- (1.) This intra court appeal has been filed by the appellant against the order passed by learned Single Judge on 23.7.2012 in SB Civil Misc. Stay Application No.11818/2011 filed in Writ Petition No.12909/2011. While admitting respondents' writ petition, the parties were directed to maintain status quo till the disposal of the writ petition. The order impugned reads as under :- "For the reasons given in the order of admission passed today, both the sides are directed that they shall maintain status quo, as it exists today, till the disposal of the writ petition."
(2.) The case of appellant was that it is a firm engaged in the business of agriculture produces. The appellant firm, after perusing the advertisement issued by the Marketing Board on 8.12.2010 and the website of Marketing Board inviting application/proposals for establishing Agriculture Processing Units in various Mandi Yards in Rajasthan, submitted its proposal for allotment of plot for establishing Agriculture Processing Unit i.e. Cold Storage in Krishi Upaj Mandi Yard, Srimadhopur.
(3.) The Marketing Board made recommendations to the Government on 24.2.2011 for allotment of lands in favour of various applicants including the appellant. After approval from the State Government, a letter was issued on 16.3.2011 by the Director, Agriculture Marketing Board to the Secretary, Krishi Upaj Mandi Samiti, Srimadhopur, intimating about the allotment of plot in favour of the appellant.;