Ashok Kumar Gaur,J. - (1.) The present writ petition has been filed by the petitioner challenging the order dated 25.08.2020 passed by the Chairman, Rajasthan State Industrial Development and Investment Corporation Limited (for short "the RIICO") in the second appeal filed by the petitioner.
(2.) The petitioner also feels aggrieved against order dated 24.12.2019 passed by the Managing Director, RIICO, whereby the appeal preferred under Rule 24(2) of the RIICO Disposal of Land Rule, 1979 (for short "the Rules of 1979") was dismissed.
(3.) The petitioner further challenges the order dated 19.03.2010 passed by the Senior Regional Manager, RIICO, Sawai Madhopur, whereby industrial plot allotted to the petitioner in the Industrial Area Saloda Gangapur City, District Sawai Madhopur (Plot No. F-233) stands cancelled.;