Rajasthan High Court - Jaipur
Chaina Ram S/O Lala Ram vs Jaipur Development Authority on 22 January, 2021
Author: Ashok Kumar Gaur
Bench: Ashok Kumar Gaur
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 860/2021
Chaina Ram S/o Lala Ram, Aged About 37 Years, R/o 90- Govind
Nagar Vistar, Kalwar Road, Jaipur (Rajasthan)
----Petitioner
Versus
1. Jaipur Development Authority, Through Its Secretary,
Indra Circle, Jln Marg, Jaipur.
2. Enforcement Officer, Zone- Prn (South), Jaipur
Development Authority, Jln Marg, Jaipur.
----Respondents
S.B. Civil Writ Petition No. 876/2021 M/s Vinayak Enterprises, Through Proprieter Bhanwar Lal S/o Shri Dana Ram, Aged About 33 Years, R/o Plot No- E-3, Draunpuri Yojna Village- Girdharipura, Tehsil Sanganer, District Jaipur, Rajasthan.
----Petitioner Versus Jaipur Development Authroity, Through Secretary, Indra Circle, Jawahar Lal Nehru Marg, Jaipur
----Respondent S.B. Civil Writ Petition No. 931/2021 M/s Mlm Real Estate, Through Its Proprietor Shri Rakesh Kumar Mahela Aged About 25 Years, S/o Shri Mohan Lal Mahela, R/o Plot No. 12, Jagdamba Nagar -A, Ajmer Road, Jaipur.
----Petitioner Versus Jaipur Development Authority, Through Secretary, Indra Circle, Jawaharlal Nehru Marg, Jaipur (Raj.)
----Respondent S.B. Civil Writ Petition No. 934/2021 M/s Shri Vinayak Real Estate, Through Proprietor Dana Ram (Downloaded on 27/01/2021 at 09:54:20 PM) (2 of 3) [CW-860/2021] S/o Sh. Narayan Ram Aged About 57 Years R/o Khasra No. 100/1, Part-B, Village Gangpatpura, Tehsil Sanganer, District Jaipur (Raj.).
----Petitioner Versus Jaipur Development Authority, Through Secretary, Indra Circle, Jawahar Lal Nehru Marg, Jaipur (Raj.)
----Respondent For Petitioner(s) : Mr.Rajendra Kumar Sharma, Adv.
Mr.Sandeep Pathak, Adv.
Mr.Raghunandan Sharma, Adv.
HON'BLE MR. JUSTICE ASHOK KUMAR GAUR Order 22/01/2021 These petitions were filed by the petitioners before this Court primarily on the ground that the JDA Appellate Tribunal was not functioning for a certain period and as such, appeals being filed by the parties/petitioners were not heard.
Learned counsel for the petitioners submitted that now it has been informed that the Presiding Officer in the Appellate Forum is discharging his functions and as such, learned counsel for the petitioners does not want to pursue these writ petitions and they want to avail the remedy.
The petitions accordingly, have become infructuous.
Learned counsel for the petitioners submitted that there is urgency in these matters as demolition notice has been received.
This Court finds that if any applications for interim relief/injunction has been filed, the Appellate Authority is expected to take them up for consideration expeditiously.
(Downloaded on 27/01/2021 at 09:54:20 PM)(3 of 3) [CW-860/2021] Accordingly, the present writ petitions are dismissed as having become infructuous.
A copy of this order be separately placed in each file.
(ASHOK KUMAR GAUR),J Monika/Sakshi/61-64 (Downloaded on 27/01/2021 at 09:54:20 PM) Powered by TCPDF (www.tcpdf.org)