CHANDRA MOHAN PUROHIT Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) It is submitted by learned counsel for the petitioner that the allotment was made to the petitioner in the year 1976, pursuant to which the land was recorded in the name of the petitioner and possession was also handedover to the petitioner, however, on account of pending dispute between the State and the land-holder, whose land being excess than the ceiling limit was allotted to the petitioner, the petitioner was dispossessed from the allotted land in the year 1985.

(2.) Whereafter, the petitioner has been approaching the respondents for allotment of alternative land, however, the same has not been allotted to the petitioner and representations made in this regard have not been responded.

(3.) In view of the submissions made, the writ petition filed by the petitioner is disposed of with the directions to the respondents to look into the representations made by the petitioner and pass appropriate orders within a period of four weeks from the date a copy of this order alongwith a fresh detailed representation alongwith the documents is produced by the petitioner with the respondents.