MUNICIPAL CORPORATION JAIPUR Vs. SHANKARLAL

JUDGEMENT

(1.) These appeals are directed against the orders passed by a learned single Judge of the Rajasthan High Court in S.B. Civil Writ Petition No.3536 of 1999 disposed of on 6-12-1999 and the order dated 10-11-2000 passed on an application filed for "seeking clarification" of the order dated 6-12-1999.

(2.) A brief reference to the factual aspects would be necessary for deciding the controversy involved.

(3.) The respondent filed a Writ Petition for a direction to the appellant-Corporation to regularize the land i.e. plot No. 113, Near Central School, Bajaj Nagar, Tonk Road, Jaipur. It was the case of the writ petitioner that the regularization was to be done in view of the decision taken by the Jaipur Development Authority (in short JDA) dated 6-11-1989. It is to be noted that the land originally belonged to the Jaipur Urban Improvement Trust, which body was succeeded by the JDA and finally by the appellant-Corporation. The respondent stated that he had filed an application for regularization before the JDA on 18-9-1984.