KRISHNA DEVI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) An application has been filed seeking impleadment of legal representatives.

(2.) For the reasons mentioned in the application, the same is allowed. The legal representatives mentioned in the application are taken on record. Online record be corrected.

(3.) This writ petition has been filed by the petitioners claiming themselves to be the legal representatives of an ex-serviceman and claiming allotment under the provisions of Rajasthan Colonization Act, 1954 (Act of 1954')/Rajasthan Colonization(Allotment and Sales of Government Land in the Indira Gandhi Canal Colony Area) Rules, 1975 CRules of 1975')-