Sangeet Lodha, J. - (1.) It is noticed that a Division Bench of this court vide order dated 8.2.18 passed in D.B. Writ Contempt Petition No. 371/16 'Mahendra Lodha v. C.S. Rajan and Ors.', constituted a Committee for the purpose of ascertaining the present condition of Jai Narayan Vyas Town Hall, Jodhpur. The Committee submitted the report giving the details of dilapidated condition of the Town Hall and made recommendations for its overall renovation.
(2.) After perusal of the report submitted, this court vide order dated 19.2.18 directed the Registry to register a separate PIL to issue appropriate directions for improvement of general condition of the only Town Hall available in Jodhpur Metropolitan City.
(3.) Thereafter, taking into consideration the recommendations made by the District Collector, Jodhpur, vide letter dated 16.1.18 addressed to Principal Secretary, Department of Forest, Environment, Tourism, Art and Culture, Government of Rajasthan, this court vide order dated 27.4.18 directed the State Government to take appropriate decision for sanctioning an amount of Rs. 5 crore as recommended by the District Collector, Jodhpur for renovation and maintenance work of the Town Hall.;