BANWARI LAL Vs. RAJASTHAN STATE INDUSTRIAL DEVELOPMENT

JUDGEMENT

(1.) By this writ petition, a direction is sought on the respondents No.1 and 2 to make necessary changes in the original lease deed in pursuance to the consent decree passed by the civil court on 4.6.1993.

(2.) It is stated that a suit was filed and, during pendency thereof, a settlement was entered between private parties. In terms of the settlement, decree was passed on 4.6.1993. The property in question came in the share of the petitioners thus Rajasthan State Industrial Development and Industrial Corporation Ltd (RIICO) was requested to enter name of the petitioners for the land in reference to the consent decree dated 4.6.1993. The RIICO directed the petitioners to seek consent of the Nand Kishore, whereas, no such consent was required after consent decree of the civil court where Nand Kishore was also a party.

(3.) The non-petitioner No.5 is raising objection contrary to the consent decree though said decree was not even challenged by him by maintaining a separate civil suit or otherwise thus a direction may be given to the respondents No.1 and 2 to accept application submitted by the petitioners for recording of their name in reference to consent decree dated 4.6.1993.