MOHAMMAD RAFIQ,J. - (1.) Application nos. 20733/17 and 74995/18 under Order 41, Rule 27 CPC for taking certain documents on record are allowed.
(2.) This appeal was originally filed by Vailas Das Dhurve Gond, who upon his death on 9.11.2017 was later substituted by his legal representatives against the judgement of the single bench dated 30.11.2016, whereby the writ petition filed by Arjun Lal Sethi Nagar Vikas Samiti and Dwarkesh Bharadwaj was allowed with direction to the respondents-State authorities to implement the decision dated 07.01.2005 taken in the meeting chaired by Principal Secretary, Medical and Higher Education with regard to land lying behind Psychiatric Centre (Mental Hospital), Sethi Colony, Jaipur. According to the aforesaid decision, all dwellers of the Chetan 'kachchi basti' residing on the said land were to be rehabilitated at Paldi Meena or Bagrana, Agra Road so as to provide land to Psychiatric Centre (Mental Hospital), Jaipur for its expansion.
(3.) The present appeal has been filed filed with an application seeking leave to file such appeal on the premise that appellants who represent the interest of Adivasi Gond Samaj, who were residing in that 'kachchi basti', are going to be adversely affected by implementation of the impugned judgement. Leave to file appeal is granted. The appeal was entertained and heard on merits.;