MS HARISH BROTHERS; BHANWAR LAL; MS NARENDRA TRADING CO; MS JAIN AGARWAL TRADING CO; MS MOHAN THOK BHANDAR; MS NANAK RAM & BROTHERS; MS MAHESH TRADERS; MS SADU RAM SANNOO MAL; OM PRAKASH; MS KAMETIWALA & CO Vs. KRISHI UPAJ MANDI SAMITI,UDAIPUR; STATE OF RAJASTHAN

JUDGEMENT

(1.) In this batch of matters, the learned counsel for the respondent - Krishi Upaj Mandi Samiti, Udaipur Mr. R.S. Saluja submits that with the affidavit of respondent Samiti, Secretary, Ram Singh Shishodia filed in this Court on 14.9.2009, they have produced a copy of Immovable Property Allotment Policy, 2005 effective from 25.4.2005 under which the respondent KUMS can consider the application of the licence holders for allotment for a period of 49 years of the shop / godowns in question belonging to the respondent Krishi Upaj Mandi Samiti, Udaipur. He submits that all the petitioners before this Court have applied to the respondent - Krishi Upaj Mandi Samiti, Udaipur for such allotment of shops / godowns on lease basis and such applications can be considered in accordance with the aforesaid Policy of 2005.

(2.) Learned counsel for the petitioner Mr. M.C. Bhoot does not dispute this position and submits that a time frame may be given to the respondents to consider such applications filed by the petitioners so that such consideration can take place within the stipulated time frame and also a liberty may be given to the petitioners to approach this Court again, if they have any grievance against such process of allotment / lease under the aforesaid 2005 Policy.

(3.) Learned counsel for the respondent-KUMS, Udaipur also CW-2099/08-M/s Harish Brothers Vs. Krishi Upaj Mandi Samiti,Udaipur & Ors. & Other connected writ petitions. submits that four petitioners namely (1) M/s Pandwas Brothers, (2) M/s Nanakram & Brothers, (3) M/s Mohan Thok Bazar and (4) M/s Mahesh Traders have two godowns each whereas as per the Policy they can be allotted only one godown.