GOVIND RAM Vs. STATE OF RAJASTHAN AND ORS.

JUDGEMENT

(1.) Heard learned counsel for the appellant.

(2.) This intra-court appeal is directed against order dated 13.07.2011 passed by learned Single Judge, whereby writ petition filed by the petitioner-appellant has been dismissed.

(3.) The petitioner-appellant filed a writ petition with a prayer that by appropriate writ, order or direction, Notification dated 07.05.2010 (Annexure-4), passed by Jaipur Development Authority, Jaipur be quashed and set aside and respondents be directed to decide the representation dated 31.08.2010(Annexure-9) filed by the petitioner-appellant. Learned Single Judge, after considering submissions of learned counsel for the petitioner, came to a conclusion that no cause of action has arisen to the petitioner in the instant case and the writ petition is totally frivolous and baseless and dismissed the same. Hence, this intra-Court appeal has been preferred by the appellant.