NARENDRA SHARMA Vs. JAIPUR DEVELOPMENT AUTHORITY & ORS

JUDGEMENT

(1.) As both these intra court appeals arise out of the same impugned order dated 22.04.2015 passed by the Single Bench, they are being disposed of by this judgment.

(2.) The appellants/writ petitioners are stated to be illegal occupants of the Government land having beetle (Paan) shops which are obstructing the construction of fly-over and underpass at Transport Nagar intersection. They are stated to be the tenants in the shops which are situated at cross junction of National High-way No.11 and the road leading to Sethi Colony. In the writ petition, the appellants/writ petitioners had sought a direction for allotment of alternative sites and that they should be paid reasonable compensation by the respondents.

(3.) The Rajasthan Board of Muslim Wakf had filed applications for impleadment in the writ petitions on the ground that they are the landlords of the appellants/writ petitioners in the shops in question which are situated at Wakf land. The applications were allowed. The Jaipur Development Authority had stated in its reply that the appellants/writ petitioners are in illegal occupation of the government land having beetle (paan) shops which are obstructing the construction of fly-over and underpass at Transport Nagar intersection in response to the directions issued by this court for easing congestion at various points in Jaipur city.