SITA RAM SWAMI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) All the above-mentioned writ petitions shall stand decided by this common order as the issue involved and the relief claimed is identical.

(2.) For convenience, the facts are being taken from S.B. Civil Writ Petition No.8486/201

(3.) The prayer in the present writ petition is to set aside the order dated 31.05.2011 passed by the Collector, Bikaner vide which the Collector, Bikaner refused to confirm the allotment and the applications were rejected. In pursuance to the public notice issued by the allotting authority and Sub Divisional Officer, applications for allotment were received for auction of the land in Poogal area to be held on 06.02.2009 and on 17.02.2009 in Khajuwala area. The date for the auction proceedings was suddenly changed to be held on 24.02.2009 vide public notice dated 17.02.2009. Since the petitioner had offered the maximum price, he was allotted the land in question. However, allotment was yet to be confirmed. Meanwhile, before any allotment could be confirmed, the Collector, Bikaner rejected the applications vide the impugned order dated 31.5.2011. Various writ petitions have been filed challenging the order dated 31.5.2011 passed by the District Collector.