DINESH MEHTA,J. - (1.) I. A. No.01/2019 in SB Civil Writ Petition No.6320/2017 : An application has been filed by M/s Shivprakash Punaram Gehlot through its proprietor Shiv Prakash, seeking his impleadment in the present writ petition.
(2.) The applicant contends that he alongwith other eight persons have been shown at Serial No.41 to 49 of the provisional list of allottees dated 19.04.2018, prepared for allotment of plots to the applicantsat Bhadwasia Mandi Vegetable and if the writ petition filed by the petitioner is allowed, they are likely to be ousted from the list, hence, they are necessary party. Indisputably, the petitioner, in the present writ petition is a licensee-dealer in vegetables, having shop in the Paota Sabji Mandi, which is evident from perusal of the license and the findings recorded by the Director in his order dated 05.12.2016.
(3.) As per the Policy of 2013, the allotment in new Mandi is firstly required to be made in favour of the persons, who are having shops in Paota Mandi as per Clause 3(7) of the Policy of 2013. In case some plots remain vacant, they are to be allotted to other dealers, operating in Paota mandi, but who are not having shops.;