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Judgment
R.S. Jha Judge
Heard Shri Brajesh Dubey, learned Counsel for the petitioner, on the question of admission and interim relief. The learned Counsel for the petitioner clearly states that he is not pressing the issue of cancellation of the plots in respect of 198 allottees or other individual issues before this Court. He, however, submits that the present petition is being filed only at the behest of those members of the petitioner association who have already been allotted plots and have been granted lease in Transport Nagar, Chandalbhata, Jabalpur.
It is submitted that the aforesaid lease holders have approached the corporation authorities for providing proper civic amenities, removal of encroachment, etc. and for finalizing their documents so that they can undertake construction of their plots and commence business but no steps in that regard have been taken by the corporation authorities.
In view of the aforesaid, it is submitted that the respondent Corporation be directed to look into the grievance of the aforesaid limited members of the petitioner association who are lease holders in Transport Nagar, Chandalbhata, Jabalpur.
In view of the limited prayer made by the learned Counsel for the petitioner by confining the relief as stated above, the petition filed by the petitioner is disposed of with a direction to the effect that in case the petitioner files a fresh representation before the respondent Corporation bringing to its notice the lack of civic amenities and instances of encroachment, etc., alongwith a copy of the order passed today and a copy of the petition, the concerned authority shall look into the aforesaid limited grievance of the petitioner association and shall deal with it in accordance with law.
The learned Counsel for the petitioner prays that he be granted liberty to raise the other issues individually by taking up proceedings before the competent forum in accordance with law.
Liberty, as prayed in this regard, is granted.
With the aforesaid direction, liberty and observation, the petition filed by the petitioner stands disposed of. C.C as per rules.