- (1.) The dispute in this appeal pertains to allotment of land subsequent to the acquisition by the State.
(2.) Heard learned counsel for the appellant at some length. The facts and points involved are short.
(3.) It appears that a cooperative housing society was formed but its land was acquired by the State Government under the provisions of the Rajasthan Urban Improvement Act, 1959 (for short "the Act"). The acquisition was challenged by the Society and ultimately the proceedings culminated in this Court. This Court upheld the acquisition by the judgment and order dated 30.3.1993 in Gandhi Grah Nirman Sahkari Samiti Ltd. V/s. State of Rajasthan. One of the prayers made in that abovesaid Writ Petition No. 7226 of 1993 was as follows: "It is prayed this writ petition may kindly be accepted and by a proper writ, order or direction the purported auction as covered by Annexures 2, 3 and 4 may kindly be declared to be illegal and therefore be quashed and set aside and Respondents 1 and 2 may kindly be directed by a proper writ, order or direction not to auction this plot of land and/or any other part of the land so belonging to Respondent 3 and/or change the shape of land and development by making any sort of improvement and to allow suitable plots on this very land to the members of the Society.";