ARUN BHANSALI,J. - (1.) These writ petitions have been filed by the petitioners aggrieved against the orders dated 6.8.2005 (Annex.14) passed by the Commissioner, Industries Department and dated 22.2.2007 (Annex.15) passed by the Secretary, Industries Department.
(2.) The petitioners were allotted various lands under the provisions of the Rajasthan Land Revenue (Allotment and Conversion of Land for Saline Areas) Rules, 1970 ('the Rules'). The said allotment, came to be withdrawn by the respondents, against which, petitioners filed writ petitions which were allowed and matters were remanded back to the State.
(3.) The State after issuing show cause notice again passed orders maintaining the withdrawal/cancellation of allotment/lease granted in favour of the petitioners. Feeling aggrieved, the petitioners filed writ petitions before this Court led by SBCWP No. 632/1994 : Sripal v. State of Rajasthan and Anr. which came to be disposed of on 2.5.2005 and while disposing the writ petitions, this Court inter-alia directed as under :- "The petitioner is in possession of the land in question since 1991 and the land is open for allotment, therefore, without entering into the merits of the case I consider it appropriate to direct the respondents to consider the question of allotment of plots in dispute to the petitioner afresh within a period of three months from today keeping in view the long possession of the petitioner and the investment already made on the land in question." ;