RAJASTHAN HOUSING BOARD Vs. ANNA RAM

JUDGEMENT

(1.) Strangely, two autonomous public bodies of the State Government are pitched against each other in this long drawn legal battle, which seems to be perennial and endless, going on between these two & consuming the precious court time at all levels of hierarchy and both of them exist and have been created to develop lands to set up residential colonies for the citizens and the fight is obviously for their own right to develop the land in question of which the dispute essentially arise on the question of identifying the land itself.

(2.) If this is how the two public bodies - Rajasthan Housing Board & Jodhpur Development Authority, Jodhpur (Earlier UIT, Jodhpur) are to be left completely free to litigate their dispute without intervention of State itself, one wonders whether the litigant petitioner Rajasthan Housing Board, who ought to have had a second thought, preferably a wiser and considered one, before launching this litigation before this Court of law, in the form of present batch of 39 writ petitions, which after a lengthy hearing at the admission stage, are being disposed of by this common order.

(3.) The facts leading to these writ petitions unfold as under.