Rajasthan High Court - Jodhpur
Raj. State Indu. And Inve. ... vs Borad Dyeing Company & Anr on 11 July, 2016
Author: Govind Mathur
Bench: Govind Mathur
-1-
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR.
J U D G M E N T
(1)D.B. Civil Special Appeal (Writ) No.1106/2013
(Rajasthan State Industrial Development & Investment
Corporation Ltd. & Anr. v. Borad Dyeing Company & Anr.)
(2)D.B. Civil Special Appeal (Writ) No.1315/2013
(Rajasthan State Industrial Development & Investment
Corporation Ltd. & Anr. v. Govind Ram)
(3)D.B. Civil Special Appeal (Writ) No.1316/2013
(Rajasthan State Industrial Development & Investment
Corporation Ltd. & Anr. v. Chandra Kanta Heda)
(4)D.B. Civil Special Appeal (Writ) No.1320/2013
(Rajasthan State Industrial Development & Investment
Corporation Ltd. & Anr. v. Bhanwar Lal)
(5)D.B. Civil Special Appeal (Writ) No.1321/2013
(Rajasthan State Industrial Development & Investment
Corporation Ltd. & Anr. v. Narain Lal)
(6)D.B. Civil Special Appeal (Writ) No.1323/2013
(Rajasthan State Industrial Development & Investment
Corporation Ltd. & Anr. v. Bhanwar Lal)
Date of Judgment :: 11th July, 2016
P R E S E N T
HON'BLE MR. JUSTICE GOVIND MATHUR
HON'BLE MR. JUSTICE KAILASH CHANDRA SHARMA
Mr. Sanjeet Purohit, for the appellants.
Mr. Falgun Butch for ]
Mr. V.K.Mathur ] for the respondents.
Mr. Rajesh Parihar ]
Mr. Narendra Srimali ]
....
BY THE COURT :
Learned counsel for the parties are in agreement that in view of the directions given by a Division Bench of this Court in DB Civil Writ Petition (PIL) No.759/2002, -2- Mahaveer Nagar Vikas Samiti v. State of Rajasthan & Ors., the applications for allotment of industrial plots were supposed to be considered by the Land Allotment Committee constituted by the Government of Rajasthan for the purpose of allotment of industrial plots at Punayata Industrial Area, Pali.
In the instant matters no such consideration by the committee was made in relations to the applications submitted by the respondent petitioners but learned Single Bench decided the writ petitions by arriving at the conclusion that the applications submitted by the petitioners were rejected without assigning any reason. As per learned counsels the applications as a matter of fact were yet to be considered.
In view of this factual background we deem it appropriate to dispose of these appeals by setting aside the judgment impugned with a direction to the Land Allotment Committee to consider the applications submitted by the respondent petitioners. The committee shall decide the applications in accordance with law expeditiously as far as possible on or before 15.09.2016. (KAILASH CHANDRA SHARMA),J. (GOVIND MATHUR),J. MathuriaKK/PS