- (1.) The appellants have preferred this misc. appeal claiming the following relief :- "It is, therefore, most respectfully prayed that this appeal may kindly be allowed and the order dated 16.07.2019 passed by the learned District Judge, Jodhpur Metropolitan, Jodhpur in Case No.138/2018 may be quashed and set aside and the respondent authorities may kindly be directed to allot plots to the appellate between Block A to I in front face from 49 vacant plots reserved by the respondent authorities. Any other order/relief which your Lordship may deem just and proper in the facts and circumstances of the case, may also kindly be issued in favour of the appellant."
(2.) Brief facts of this case, as noticed by this Court, are that the appellants have instituted the suit proceedings on account of being holders of the valid license issued by the respondent- Mandi Samiti, and they are operating their business from the plots allotted to them.
(3.) Learned counsel for the appellants submitted that the Government of Rajasthan, vide its order dated 29.12.2015, decided to shift Krishi Upaj Mandi Samiti, Paota to Savitri Phule Krishi Upaj Mandi Samiti situated at Bhadwasia.;