- (1.) We have heard learned counsel appearing for the parties.
(2.) By this public interest litigation, the residents of Bhilwara, Rajasthan have made complaints against the officers and employees of the Urban Improvement Trust for making illegal allotments of valuable land to various persons including the owners of press, namely, Dainik Jupiter R.C.Vyas, Saptahik Menal, Astai Samachar Patra, Great Rajasthan, Bhor Tarang, Dainik Lokpida and Bhilwara Gaurav.
(3.) The Secretary of the Urban Improvement Trust (UIT) in his letter dated 12.4.2012 to the Dy.Secretary-III, Urban Development Department, Government of Rajasthan, Jaipur reported that the owners of the newspapers were allotted plots in accordance with the policy of the UIT on concessional rates, in accordance with the Circular dated 7.3.1998. These plots were to be used for the same purpose for which they were allotted. In all the seven cases, the plots have been used for commercial purposes. The details of the inspection carried out and the user of the premises show that except for Sapthahik Menal, which has used a part of constructed premises for press, none of these Presses were using the premises for running printing press or publishing house. All of them have raised multistoryed constructions and let out for commercial purposes for shops, show rooms, boutiques, bank offices, hospitals etc. In his letter, the Secretary, UIT, Bhilwara stated that in all the seven cases, the UIT had already taken a decision on 10.11.2010 to take action in accordance with the letter dated 5.4.2007. All these allotments were liable to cancelled under Circular dated 7.3.1998.;