PREM NARAIN GUPTA Vs. JAIPUR NAGAR NIGAM, JAIPUR

JUDGEMENT

(1.) Heard.

(2.) This appeal is directed against the order dtd. 31/7/2019, whereby, the learned Single Judge has dismissed the appellants writ petition.

(3.) The appellants are in occupation/possession of a house constructed by them on one side of road called Devipath. A notice dtd. 28/6/2019 was issued by the Deputy Commissioner, Moti Doongri Zone, Nagar Nigam Jaipur for removal of construction giving reference to an order dtd. 27/7/2017 passed in D.B. Civil Writ (PIL) Petition No. 7700/2017. Though, the appellants submitted a reply to notice dtd. 28/6/2019, apprehending that their building may be demolished and they may be dispossessed, the appellants rushed to this Court by filing writ petition. However, the learned Single Judge was of the view that as the appellants in their reply to show cause notice have already raised various issues, they could not have availed the remedy of filing writ petition before this Court. Precisely, on this consideration, the writ petition was dismissed and a cost of Rs.50,000.00 was also imposed upon appellants.