ARJUN RAM Vs. ADDITIONAL COLLECTOR

JUDGEMENT

(1.) THE petitioner by this writ petition has challenged the orders Annx. 4 and 5.

(2.) THE petitioner has a patta sud plot of land, which was purchased by him. It was situated at Satimata Colony, Ratanada known as Karamchari Colony, near Residency Road, Jodhpur. The petitioner constructed a house on the ground floor with the permission of the Urban Improvement Trust, Jodhpur, Thereafter, the petitioner applied for permission for construction of the first floor before the Urban Improvement Trust, Jodhpur vide his application along with a plan before the Urban Improvement Trust on 23 -12 -1983. While the construction was going on the petitioner submitted a revised plan for the first floor. After 2 -1/2 months a report was made that in the northern side there is 10 ft. lane and there is a plot which belongs to others and hence no windows can be sanctioned to be opened. Meanwhile a notice under Section 91 of the Urban Improvement Trust Act was issued by the Secretary, Urban Improvement Trust, Jodhpur the petitioner appeared before the Secretary, Urban Improvement Trust, Jodhpur and submitted that his plan may be sanctioned. At this stage, one Manoharsingh filed an application that the petitioner has opened windows towards his lands and has put projection towards his land. A notice of the application was issued to the petitioner to show -cause as to why an order for closure of windows and removal of projection be note made. On 27 -3 1984 it was recorded that the petitioner has not appeared inspite of service and hence a notice under Section 91 -A of the Urban Improvement Trust Act be issued. Ultimately, on 28 -4 -1984 the Secretary, Urban Improvement Trust, Jodhpur ordered that since the petitioner has raised construction on the first floor without permission of the Urban Improvement Trust and has also opened windows on the back side which was objected by the neighbour. Hence, it was ordered that such illegal construction and windows be removed. The copy of the order dated 28 -4 -1984 is placed on record as Ex. 4. The Secretary, Urban Improvement Trust, Jodhpur purported to exercise his powers under Section 91 -A ordered the petitioner to remove the construction and windows threatening further that in case, of failure the Urban Improvement Trust would remove the same at the risk and cost of the petitioner. Aggrieved against this order, the petitioner preferred an appeal before the Additional Collector and the same was disposed of by the Additional Collector under Section 91 -A(2) of the Urban Improvement Trust Act. Learned Additional Collector by his order dated 28 -7 -1984 confirmed the said order. The same is placed on record as Ex. 5. Aggrieved against this order, the petitioner preferred the present writ petition before this Court.

(3.) A return has been filed by the respondent Urban Improvement Trust and grant of this permission has not been disputed except that the petitioner was not permitted to open windows in the northern side.