MANGALAM ARTS Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant petition has been filed by the petitioner-firm seeking following prayer:-

(2.) The brief facts, as pleaded in the writ petition, are that the petitioner is a partnership firm, engaged in the activity of manufacturing and exporting handicrafts, wooden furniture and other items, having its manufacturing units at different locations such as Jaipur, Udaipur, Mirzapur (UP), Agra (UP) and Delhi, etc.

(3.) The petitioner-firm in order to establish its new industrial unit in the new Industrial Area namely Prahaladpura situated at proposed Ring Road on the Southern side of Jaipur City applied for allotment of plot in pursuance of the public notice dtd. 13/12/2015 issued by the respondent-Corporation for different sizes. The petitioner-firm had applied for one plot of size of 10,000 Sq.Mtrs. against plot No.A/127 to A/130, as described in the writ petition.