- (1.) By this writ petition, the petitioners have prayed for following reliefs: "a) By an appropriate writ, order or direction in the nature thereof that the respondents be directed to immediately complete the development work on the land described in Para 2 of this petition. b) By an appropriate writ, order or direction in the nature thereof that the respondent be directed to immediately commence and complete the construction and installation of road, drains, sewerage lines, electricity poles, water connection etc on the land described in Para 2 of this petition. c) Any other order or direction, which this Hon'ble Court may deem fit and proper, be also passed in favour of the petitioner."
(2.) Learned counsel for the petitioners submits that the petitioners have applied for regularization of land comprising Khasra Nos.3064, 3065, 3067 & 3068 situated at Revenue Village Kayar, District Ajmer and the said regularization application was duly allowed. At the time of regularization, the development charges of Rs.61,21,454/- and Rs.44,72,829/- were imposed on the petitioner Nos.1 and 2.
(3.) Learned counsel submits that said development charges relate to external as well as internal development of the land regularized and therefore, the Urbran Improvement Trust now Ajmer Development Authority (hereinafter referred to as "the ADA") is required to provide basic amenities like drinking water, road, drainage, sewerage, electricity poles and other basic facilities. However, the respondents have not conducted the requisite development which has resulted in depriving the petitioners to develop their land and make construction thereto. It is submitted that in spite of receiving the amount, the ADA is not taking any steps for providing basic amenities in the area.;