SANJAY BROTHERS Vs. URBAN IMPROVEMENT TRUST & ANR

JUDGEMENT

(1.) All the four petitions being inter-connected with each other, were heard together and are being decided by this common order.

(2.) The S.B. Civil Writ Petition No.10404/2011 and S.B. Civil Writ Petition No.10405/2011 have been filed by the petitioners Nidhi Jain and M/s. Sanjay Brothers respectively, challenging the notice dated 4/7/2011 (Annexure-5) issued by the respondents calling upon the petitioners to hand over the possession of the building constructed on the acquired land in question within seven days of the receipt of the notice, failing which they would be dispossessed from the said property. In the said petitions, the respondents had filed the reply pursuant to the notices issued by the Court, however no effective hearing had taken place thereafter till this date. It also appears that the said petitions were also dismissed for want of prosecution, however subsequently restored.

(3.) The S.B. Civil Writ Petition No.7520 of 2015 and 7532 of 2015 have been filed by the same petitioners, challenging the order dated 4/5/2015 passed by the Civil Judge & Judicial Magistrate (First Class), Ajmer City, South Ajmer (hereinafter referred to as 'the Trial Court') in Civil Suit No.169 of 2003 & 180/2003 filed by the petitioners Nidhi Jain and M/s. Sanjay Brothers respectively, by which the Trial Court has treated the said suits as withdrawn.