- (1.) With the consent of the learned counsels for the parties, all the petitions have been heard finally at the admission stage.
(2.) In all these petitions, the petitioners have challenged the action of the respondent-Corporation in issuing the notices calling upon them to deposit the amount of penalty as per the bye-law 16 of the Municipal Corporation, Jaipur (Registration of Marriage Gardens) amended bye-laws 2012(hereinafter referred to as 'the bye-laws, 2012'), and in threatening the petitioners to seize their marriage gardens if they failed to deposit the said amount.
(3.) For the sake of convenience, the facts of SBCWP No. 8650/15 are narrated. The said petition hasbeen filed by the petitioner Vijay Kunj Marriage Garden, through its proprieter.;