- (1.) INSTANT Public Interest Petition has been filed by a registered society namely; Suraj Nagar (West) & Income Tax Colony, Welfare & Development Society, registered under the Societies Registration Act, 1958 and the petitioner No. 2 is the Secretary of the petitioner No. 1 -Society and resident of Jaipur.
(2.) THE grievance of the Society by filing instant petition confines to Plot No. 1, Ganga Path, Suraj Nagar (West), measuring 731.50 Sq. Mts. Allotment cum possession letter was issued by the Jaipur Development Authority to the title holder of the subject plot and all other necessary formalities, which have to be followed by a plot holder, are indisputably being complied with.
(3.) THE grievance of the petitioner -Society in filing instant petition is that the permission, which has been granted by the JDA to the holder/occupier of the subject plot vide order dt. 19/06/2013 for raising construction as per the approved plans, is not a valid permission under the law. According to the Society, jurisdiction of the subject colony was transferred to the Municipal Corporation, Jaipur and at the relevant point of time, when the permission was granted, JDA was not holding any authority to grant permission and such permission granted by the JDA dt. 19/06/2013, cannot be considered to be a valid permission in the eyes of law.;