GULAB KOTHARI Vs. STATE OF RAJASTHAN AND OTHERS

JUDGEMENT

(1.) In the instant writ petitions, vide order dtd. 12/1/17, a Division Bench of this court consisting of two of us (Justice Sangeet Lodha and Justice Arun Bhansali) while deciding the issues arising for consideration, issued various directions to the respondents. However, a few issues remained pending adjudication for want of further details and accordingly, the respondents were directed to furnish the requisite details. The matters were directed to be listed for perusal of the compliance report and further orders.

(2.) Thereafter, the matters were listed before the Division Bench on 29/5/17. After due consideration of the compliance reports submitted by the State Government and various Development Authorities as also the material placed on record by the petitioners and learned Amicus Curiae, further directions were issued from time to time.

(3.) On mention being made by Mr. Rajesh Panwar, Additional Advocate General, these matters were listed before the Division Bench on 20/3/18 in 'To be mentioned' category. Learned AAG brought to the notice of the Court that vide order dtd. 15/3/18 passed by the Hon'ble Supreme Court in the SLPs (Nos. 19219- 19223/2017) preferred by the State of Rajasthan and others, aggrieved by the order dtd. 12/1/17, while disposing of the SLPs, the Chief Justice of this court has been requested to constitute an appropriate Bench preferably of three Judges so that these matters can be finally heard and decided within two months from the date of receipt of the certified copy of the order. Accordingly, the Division Bench directed the Registry to place the matters before the Chief Justice for appropriate orders.