M/S C.R. Traders vs Krishi Upaj Mandi Samiti ...
2026 Latest Caselaw 5805 Raj

Rajasthan High Court - Jodhpur

M/S C.R. Traders vs Krishi Upaj Mandi Samiti ... on 15 April, 2026

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2026:RJ-JD:17513]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Civil Writ Petition No. 7708/2026

M/s C.r. Traders, Through Its Partner Sarita Jhanwar Wife Of
Mahesh Jhanwar, Aged About 39 Years, Resident Of Ward No. 12,
Nokha Mandi, Nokha, District Bikaner.
                                                                   ----Petitioner
                                    Versus
Krishi Upaj Mandi Samiti, Nokha, District Bikaner Through Its
Secretary.
                                                                 ----Respondent


For Petitioner(s)         :     Mr. J.K. Bhaiya
For Respondent(s)         :     Mr. Loon Karan Purohit



            HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

15/04/2026

By way of filing the present writ petition, the petitioner has prayed

for the following reliefs:-

"It is, therefore, respectfully prayed that this writ petition may kindly be allowed and: -

I. By an appropriate writ, order or direction, the respondent authority may kindly be directed to one time lease money from petitioner as per terms and condition i.e. lease money should be taken on reserved price not on allotment price. ii. By an appropriate writ, order, or direction, the Respondents may kindly be directed to grant rebate in D.L.C. rate/amount as per law.

iii. by an appropriate writ, order or direction, the respondent authority may kindly be directed to decide the representation filed by petitioner (Annexure-4) expeditiously within one week.

iv. any other order or direction, which this Hon'ble Court deem just fit and proper be passed in favour of the petitioner firm.

V. Costs of this writ petition may kindly be allowed to the petitioner firm."

2. Having heard learned counsel for the parties and upon

perusal of the material available on record, this Court deems it

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[2026:RJ-JD:17513] (2 of 2) [CW-7708/2026]

just and proper to dispose of the present writ petition with a

direction to the petitioner to submit a detailed representation

before the respondent-Secretary, KUMS, Nokha, seeking

relaxation of Condition No. 20 of the terms and conditions for

allotment of shops at Krishi Upaj Mandi, Nokha, as published in

the year 2023, which provides that KUMS shall charge the land

cost for allotment at the DLC rate applicable at the time of

allotment.

3. In the event such a representation is submitted, the

respondent-Secretary, KUMS, Nokha shall consider and decide the

same within a period of 30 days from the date of its receipt,

taking into account the fact that the petitioner had applied for

allotment of land/shop in the year 2023 and that the DLC rates

have increased significantly over the past two years.

4. It is made clear that during the pendency of the

representation, if filed by the petitioner, he shall deposit the price

of the shop/land in accordance with the terms and conditions of

allotment published in the year 2023. However, the amount so

deposited shall remain subject to the final outcome of the

representation filed by the petitioner seeking relaxation in DLC

rates.

5. With the aforesaid directions, the present writ petition as

well as the stay application stand disposed of.

(KULDEEP MATHUR),J 88-divya/-

(Uploaded on 15/04/2026 at 02:59:10 PM)

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