BHANWAR LAL Vs. RAJASTHAN STATE INDUSTRIAL DEVELOPMENT

JUDGEMENT

(1.) The present writ petition is directed against the decision of the allotment committee of the respondent - Rajasthan State Industrial Development and Investment Corporation Limited (hereinafter referred as "RIICO") vide which the petitioner's application for allotment of industrial plot has been rejected.

(2.) Assailing the decision of the allotment committee, Mr. Sandhu, learned counsel for the petitioner argued that the respondents have rejected petitioner's application while observing that a plot has already been allotted to M/s. Jyoti Process - proprietor Mr. Bhanwar Lal Choudhary, in first list of lottery and as such the petitioner is not entitled and that the petitioner's application had been filed belatedly.

(3.) Assailing the finding recorded by the allotment committee, Mr. Sandhu asserted that the petitioner has no connection with M/s Jyoti Process, whose proprietor is admittedly Bhanwar Lal Choudhary S/o Shri Ghisulal Choudhary; whereas the petitioner is Bhanwar Lal Choudhary S/o Bhura Ram Choudhary. Learned counsel argued that impugned decision suffers from apparent error and non-application of mind; the respondents have not considered the petitioner's representation and the material available on record in its entirety and have non-suited the petitioner, absolutely on unsustainable reason.