RAJAT SALES AGENCY Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Though the present petitions were heard separately and on different dates, but looking into the commonality of the issues involved in all the present petitions, notwithstanding the marginal variation in the contextual facts, they are being decided by this common judgment. 1. The instant petitions pertain to allotment of industrial plots by the Rajasthan State Industrial Development And Investment Corporation Limited (RIICO), in lieu of shifting of the industries, in compliance of the directions issued by a Division Bench of this Hon'ble Court in D.B. Writ Petition (PIL) No.2481/2002 (Mahesh Pareek Vs. State of Rajasthan & Ors., decided on 2/4/2004), whereby directions were issued for shifting of the existing industries situated in the non-conforming areas/municipal areas of Balotra and Pali districts (Rajasthan).

(2.) For the purpose of the present analogous adjudication, this Court considers it appropriate to draw the outline thereof, by mentioning, in the present judgment, the factual matrix pertaining to the districts of Balotra and Pali (Rajasthan), separately; likewise, the submissions advanced on behalf of the parties and the observations of this Court, shall also be drawn separately.

(3.) To appropriately deal with the first issue i.e. (a) Certain industrial units, whose names though figured in the survey list, but have not been considered for allotment of the industrial plot(s) in question, the factual matrix is being taken from the above-numbered S.B. Civil Writ Petition No.1311/2022 (for adjudication relating to Balotra District) and the above-numbered S.B. Civil Writ Petition No.5449/2021 (for adjudication relating to Pali District), while treating the same as lead cases.