SHAKTI SINGH Vs. APPELLATE TRIBUNAL

JUDGEMENT

(1.) THIS petition has been filed challenging the order dated 3-10-2011, passed by the Appellate Tribunal, Jaipur Development Authority, Jaipur (herein after 'the Tribunal'), whereby the Tribunal taking into consideration the award dated 22-11-2003 passed by the Arbitrator in exercise of the powers under Section 75 of the Rajasthan Cooperative Societies Act,1965, held that the respondent No.3 being a transferee of the original allottee of Tagore Grah Nirman Sahakari Samiti Limited Jaipur, was entitled to plots of land and issue of lease-deed by the Jaipur Development Authority.

(2.) THE case of the petitioner before this court is that the order dated 3-10-2011 passed by the Tribunal holding the respondent No.3 to be entitled for regularisation of his plots was vitiated, inasmuch as the foundation of the said order, the award dated 22-11-2003, was challenged by the petitioner in appeal before the Tribunal.

(3.) HEARD learned counsel for the parties, and perused the material available on record of writ petition.