DAGA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The case is listed in the 'Orders' category however, with the consent of the learned counsel for the parties, the matter is being heard and decided finally today itself.

(2.) The present writ petition has been filed with the following prayers :-

(3.) Learned counsel for the petitioner submits that the application preferred by the petitioner was as per the policy of the respondents but the land was not allotted to the petitioner as a preferential allotment of land under Rule 3(W) of the RIICO Disposal of Land Rules, 1979. He submits that the rejection of the application so preferred by the petitioner was absolutely illegal and arbitrary. He, therefore, prays that the instant writ petition may be allowed and the respondent-RIICO may be directed to allot the land as asked for in the application made.