Rajasthan High Court - Jodhpur
Bikaner Vyapar Udhyog Mandal vs The Rajasthan State Industrial ... on 21 April, 2022
Author: Vinit Kumar Mathur
Bench: Vinit Kumar Mathur
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 17331/2018
1. Bikaner Vyapar Udhyog Mandal, Chamber Of Commerce
And Industry, Modern Market, Bikaner Through Its Vice
President Vishnupuri S/o Ramnarayan Puri, Aged About
57 Years R/o 1 Kha 22, Pawanpuri, Bikaner.
2. M/s M.P. Industries, Through Its Proprietor Shri Surendra
Patwa S/o Shri Sundar Lal Patwa, Aged About 51 Years,
Resident Of Patwa Group, Joshiwada Inside Kotgate
Bikaner.
----Petitioners
Versus
1. The Rajasthan State Industrial Development And
Investment Corporation Limited, Udhyog Bhawan, Tilak
Marg, Jaipur, Through Its Managing Director.
2. The Regional Manager, Riico, Industrial Area, Bichhwal,
Bikaner.
3. The General Manager, District Industries Centre, Bikaner.
4. District Collector, Bikaner.
----Respondents
For Petitioner(s) : Mr. Amit Kumar Purohit for
Mr. M.S. Purohit
For Respondent(s) : Mr. Surendra Thanvi for
Mr. Sanjeet Purohit
HON'BLE MR. JUSTICE VINIT KUMAR MATHUR
Order 21/04/2022 The case comes up on an application (Inward No. 1/19) for early disposal of the writ petition.
The application is not opposed by the counsel for the respondents.
For the reasons mentioned in the application, the same is allowed.
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(2 of 3) [CW-17331/2018] With the consent of the parties, the matter is heard and disposed of finally today itself The present writ petition is filed with the following prayers:-
"A. by an appropriate writ, order or direction the impugned notice dated 12.09.2018 (Annex.9) and news item notifying resumption of allotment process (Annex. 11) on the basis of "pratham aao pratham Pao" may kindly be declared illegal and be quashed and set aside; B. by an appropriate writ, order or direction, the respondents may kindly be directed to allot the industrial plot at Industrial Area karni (Extension), Bikaner to the petitioners on preferential basis at the rates/price which has been previously allotted to the other firms;
C. by an appropriate writ, order or direction, the respondents may kindly be directed to allot the plots of land to the petitioners who got registered with the District Industries Centre; D. grant such other relief/reliefs which in the facts and circumstance of this case this Hon'ble court deems just, fit and proper in favour of the petitioner, and E. The petitioners be awarded the costs of this writ petition."
Learned counsel for the respondents submits that the land allotment on the basis of "Pratham Aao Pratham Pao" has already been done away with and now, the entire land allotment by RIICO will be on the basis of 'E-Auction'.
The learned counsel for the respondents further submits that in the identical situation, this court has disposed of a similar writ petition being S.B. Civil Writ Petition No. 16942/2018 (Om Prakash Choudhary Vs. State of Rajasthan & Ors.) vide order dated 21.11.2019.
Considering submissions made before this Court, the present writ petition is disposed of with a direction to the respondent RIICO to allot the plot to the petitioner in the industrial area (Downloaded on 22/04/2022 at 09:05:53 PM) (3 of 3) [CW-17331/2018] concerned by way of 'E-Auction' strictly in accordance with the provisions of law on the subject.
Needless to say that if an application is preferred on behalf of the petitioner for the allotment in the E-Auction proceedings, the same will be considered, in accordance with law.
Pending applications, if any, also stands disposed of accordingly.
(VINIT KUMAR MATHUR),J 47-AnilSingh/Nitin-
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