VIJAY BISHNOI, J. - (1.) Fate of SBCWP No.4043/2010 depends upon the decision in SBCWP No.226/2010, therefore, both these writ petitions are decided together by this common order.
(2.) In SBCWP No.226/2010, the following prayers are made: "It is therefore, prayed that the writ petition may kindly be allowed and ; (i) By an appropriate writ, direction or order, the complaint submitted by the petitioner dated 06.06.09 (Ann-4) and 07.12.09 (Annex-10) may be inquired into through an independent agency like Central Bureau of Investigation or in the alternative by an Judicial authority. (ii) By an appropriate writ, direction or order, the repsondentns may be directed not to finalise the transfer of this property in favour of M/s Mangalam Art or its nominee till the matter is inquired into by an indepdent agency or till the matter is pending investigation before Anti Corruption Bureau, Jodhpur. (iii) By an appropriate writ, direction or order, the respondent RFC may be directed to hold auction of the industrial unit of the petitioner afresh in accordance with law. (iv) Cost of this writ petition may kindly be awarded in favour of the petitioner. (v) Any other appropriate direction or order which this Hon'ble Court deems fit in the facts and circumstances of the case may kindly be granted."
(3.) In SBCWP No.4043/2010, the following prayers are made: "It is, therefore, humbly and respectfully prayed that this writ petition of the petitioner may kindly be allowed: - A/ By an appropriate writ order or direction, the respondents may kindly be directed to transfer the land in the name of the petitioner while quashing the order dated 13.1.2010 (Annex.3) and any other order passed in consequence of the same affect. B/ By an appropriate writ, order or direction, the respondents may kindly be directed to permit the petitioner to continue with his process of establishing the industry on the said land. C/ Any other appropriate writ, order or direction which this Hon'ble Court may deem just and proper in the facts and circumstances of the case may kindly be passed in favour of the petitioner. D/ Writ petition filed by the petitioner may kindly be allowed with costs." ;