(1.) BATTLE for supremacy has prompted Mohan Lal Sukhadia University, Udaipur and Rajkumar Taya to lock horns against each other with full gusto in these two inter -linked writ petitions.
(2.) THE genesis of these two petitions, may be for a tiny cause, has been blown out of proportion by the enthusiasm of the litigating parties. Bone of contention herein is registration of "Marriage Palace" (for short, "Vatika") under Marriage Palace Registration Bye -laws, 2010 (for short, 'Bye -laws of 2010') at Champa Bagh, Tehsil Girwa, District Udaipur - a City of Lakes. University, on the one hand is putting stiff resistance against the registration, Mr. Rajkumar Taya on the other hand is battling hard for securing registration. In view of order of this Court, dated 22nd May 2013, both the petitions are heard together and disposed of by this common order.
(3.) PETITIONER , Mohan Lal Sukhadia University, Udaipur (for short, "University") in Writ Petition No. 2573 of 2013 has assailed order dated 13th February 2013 (Annex.6) passed by Commissioner, Municipal Council, Udaipur, whereby registration of Vatika is accorded in favour of third respondent Rajkumar Taya (for short, 'Taya'). With a view to impugn order Annex.6, University has pleaded in its petition under -mentioned facts.
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