- (1.) With the consent of the parties, the writ petition is being decided finally.
(2.) The petitioner-firm is aggrieved of the decision dated 01.02.2012 taken by the Director, Agriculture Marketing, whereby the appplication of the petitioner-firm, M/s Bharat Ginger Trading Company, Jaipur for exchange of its allotted plot No.C-256 with Plot No.A-3-A in the second phase of the Muhana Mandi Yard stood dismissed in view of the policy formulated in regard to exchange of plots effective 18.10.2010. The petitioner-firm has prayed that the aforesaid communication be quashed and set aside and a writ, order or direction be issued directing the State Government to approve the resolution dated 08.07.2010 passed by the Selection Committee of Krishi Upaj Mandi Samiti recommending the exchange of the petitioner-firm's allotted plot No.C-256 with Plot No.A-3-A in the second phase of Muhana Mandi Yard.
(3.) The Lal Kothi Mandi was denotified and business shifted to the Muhana Terminal Market. On an application made pursuant to an advertisement in this regard for allotment of a plot/shop in the Muhana Mandi Yard, under a lottery drawn, the petitioner-firm was allotted plot No.C-256 measuring 222.97 sq. ft. (30X80). Consequently, the petitioner-firm deposited the requisite amount of Rs.25,08,413/- as consideration for the allotment.;