RAM SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This writ petition which has been referred to Division Bench as a public interest litigation is to challenge Annexure-9 dt. 22nd August, 1998 by which the land allotted to School on 6-10-95 was cancelled and declared as a Government land and thereafter the said land has been allotted to respondents Nos. 6, 7 and 8. The allotment made in favour of the School was cancelled on a review petition filed by respondent No. 7, Surendra Kumar S/o Shri Udami Ram.

(3.) The chequered history of the case shows that the respondents Nos. 6, 7 and 8 through an indigenous device indirectly obtained the allotment of the very same land which was made in favour of the School and earlier litigation to secure that land by brother of respondents Nos. 6 and 7 and the respondent No. 8 Labh Singh himself has failed before this Court.