PUSHPENDRA SINGH BHATI,J. - (1.) These writ petitions under Article 226 of the Constitution of India have been preferred claiming, in sum and substance, the following reliefs: "(i) the impugned order dated 18.09.2015 (Annexure 5) returning petitioners bid issued by respondent No.3 may be quashed and set aside. (ii) the File Note No.76 to 79 (Annexure-7) deciding to re-auction Plot No.6, 7, 8 and 9 of MP Colony, while confirming the auction of other 46 plots in the same breath may be quashed and set aside. (iii) Respondent UIT may be directed to accept remaining amount from the petitioners and execute a lease deed in their favour. (iv) Any other order or direction which this Hon'ble Court deems just and proper may kindly be passed."
(2.) For the purpose of the present adjudication, the pleadings and facts are being taken from the lead case being S.B. Civil Writ Petition No.12976/2015.
(3.) The respondent-Urban Improvement Trust (UIT), Udaipur issued an auction notice proposing to auction 66 residential plots situated in various parts of the City of Udaipur.;