NEHAL ENTERPRISES Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The issue involved in the above writ petitions is identical and the same arise out of similar order dtd. 17/2/2022, therefore, this batch of writ petitions is being heard finally and decided by this common order.

(3.) The present writ petitions have been filed against the order dtd. 17/2/2022 passed by the respondent No.3, whereby the proceedings in pursuance of E-auction notice dtd. 25/12/2021 have been canceled and the applications of the petitioners for allotment of land have been rejected.