RAMESH CHAND AGARWAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) IT is not disputed between the parties that controversy raised in the instant petition has been finally decided by the Division Bench in krishi Upaj Mandi Simiti Vs. M/s. Ashoka Oil indus. [2009 (1) WLC-94].

(2.) DIVISION Bench while disposing of special appeal referred to supra, has given following directions: we have seriously thought over the claims and counter claims of the appellants and the respondents. Dismissal or allowing the appeal will not solve the problem of either of the parties. A solution has to be found out. To resolve this controversy, we dispose of these appeals in following terms:

(3.) COUNSEL for petitioner submits that they are running their business of agriculture produce in market area and are also entitled for allotment of shop/plot in Krishi Upaj Mandi Sub Yard, Kukerkhera.