BHAGIRATH Vs. BOARD OF REVENUE

JUDGEMENT

(1.) ALL these petitions are disposed of by this common order as common question of law is involved in these petitions.

(2.) LEARNED counsel Sh. Sharma for the petitioners in all these petitions submitted that Settlement Officer issued Parcha Lagan in favour of entire village people including the present petitioners, but some how or other, references were made only in these four cases by the Addl. Collector and the same was accepted by the Board of Revenue in exercise of its power under Sec. 9 read with Sec. 84 of the Rajasthan Land Revenue Act, 1956. He submitted that same is in clear violation of Art. 14 of the Constitution. He also submitted that reference made by Addl. Collector himself was without jurisdiction, therefore, the impugned orders are required to be quashed and set aside.

(3.) IT appears from the impugned orders passed by Board of Revenue that with a view to circumvent the law, it had exercised the jurisdiction under Sec. 9 read with Sec. 84 of the Act which in my opinion is not permissible on the peculiar facts and circumstances of the case.