- (1.) Present writ petition and others enlisted in the schedule appended herewith involve common grievance and seek to challenge common order, thus they are being disposed of conjointly by this common order. The facts of S.B. Civil Writ Petition No. 14774/2018 Hitesh Finishing v. RIICO and Ors. are however being taken into consideration, as a lead case.
(2.) Before adverting to the skeleton facts, it would be appropriate to give a brief background: this Court in S.B. Civil Writ Petition No. 759/2002 Mahavir Nagar Vikas Samiti v. State of Raj. and S.B. Civil Writ Petition No. 2481/2002 Mahesh Pareek v. State of Raj., issued directions to close down industrial activities in non- conforming/residential area in Pali and Balotra and directed the RIICO to develop industrial area(s) and shift such units operating in non-conforming area to the new industrial area to be developed. Accordingly, RIICO was obliged to set up industrial area within a period of six months from the order and industrial units were to be accommodated in such area.
(3.) An advertisement then came to be published on 30.08.2008, whereby applications were invited from all eligible industrial units interested in getting allotment of industrial plots on payment of development charge @ Rs. 800/- per Sq. meter.;