VED PRAKASH RAMESH CHANDRA AND CO Vs. STATE

JUDGEMENT

(1.) The matter of allotment of shops which were constructed in about year 1990 by the Krishi Upaj Mandi Samiti (for short the Samiti") is in dispute since last more than 10 years and it is stated that about 80 shops constructed as back as in the year 1990 are lying vacant. The allotment of shops were subjected to several writ petitions before this Court and the appeals against the decision given in the petitions. This Court gave opportunity to both the parties to work out a formula so that there may be an amicable settlement between the petitioners and the Samiti with the help of State Government, by negotiation, So that the dispute may be settled once for all finally and proper guidelines may be formulated to benefit all of the concerned parties keeping in view of the objects to be achieved under the Rajasthan Agricultural Produce Market Act, 1961 (for short the Act of 1961"). Despite opportunities, no amicable settlement could be reached between the parties, therefore, the appeals were heard.

(2.) Before proceeding with the matter, brief history of the controversy between the parties is required to be narrated here.

(3.) The learned single Judge dismissed the 10 writ petitions by common judgment dated 25-4-1996 and other writ petitions were dismissed by the single Benches following the above decision. The petitioners-appellants have challenged the above judgment by these appeals whereas two writ petitions involving the same point are placed for hearing along with the special appeals and were heard together.