SANGEET LODHA,J. - (1.) By way of this writ petition (PIL), the petitioner is seeking directions to the respondents to remove encroachments on New Sanganer in the area of Mangal Mandir, Cheel Gadi Restaurant opposite Saint Wilfard College and Arawali Marg, V.T. Road, Heera Path, Rajat Path and Swarn Path of Jaipur.
(2.) Precisely, the case set out by the petitioner is that the unscrupulous persons have made encroachments on the road from Mansarovar Metro Station to Sanganer Flyover, which is shown in the Master Plan of Jaipur as 200 ft. wide. Besides the sector roads in the areas specified as aforesaid, have also been encroached upon, which has resulted in traffic hazards. It is submitted that despite complaints being made, no steps are taken by the respondent authorities to remove the encroachments.
(3.) A reply to the writ petition has been filed on behalf of Jaipur Development Authority (JDA), wherein it is not disputed that the as per the Master Plan, the width of the sector road from Mansarovar Metro Station to Sanganer Flyover is 200 ft. According to the respondents, on the said road, the encroachments made are not being regularised and the proceedings have already been initiated for removal of the encroachments by issuing notices under Section 72 of Jaipur Development Authority Act, 1982. It is submitted that the encroachments by two marriage gardens namely, Vivan and Golden Venue Marriage Home, have already been removed. It is submitted that the encroachments made on the sector road is being marked and enlisted for removal as per the procedure laid down.;