S.K. Keshote, J. - (1.) In this group of four writ petitions a common question of law has 1 been raised these, in sum and substance, are identical matters and, as such, bring taken up for hearing and decided together by this common order.
(2.) For disposal of these writ petitions, the facts are taken from S.B. Civil Writ Petition No. 274/2001.
(3.) Petitioners in Writ Petition No. 274/2001, 14 in number, by this petition under Article 226 of the Constitution of India, are praying for quashing and setting aside of the order dated 23rd of December, 2000 (Annexure- 17) of the Divisional Commissioner, Jaipur. Under this order the Divisional Commissioner, Jaipur directed the District Collector, Sikar to cancel the decision of the Gram Panchayat, Sahpura, to give on rent the shops to the petitioners. These are 28 in number. The directions, relevant for the decision of these writ petitions, given to the District Collector, Sikar under this orders are as under, (English Version) 1. While getting all the shops vacated immediately from the concerned tenants, proceedings may be taken to recover the outstanding rent; 2. While putting the numbers on all the 28 shops, a Committee may be constituted to let out these shops by way of public auction.;