Rajasthan High Court - Jodhpur
Rama vs The State Of Rajasthan on 9 March, 2023
Author: Pushpendra Singh Bhati
Bench: Pushpendra Singh Bhati
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 3104/2023
Rama S/o Lalu Meena, Aged About 40 Years, R/o 781, Saluaa
Tehsil Chawand, District Udaipur.
----Petitioner
Versus
1. The 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
Petitioner(s) : Mr. Rama, present in person.
For Respondent(s) : --
HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI
Order 09/03/2023 The lawyers are abstaining from the work. The petitioner, present in person, has shown order dated 27.02.2023 passed in SBCW No.2827/2023 (Ashiyana Developers Vs. State of Rajasthan & Ors.), which reads as under:
"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 10/03/2023 at 12:02:26 AM) (2 of 2) [CW-3104/2023] 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."
Issue notice. Issue notice of stay application also, returnable within six weeks.
Meanwhile, effect and operation of the order/note sheet dated 03.01.2023 drawn by the Urban Improvement Trust, Udaipur pursuant to note - Annexure 13 and proceedings in furtherance of such decisions shall remain stayed.
Connect with SBCW No.2827/2023.
(DR.PUSHPENDRA SINGH BHATI), J. 79-a.asopa/-
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