KHERE KHAN ALIAS KHERDEEN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the petitioner.

(2.) By the impugned order dated 04.06.2008, the Board of Revenue, Ajmer has dismissed the petitioners' revision under Section 23(2) of the Rajasthan Colonisation (Allotment and Sale of Government Land in the Indira Gandhi Canal Colony Area) Rules, 1975 (hereinafter referred to as "relevant rules").

(3.) The Board of Revenue has held that the allotment of land in question to the petitioner was cancelled on account of the report of the District Magistrate that the petitioner is involved in anti- national activities and as many as four cases were lodged/instituted against him under the Provisions of Passport Act, Arms Act and also NDPS Act.