ALOK SHARMA,J. - (1.) This petition under Articles 226 and 227 of the Constitution of India has been filed by the petitioner claiming allotment of an alternative plot by the Rajasthan State Industrial Development and Investment Corporation Limited (hereinafter 'the RIICO') in lieu of plot No.B-20, VKIA Extension (Badrana) Jaipur, which according to the petitioner was allotted to his predecessor-in-interest one Gaurav Bohra on 19-2-2004 by RIICO allegedly disregarding the fact that the allotted plot was under litigation of which no information was conveyed to the allottee rendering RIICO guilty of misrepresentation.
(2.) The facts of the case are that a residential plot No.B-20, VKIA Extension (Badrana) Jaipur was allotted by RIICO to one Gaurav Bohra and lease executed in his favour on 22-2-2012. Subsequently the said plot was sold by Mr. Bohra to the petitioner vide sale-deed dated 5-2-2013. The petitioner's case is that when he sought to raise construction over the plot in question, it transpired that the plot in question was the subject matter of a civil suit filed by one Choti Devi against RIICO, she had obtained an injunction order against RIICO with the court directing status quo and restraining construction on the plot in issue. In the circumstances, according to the petitioner RIICO was duty bound in law to rectify its mischief and illegality and allot an alternative residential plot of equivalent value in the same industrial area to the petitioner as successor-in-interest of the original allottee.
(3.) On service of notice, RIICO has filed a reply and stated that the petitioner has no locus standi or cause of action to file the writ petition as the plot in question was allotted to one Gaurav Manak Bohra. The original allottee Bohra was handed over peaceful possession of the plot in question. Subsequently after seeking extension of time to raise construction, as otherwise required under the lease deed, the lessee had constructed a boundary wall and a room over the plot in question and obtained an electricity connection. With regard to suit laid by Choti Devi against RIICO, it has been submitted that it was with regard to Khasra No.959 and she had obtained an injunction against her dispossession from a house purportedly built by her thereon, but the said suit did not relate to the plot in question leased to Gaurav Bohra. It has been further submitted that as required in terms of the lease, no permission for its assignment had been sought by the lessee from RIICO. This was contrary to terms and conditions of the lease and regulations of RIICO and the petitioner had not even got transferred the lease deed in her favour. It has been submitted that in the circumstances, the petitioner did not have any privity of contract with RIICO and hence neither had any locus standi nor cause of action to lay the writ petition seeking allotment of an alternative plot.;