ANAND KUMAR SHARMA Vs. JAIPUR DEVELOPMENT AUTHORITY APPELLATE TRIBUNAL JAIPUR

JUDGEMENT

(1.) -These three cases-(i) S.B. Civil Writ Petition No. 601/2008 (Ananad Kumar Sharma vs. J.D.A. Appellate Tribunal & Ors.) (ii) S.B. Civil Contempt Petition No. 545/2007 (Anand Kumar Sharma vs. Pradeep Choudhary, and (ii) S.B. Civil Contempt Petition No. 512/2008 (Anand Kumar Sharma vs. Pradeep Choudhary) arise out of the same set of litigation, therefore, the same have been heard together and are being taken up for decision by this common order.

(2.) IN C.W.P. No. 601/2008, the petitioner has prayed for quashing the judgment dated 15.1.2008 passed by the Appellate Tribunal, Jaipur Development Authority, Jaipur (in short 'the Tribunal') in Reference No. 263/2007 titled Anand Kumar Sharma vs. Secretary, J.D.A. and another whereby the Reference has been dismissed for want of jurisdiction.

(3.) THE respondent No. 3 herein (respondent No. 2 before the Tribunal) filed reply to the reference application as well as present writ petition and submitted therein that the petitioner himself has stated that he has no grievance of conversion of the land under Section 90-B of the Act of 1956 as well as approved plan and the dispute raised by the petitioner is simply a boundary dispute, which is outside the scope of the J.D.A. Act, 1982.