DEVENDRA SINGH DHILO Vs. JAIPUR DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) THIS writ petition has been filed by the petitioners with the prayer that Jaipur Development Authority be directed not to permit respondent to use the residential area for non -residential purpose and further now to allow him to start the nursing home in Plots No. 45 & 46 in a residential colony. Dr. Atul Kasliwal, respondent No. 4 has filed his affidavit in reply to the writ petition contending that he merely constructed his independent residence as per prescribed parameters of the Building Bye -laws. In additional affidavit, he stated that shall not use that premises either for Hospital or Nursing Home and shall use the same strictly as per the JDA Rules and Regulations. JDA has also asserted in reply to the writ petition stating therein that respondent No. 4 shall not be permitted to use the disputed premises either for the purpose of Hospital or Nursing Home nor the JDA will permit him to do so contrary to the Building Bye -laws of 2010 or the JDA Rules or Regulations.

(2.) IN the light of the aforesaid stand taken by the respondents, petitioner may not be now having any grievance. The writ petition is therefore disposed of in the light of the stand of the respondents.