HEERA LAL SAINI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present matter came up for consideration of the application filed under Article 226(3) of the Constitution of India for vacation of the interim order dtd. 19/12/2024.

(2.) At the request of counsel for the parties, the matter is taken up for final disposal.

(3.) The petitioners have preferred this writ petition inter alia praying for quashing of the Public Notice dtd. 6/12/2024, whereby the Shop Nos. A-2 to A-5 were put to auction to be given on rent by the Gram Panchayat, Geejgarh, Panchayat Samiti Sikrai, District Dausa (hereinafter referred to as "respondent -Gram Panchayat"), so also for a direction to be issued to the respondents to hand over the Shop Nos. A-2 and A-4 (hereinafter referred to as "shops in question") to the petitioners back on the same rent.