Narayan Roy, C.J. - (1.) This public interest litigation has been filed by three petitioners, out of which, two resides at Vivekanand Marg, Jaipur.
(2.) The reliefs sought in the petition are as follows:- (i) to issue a writ or order in the nature of mandamus and thereby declare that provisions contended under regulation No.4, 5 and 6 of the JDA (Building) Regulation, 2000 are ultra virus being inconsistent thereto; and (ii) to issue a writ of prohibition to the non-petitioner No.3 prohibiting from exercising of jurisdiction and power contrary to the JDA Act; and (iii) to issue a writ or order/direction in the nature of mandamus commanding the non-petitioners to act in accordance with the provisions contended under the JDA Act in conformity of the existing laws while permitting construction of buildings in Scheme 'C'; and (iv) to issue a writ in the nature of mandamus or any equally efficacious order/direction commanding the non-petitioners to investigate about the lapses in performance of statutory duties regarding prevention of misdeeds/offences detailed in the writ petition; and (v) to declare that the governance of the non-petitioners are not carried on in accordance with the provisions of the Constitution and laws made thereunder; and (vi) to direct the non-petitioners for preparation of the Traffic Master Plan of Jaipur under clause (m) of Section 16 of the JDA Act in accordance with the procedure prescribed therein for the purposes; and (vii) to grant any other relief which may be deemed just and necessary to serve the public interest and public purposes on the grounds of equity, justice and good conscience."
(3.) A look to the petition shows that this PIL application has been primarily filed raising grievances in respect of digging etc., which is taking place at Vivekanand Marg, C-Scheme, Jaipur.;