- (1.) Heard learned counsel for the respective parties. Aforesaid two review petitions came to be filed by the JDA and private individuals starting from Smt. Indra Sharma and others.
(2.) Both the review petitions seek review of the order dated 29.3.2016 passed by the Division Bench of this Court with following directions: "Having regard to the facts aforementioned, we dispose off the writ petition with direction to the Commissioner, Jaipur Development Authority, Jaipur to inspect and determine the site of encroachment and, if eventually encroachment is found to exist on the land of public road, take appropriate measures to remove the same in view of settled proposition of law by a Coordinate Bench of this Court at Principal Seat, Jodhpur, in Baltej Singh and Others Versus State of Rajasthan & Others - 2007 (3) WLC (Raj.) 193, that no regularization of encroachment can be made on the land of public way. Appropriate decision and consequential action shall be taken within a period of four months from the date copy of this order is produced before the Commissioner, Jaipur Development Authority, Jaipur."
(3.) To a query by the Court to the counsel for the JDA, he submits that the directions of this Court have been carried out. He further submits that no encroachment in the said area has been found. Consequently, no further action has been taken by them.;