JUDGEMENT
Mohammad Rafiq, J. -
(1.) THIS writ petition has been filed by the petitioners -Ashok Vihar Vikas Samiti and Smt. Chhoti Devi inter alia with the prayer that the Jaipur Development Authority be directed to provide a way to enter in Ashok Vihar Vikas Samiti situated in Bhavgarh Dam, Goner Road, Khonagorian, Tehsil Sanganer, Jaipur. Grievance of the petitioners is that Sector 35 Plan was published by JDA on 07.12.2005 wherein 100 feet wide road was shown in the northern side of the Scheme, but the aforesaid Sector Plan was illegally modified and the said road was omitted. This has been done by the respondents deliberately to accommodate the Jaipur National University. The aforesaid action was recommended by the B.P.C. in its 94th Meeting. The entire colony of the petitioners is surrounded by Kachcha road, nala and charagah land, which has been illegally transferred to the Mahima Shiksha Samiti. The omission of the road is causing great inconvenience to the residents of the Ashok Vihar Colony.
(2.) FOR the grievance like the present one, the petitioners are set at liberty to approach the Commissioner, Jaipur Development Authority, who may have the matter of the petitioners examined and shall pass appropriate order addressing their grievances within three months from the date of making such representation by the petitioners. If the grievances of the petitioners are not remedied, they would be at liberty to approach the Jaipur Development Authority Appellate Tribunal.
The writ petition is disposed of.;
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