VIJAYCHAND PRADEEPKUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This order will dispose of batch of 13 writ petitions as per the Schedule given. The facts are illustratively taken from SBCWP No. 4666/2011- M/s. Vijaychand Padeep kumar vs. State of Rajasthan and Anr.

(2.) The petitioners have approached this Court by way of present writ petitions, inter alia, claiming that they had applied for allotment of shops in the new Mandi Yard, Pilibariga notified by the State Government in the year 2008 as new Mandi Yard for which the allotment of 254 shops was to be made on the basis of 99 years of lease under the notification issued on 12.2.2008 in a newspaper, a copy of which has been placed on record as Annex. 2. The said advertisement reads as under:

(3.) The petitioner claimed that though it had applied under the said notification, its application was. rejected and though no separate rejection order was communicated, the list of eligible applicants who were selected to be allotted the said shops, a list of total 202 members was notified in which list, his name was not there and in another list of ineligible candidates notified by the respondent--KUMS, Pilibanga, the name of petitioner figures at serial No. 43 and reasons assigned in column 4 of such list is 31 meaning thereby that one of the partners of the applicant firm was partner in other firms which were also carrying on business of the sale of agricultural produce under the licence given to them under Rajasthan Agricultural Produce Markets Act, 1961 in the same market area. After allotment of 227 shops, allotment of remaining 27 shops was undertaken by issuing another notification in the newspaper on 11.4.2011, a copy of which has been placed on record as Annex 7. The said notification dt. 11.4.2011 is also reproduced below for ready reference: