- (1.) By this petition for writ a direction is sought to declare the by-laws made under the Notification dated 13.11.1976 by exercising powers under Clause (90) of Sub-Sec. 1 of Sec. 10 of Rajasthan Municipalities Act, 1959, ultra virus to Article 14 &
(2.) 300-A of the Constitution of India. It is avered by the petitioner that at twelve sites in the city of Jodhpur it is having advertising hoardings, but, the Municipal Corporation, Jodhpur wanted to put those hoardings on auction for the purpose of advertisement.
(3.) According to the petitioner, the hoardings are standing at private land, therefore, the Corporation is having no authority to put those hoardings for auction. In reply to the writ petition, it is stated that out of the twelve sites referred by the petitioner in writ petition, only three sites are under the control of private persons and for those three sites, Municipal Corporation was not going to make any auction.;