RAVINDRA TYGI Vs. SATE OF RAJASTHAN

JUDGEMENT

(1.) By the instant Public Interest Litigation, the petitioner has prayed that the action of the respondent Nos. 2 and 3 in allotting the land of park to respondent Nos. 4 and 5 i.e. lease agreement dated 27-7-1996 be declared illegal and unconstitutional and the letter of allotment of land in question be quashed and set aside.

(2.) This Public Interest Litigation was filed on 11-9-1996 and show cause notices were issued on 16-9-1996 and further an interim order was passed on the same date for maintaining status quo by the parties. On filing the application under Article 226(3) of the Constitution of India, the same was listed on 8-1-1997 and 13-1-1997 was fixed as next date for filing reply by the RIICO-the respondent No. 2 and the status quo was extended till further orders. On 22-3-1998 this Court has passed an order that the matter is required to be heard and decided finally at the stage of admission as the stay is operating against the respondents. Thereafter the matter was listed on many subsequent dates and ultimately on 30-10-2001 it was ordered that the present writ petition be listed for final hearing along with Contempt Petition No. 281 /1996 which was filed when the interim order dated 16-9-1996 was said to be not complied with. Therefore, both the matters were heard together and are being decided by a common order.

(3.) The petitioner claims himself to be a public spirited person and dedicated his life for the cause of social service. Certain other facts have also been mentioned that he has been the General Secretary of the State Unit of the Youth Congress and Director of the Urban Co-operative Bank.