AI Structured Summary
Not yet generated for this judgment
Judgment
M.C. Jain, J.—We have heard the learned Counsel for the parties.
Mr. H.N. Calla learned Counsel for the Urban Improvement Trust submitted that in view of the Scheme, It is not possible to accommodate 180 persons (named in the Schedule annexed with the Order) in Kirti Nagar and the Urban Improvement Trust is prepared to allot alternative site to these 180 persons provided none of them possesses any land or house property in any other area. The suggestion of Mr. Calla appears to be reasonable.
Accordingly, we direct the Urban Improvement Trust, Jodhpur to allot alternative site to those persons out of 180 persons, who have no other land or house property in Jodhpur. The allotment of the alternative site shall be made within a period of six months and the persons shall not be dispossessed or evicted till alternative site is allotted to them. Such alternative site should be allotted, as far as possible, nearer to the Kirti Nagar Scheme in Kucchi Aabadi Basties. The extent of the alternative site shall be in accordance with the existing government rules. The Urban Improvement Trust, Jodhpur shall give fifteen days time to shift the belongings after allotment of alternative site
The writ petition is disposed of accordingly.