Rajasthan High Court - Jaipur
Yasveer Shoora Son Of Shri Sumer Singh vs Jaipur Development Authority on 20 September, 2021
HIGH COURT OF JUDICATURE FOR RAJASTHAN
BENCH AT JAIPUR
S.B. Civil Writ Petition No. 10594/2021
Yasveer Shoora Son Of Shri Sumer Singh
----Petitioner
Versus
Jaipur Development Authority
----Respondent
For Petitioner(s) : Mr. Rajendra Sharma with Mr. Bhuwnesh Sharma For Respondent(s) :
HON'BLE MR. JUSTICE SANJEEV PRAKASH SHARMA Order 20/09/2021 Learned counsel for the petitioner submits that the petitioner was served with a notice under Sections 32 & 33 of the JDA Act, 1982 in which the petitioner has submitted its reply and pointed out that the adjacent plots F-10 and F-15 were constructed leaving no setback at all i.e. zero setback while the petitioner has left setback but in spite thereof, the building of the petitioner has been again sealed vide order dated 14.08.2021.
Issue notice of the writ petition as well as stay application, returnable within four weeks.
In the meanwhile, the seal of the petitioner's plot Nos. F-6 and F-7 shall be removed provisionally.
(SANJEEV PRAKASH SHARMA),J NITIN/51 (Downloaded on 21/09/2021 at 10:28:24 PM) Powered by TCPDF (www.tcpdf.org)