SUSHILA DEVI Vs. JAIPUR VIDYUT VITARAN NIGAM LTD.

JUDGEMENT

(1.) Appellants-Sushila Devi, JVVNL and Shakuntala Sharma have preferred these appeals aggrieved by Order dtd. 3/11/2023 passed by learned Single Judge, whereby misc. application alongwith the connected Writ Petitions for release of electricity connection to premises situated in Prithvi raj Nagar Scheme of the Jaipur Development Authority was rejected on the ground that the same would be against the tenet of planned development of Prithvi raj Nagar Scheme, as directed by Co-ordinate Bench and Division Bench of this Court.

(2.) The present appellants have preferred writ petition seeking release of electricity connection but the same was rejected by the impugned order dtd. 3/11/2023.

(3.) It is contended by counsel for the appellants that learned Single Judge in Sugan Singh and Ors. v. State of Rajasthan and connected cases: 2013 SCC Online raj 2070 had disposed of the writ petition vide order dtd. 15/7/2013. In the relief clause of the writ petition, it was mentioned that till the allotment is made in favour of the petitioner or others, respondent is directed not to release the electricity connection. This is to avoid possibility of further construction without allotment of plot. In case of any difficulty in carrying out the directions aforesaid or otherwise, affected parties would be at liberty to make appropriate application before this court for clarification/ modification. It is also contended that the appellants moved an application for clarification/ modification of the order.