Sanjeev Prakash Sharma, J. - (1.) The matter comes up on IA No.31972/2018 filed by the respondents under Article 226(3) of the Constitution for vacating the interim order passed by this Court on 03/05/2018.
(2.) This Court, taking into consideration that the arguments advanced on the IA are akin to the arguments which may be advanced for admission of the writ petitions, has heard the respective counsels for final disposal of both cases at this stage.
(3.) Vide order dated 03/05/2018, this Court noted submission of the petitioner-M/s Medical Designs India Pvt. Ltd. that he was entitled to be considered for re-allotment of Plot No.F-28(N) at Malviya Nagar Industrial Area, Jaipur from which the petitioner was earlier dispossessed. Accordingly, the Court restrained the respondents from putting the plot to auction.;