JAIPUR ALOO AARATIYA SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Leave granted.

(2.) The High Court of Rajasthan initiated a suo motu proceeding which was in the nature of a public interest litigation.

(3.) In the said proceeding it directed the State of Rajasthan and various authorities including Jaipur Municipal Corporation, Jaipur Development Authority, Rajasthan Housing Board to explain as to why: