DINESH MEHTA,J. - (1.) Learned counsel for the parties are ad-idem that the controversy involved in these writ petitions is identical to that of S.B. Civil Writ Petition No.9865/2011; Akshay Finishing Vs. RIICO Ltd. and Anr., decided on 25.03.2019 In view of the above, these writ petitions are also allowed;the impugned decision(s), rejecting the petitioners' entitlement on the ground of delayed application(s) is/are hereby quashed and set aside. Identical directions as were given in case of Akshay Finishing (supra) are also being given hereunder for the sake of convenience: (D.B. SAW/820/2013 has been filed in this matter. Please refer the same for further orders) The petitioners are directed to file fresh application alongwith all necessary documents to prove their eligibility for their respective claim seeking allotment of an industrial plot and deposit the requisite charges on or before 25.12.2019.
(2.) In case, where the petitioners' original application or requisite charges are already submitted with the respondent RIICO, the petitioners will be granted one time opportunity to submit additional necessary documents, if any, in support of their claim, if any to the respondent RIICO on or before 25.12.2019.
(3.) The allotment committee is directed to consider the application of the petitioners afresh for allotment of existing plots in industrial area, Punayata, Pali objectively while taking into consideration the documentary proof submitted by the petitioners and pass reasoned order in this regard. The said exercise for scrutiny of the application submitted by the petitioners as well as the allotment of industrial plot (if found eligible) shall be positively completed by the allotment committee on or before 30.12.2019.;