- (1.) We have heard learned counsel appearing for the parties.
(2.) By this writ petition, filed in public interest, the petitioner has prayed for the following reliefs:- "(i) By an appropriate writ, order or direction the respondents be directed to remove the encroachments upon 100 road from Bias Godam via Mahesh Nagar Gopalpura Byepass-Durgapura-B-2 Byepass to Malpura road parallel to West side of Sawaimadhopur railway line as shown in Master plan of Jaipur 2011 and master plan of 2025 and the order of regularising of encroachments upon the road vide BPC resolution dated 10/04/2002 and 13/10/2008 be quashed and set aside the appropriate action be taken against the defaulting officers. (ii) By an another appropriate writ, order or direction the dividers may be ordered to be made on 100 road from Bias Godam via Mahesh Nagar-Gopalpura Byepass-Durgapura-B-2 Byepass to Malpura road parallel to West side of Sawaimadhopur railway line as shown in Master plan of Jaipur 2011 and 80 road of Mahesh Nagar for the purpose of smooth transportation upon the aforesaid roads in order to check accidents etc. and further the respondents be directed to remove hurdles of poles, pillars, transformers etc. installed by the respondents in middle of the aforesaid roads for smooth functioning of the transportationon the aforesaid roads and nobody be permitted to encroach upon the aforesaid roads. (iii) Any other order which this Hon'ble Court may deems think fit and proper be pass in favour of the petitioner."
(3.) In the Master Development Plan-2025, Jaipur, Region (Volume-2), the road from 22 Godown to Diggi Malpura Road along west of railway line, is shown to be of 100 feet. The Master Development Plan-2025 has been amended so far in accordance with the provisions of Section 25 of the JDA Act, causing any change on the width of this road.;