- (1.) This appeal has been filed by the appellants being aggrieved by the order dated 10.09.2014 passed by learned Single Judge directing the respondents for not interfering with the business of the respondent petitioner and on-going construction subject fo final decision of the petition for writ.
(2.) Facts of the case in brief are that the Collector, Rajsamand while exercising authority under the Rajasthan Land Revenue (Industrial Areas Allotment) Rules, 1959 (hereinafter referred to as "the Rules of 1959"), by order dated 5.1.2011 allotted chunk of land to the respondent petitioner company subject to certain conditions referred in the order of allotment itself. As per clause (6) of the conditions for allotment, the allottee was required to set up a tourism unit within a period of two years from the date of its allotment on the land allotted. As per the appellants, the respondent petitioner failed to establish the tourism unit within the period prescribed, thus, proceedings were initiated as a consequence to violation of clause (6) referred above. By an order dated 26.8.2014 the Collector, Rajsamand cancelled the allotment made by order dated 5.1.2011 as a result of proceedings aforesaid.
(3.) To challenge the order of cancellation dated 26.8.2014, a petition for writ alongwith an application seeking interim relief was filed and that came up before learned Single Bench on 5.9.2014. Learned Single Bench while granting three days time to the appellant respondents considered it appropriate to grant an interim relief to the respondent petitioner in the terms that "in the meanwhile and until the next date, the land in question shall not be allotted to anybody else".;