector-11, Udaipur.
----Respondents For Petitioner(s) : Mr. Kanak Mal Jain, petitioner in person JUSTICE DINESH MEHTA Order 27/02/2023
1. Mr. Kanak Mal Jain, husband of the petitioner and who claims to have executed power of attorney in his favour submits that vide order dated 07.06.2022 and 19.09.2022, the respondents - U.I.T. has considered the objections raised by the objector and has passed two well considered decisions and has ordered to grant pattas/ lease deeds in favour of original khatedars.
2. Court's attention was also invited towards the order dated 18.10.2022 and it was submitted that the respondents even failed to get any favourable order from the Civil Court yet the respondent - U.I.T. has revoked the earlier orders dated (Downloaded on 27/02/2023 at 11:31:33 PM) (2 of 2) [CW-2827/2023] 07.06.2022 and 19.09.2022 abruptly that too without affording any opportunity of hearing to the petitioner.
3. Matter requires consideration.
4. Issue notice. Issue notice of stay application also, returnable within six weeks.
5. Meanwhile, effect and operation of the order/note sheet dated 03.01.2023 drawn by the Urban Improvement Trust, Udaipur pursuant to note - Annexure.12 and proceedings in furtherance of such decisions shall remain stayed.
(DINESH MEHTA),J 124-akansha/-
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