Rajasthan High Court - Jaipur
Shanti Nagar-C Nagrik Vikas Samiti vs Appellate Tribunal Jaipur Development ... on 3 January, 2019
Author: Inderjeet Singh
Bench: Inderjeet Singh
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writs No. 27996/2018
Shanti Nagar-C Nagrik Vikas Samiti, Through Its President Shri
Ram Kumar Singh S/o Virendra Singh By Caste Rajput, Resident
Of C-37, Shanti Nagar, Gujar Ki Thadhi, Jaipur (Raj.)
----Petitioner
Versus
1. Appellate Tribunal Jaipur Development Authority, Through
Its Member, Jln Marg, Jaipur.
2. Jaipur Development Authority, Through Its Secretary, Jln
Marg, Jaipur.
3. Smt. Rinku Sogani D/o Of Shri Ashish Kumar Sogani,
Resident Of Plot No. 357, Shanti Nagar B, Gujar Ki
Thadhi, New Sanganer Road, Gopalpura Byepass, Jaipur,
Rajasthan.
4. Shri Goru Ram Chaudhary S/o Of Shri Teja Ram
Chaudhary, Resident Of Plot No. 363, Shanti Nagar B,
Gujar Ki Thadhi, New Sanganer Road, Gopalpura Byepass,
Jaipur, Rajasthan.
5. Shri Raj Kumar Modi S/o Shri Satyanarayan Modi,
Resident Of Plot No. 360, Shanti Nagar B, Gujar Ki
Thadhi, New Sanganer Road, Gopalpura Byepass, Jaipur,
Rajasthan.
6. Smt Manjulata Sharma W/o Shri Uday Lal Sharma,
Resident Of Plot No. 364, Shanti Nagar B, Gujar Ki
Thadhi, New Sanganer Road, Gopalpura Byepass, Jaipur,
Rajasthan.
7. Shri Rameshwar Lal Chaudhary S/o Shri Pachu Ram,
Resident Of 14-15, Shanti Nagar B, Gujar Ki Thadhi, New
Sanganer Road, Gopalpura Byepass, Jaipur, Rajasthan.
----Respondents
For Petitioner(s) : Mr. Vimal Chand Chaudhary For Respondent(s) :
HON'BLE MR. JUSTICE INDERJEET SINGH Order (2 of 2) [CW-27996/2018] 03/01/2019 This writ petition has been filed by the petitioner with the following prayers:-
"It is therefore, most respectfully prayed that the writ petition may kindly be allowed and direction be issued to the respondent No.1 to decide the applications filed by the petitioner for impleadment as a necessary party and the appeals on merits at the earliest in the interest of justice, equity and good conscience."
Counsel for the petitioner submitted that the petitioner- Samiti has filed separate applications for impleadment before the JDA Appellate Tribunal in respective Appeals No.444/18 Smt Rinku Sogani V/s JDA, 445/18 Smt Rinku Sogani V/s JDA, 446/18 Shri Goru Ram Chaudhary V/s JDA, 447/18 Raj Kumar Modi V/s JDA, 448/18 Smt. Manjulata Sharma V/s JDA, 449/18 Smt Raj Kumar Modi V/s JDA, 450/18 Shri Rameshwar Lal Chaudhary V/s JDA and the same have not yet been decided by the learned JDA Appellate Tribunal.
Counsel further submits that the JDA Appellate Tribunal may be directed to decide the pending applications filed by the petitioner-Samiti.
In that view of the matter, the writ petition is disposed of with a direction to the learned JDA Appellate Tribunal to decide the pending applications submitted by the petitioner-Samiti within a period of two months.
(INDERJEET SINGH),J Jyoti/52 Powered by TCPDF (www.tcpdf.org)