- (1.) The petitioner, Jodhpur Development Authority, through its Commissioner, has approached this Court by way of present batch of writ petitions, inter alia, claiming the quashing of judgment and order dated 26/10/2009 passed by the District Consumer Dispute Redressal Forum, Jodhpur on a complaint filed under Section 12 of the Consumer Protection Act, 1986 and further appellate order dated 6/1/2010 passed by the State Commission dismissing the appeal of petitioner, Jodhpur Development Authority and by way of interim relief, it is prayed that the Divisional Commissioner - Respondent no.3 may be restrained from executing the said judgment and order or otherwise taking any action against the JDA, Jodhpur in compliance thereof. FACTUAL MATRIX
(2.) The facts giving rise to these writ petitions by a public body, Jodhpur Development Authority ( 'JDA' for short) which substituted the Urban Improvement Trust, Jodhpur ( 'UIT' for short) under the Jodhpur Development Authority Act, 2009, are as under.
(3.) The land comprising of 46 khasras in khasra no. 771, 769 and 805/769 and khasra no. 751/43 in Jodhpur was set apart for residential purposes and placed under the disposal of UIT, Jodhpur in 1974. Certain persons disputed the said land to be government land and claimed that they purchased the land from khatedars and got the land converted under the relevant rules and obtained Pattas from the Land Conversion Officer, Jodhpur.;