DINESH MEHTA,J. - (1.) Learned counsel for the parties are ad-idem that the controversy involved in the present writ petitions is squarely covered by the judgment dated 25.03.2019, passed by this Court in S.B. Civil Writ Petition No.769/2010; Vinayak Febtax Vs. RIICO Ltd. and Anr. In view of the above, present writ petition is also allowed; the impugned decision dated 22.12.2009 and corresponding decision dated 29.09.2009 and 05.11.2009 of the allotment committee, rejecting the petitioner's entitlement is hereby quashed and set aside. (D.B. SAW/775/2013 has been filed in this matter. Please refer the same for further orders) Identical directions as were given in case of Vinayak Febtax (supra) are also being given in the present writ petition and the same are reproduced hereunder for the sake of convenience: The petitioner is directed to file fresh application alongwith all necessary documents to prove their eligibility for his claim seeking allotment of an industrial plot and deposit the requisite charges on or before 25.12.2019.
(2.) In case, where the petitioner's original application or requisite charges are already submitted with the respondent RIICO, the petitioner 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 petitioner afresh for allotment of existing plots in industrial area, Punayata, Pali objectively while taking into consideration the documentary proof submitted by the petitioner and pass reasoned order in this regard. The said exercise for scrutiny of the application submitted by the petitioner as well as the allotment of industrial plot (if found eligible) shall be positively completed by the allotment committee on or before 31.12.2019.;