Alok Sharma, J. - (1.) A challenge has been made in this petition to the notice dated 19 -11 -2012 issued by the Jaipur Development Authority, Jaipur (JDA) as also the subsequent notice dated 30 -11 -2012 issued by the Rajasthan State Road Transport Corporation (RSRTC) Jaipur requiring the petitioner Bharat Petroleum to remove/resite its Petrol Pump situated at T -point of Ghat -ki -Guni at entrance of Jaipur City. At the outset, learned counsel for the petitioner Corporation submits that in a joint meeting held between the representative of the petitioner Corporation, officers of the JDA and officers of the RSRTC on 14 -11 -2014 a decision has been taken not to remove the petrol pump in issue belonging to the petitioner Corporation in view of the fact that presently the said petrol pump was not obstructing the free flow of the traffic. A copy of the minutes of meeting dated 14 -11 -2014 submitted in the course of the hearing of this petition is taken on record.
(2.) MR . Punit Singhvi appearing on behalf of JDA and Mr. Anuroop Singhi appearing on behalf of RSRTC submit that in a meeting of 14 -11 -2014 a decision has indeed been taken not to remove the petrol pump belonging to the petitioner Corporation and the notices dated 19 -11 -2012 and 30 -11 -2012 will therefore not now be proceeded with. In view of the decision dated 14 -11 -2014 taken in a joint meeting of the officers of the petitioner corporation, officers of the JDA and officers of the RSRTC, the notice dated 19 -11 -2012 issued by the JDA and subsequent notice dated 30 -11 -2012 issued by the RSRTC are liable to be quashed and set aside. So directed. The writ petition stands accordingly allowed.;