- (1.) HEARD learned counsel for the parties.
(2.) APPLICANT -United India Insurance Company Limited, Divisional Office Subhash Marg, C-Scheme, Jaipur, has filed the instant application for removal of seizure of its Office by the Municipal Corporation, Jaipur. It is contended in the application that Commissioner of Nagar Nigam, Civil Line Zone, Jaipur has issued notices dated 12.12.2012 and 19.12.2012 to the applicant, in pursuance of directions of this Court in D.B. Civil Writ Petition No.4783/2003-Suo Motu Vs. State of Rajasthan and Others, asking the applicant to stop commercial activities in the premises as it is situated in residential colony, failing which the premise shall be seized. Notice was replied by the applicant, contending therein that activities of the applicant are not commercial in nature. It has also been contended that sudden seizure of the Company may cause great inconvenience to the public at large. It is also submitted that shifting of the Office of the Company may take some time as the Company has to follow the strict guidelines.
(3.) RESPONDENT Municipal Corporation, Jaipur has filed its reply to application.;