BHANWAR LAL Vs. U I T JODHPUR

JUDGEMENT

(1.) ON 14. 3. 1997, learned counsel Mr. Kala submitted before the Division Bench of this Court that in case of Jagdish Singh vs. Rajasthan Housing Board (1), the Division Bench consisting of Hon'ble Mr. M. G. Mukherji, Actg. C. J. (as he then was) and Mr. Bhagwati Prasad, J. held that the cancellation of allotment without giving any effective opportunity of hearing was bad. Inspite of this judgment of Division Bench, Hon'ble Mr. Bhagwati Prasad, J. dismissed the writ petition filed by the appellant/petitioner though his Lordship was very much a party to that judgment of the Division Bench in Jagdish Singh's case (supra ). ON the basis of it, we ordered to issue notice to the respondents calling upon them to show cause as to why this appeal should not be allowed at the admission stage itself.

(2.) IN response to the notice issued by this court, learned counsel Mr. Lodha appears for U. I. T. and Mr. Singhal appears for pvt. respondent No. 3 in whose favour the allotment was made later on after the allotment made in favour of the appellant was cancelled.

(3.) IN view of the above discussion, this special appeal was required to be dismissed.