STATE OF RAJASTHAN Vs. PURKHA RAM

JUDGEMENT

(1.) Leave granted in special leave petitions.

(2.) These appeals by special leave arise from the judgment of the division bench of the High court of Rajasthan in Civil Special Appeal No. 660 of 1986 and batch dated 11/3/1986. The facts which lie in a short compass, are stated as under.

(3.) The displaced persons under the Bhakra Nangal Dam were rehabilitated in Rajasthan Canal Produce area now known as Indira Gandhi Nehar Project in Rajasthan. From 1961 to 1967, various persons had been rehabilitated thereof. 50 bighas of land was allotted to each respondent in the appeal by proceedings dated 16/5/1961. Thereafter proceedings were issued by the Deputy Commissioner, Colonisation, Rajasthan on 28/12/1965 that in compliance of the Commissioner, colonisation order of the above date, the allotment to the landlords farmers of the Bhakra Project in the R. C. P. area was on the terms and conditions mentioned thereunder. Condition Nos. 1 and 2 are relevant for the purpose of these cases :