KURIAN,J. - (1.) Leave granted.
(2.) The issue pertains to the allotment of a plot of land as per letter dated 6.5.1997 of the Commissioner (Head Quarters), Jaipur Municipal Corporation.
(3.) Having regard to the prolonged litigation and other disputes, on 13.1.2017 this Court passed the following order:- "Learned counsel for the petitioners, inviting our reference to the affidavit dated 08.02.2016, submits that vacant shops are available in S-Block. However, the learned counsel appearing for the respondents submits that this is actually a space earmarked under the master plan for parking space. Learned counsel for the petitioners, however, submits that as and when the Master Plan is implemented he will also face the consequences and on that ground the allotment may be denied to him. Learned counsel seeks some time to get instruction. Post the matter next Friday, i.e, on 20.01.2017.";