RAMSWAROOP Vs. JAIPUR DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) Petitioner - Ram Swaroop has preferred S.B. Civil Writ Petition No.6340/2007 inter-alia praying therein that order dtd. 20/7/2007 and the order of regularization dtd. 14/12/2006 may be quashed and set aside and the respondent - Jaipur Development Authority (for short "JDA") be directed not to issue any patta in pursuance of the so-called regularization. Same petitioner - Ram Swaroop has preferred S.B. Civil Writ Petition No.7/2016 inter-alia praying therein that the order dtd. 19/12/2005 passed by the Authorized Officer, Jaipur Development Authority, Jaipur and the order dtd. 8/9/2015 passed by the Divisional Commissioner in Appeal No.37/2015 may be quashed and set aside and respondents be directed to record land in dispute in the name of the petitioner in revenue record.

(2.) Petitioner-Ram Swaroop and others have preferred S.B. Civil Regular First Appeal No.365/2008 aggrieved by the order dtd. 4/3/2008 whereby application under Order 7 Rule 11 CPC was allowed by the Court below and the suit was rejected. S.B. Civil Contempt Petition No.322/2008 in S.B. Civil Writ Petition No.6340/2007 has been filed by petitioner - Ram Swaroop praying therein that the respondents be declared guilty for the noncompliance of the interim order of the High Court dtd. 13/9/2007 and to punish the respondents suitably considering the facts and circumstances of the case.

(3.) The dispute in all these petitions pertains to land situated in Village Meenawala, Sirsi Road, Jaipur situated in Khasra No.122/123 measuring 2 bigha 7 biswa, Khasra No.125 measuring 1 bigha 19 biswa, Khasra No.127 measuring 5 biswa, Khasra No.128 measuring 2 bigha 12 biswa, Khasra No.133 measuring 21 bigha, Khasra No.134 measuring 8 bigha 1 biswa, Khasra No.134/432 measuring 2 biswa; the total Khasra numbers are 8 and total land is measuring about 37 bigha 18 biswas in which share of Govind Ram was 1/5th i.e. total disputed land is around 7 bighas. The subject matter of the dispute in all these petitions being the above land, the same are being decided by this common order.