ASHRAF ALI Vs. STATE OF RAJASTHAN AND ORS.

JUDGEMENT

(1.) Appellant Asraf Ali has filed this appeal challenging the order of the learned Single Judge passed in SB Civil Writ Petition No.6091/2007 dated 13.11.2007 by which the learned Single Judge dismissed the writ of the appellant.

(2.) The necessary facts giving rise to this intra court appeal are that the appellant was served with a charge sheet dated 23.12.2003 levelling the allegations regarding misuse of his office by purchasing 4.61 hectors of agricultural land comprising in muraba No.105/359 of Chak No.3 MNWM in the name of one Gopal Ram. The other allegation leveled against him was that he formed a gang with some other persons unauthorisedly and entered into the said land and forcefully took over its possession.

(3.) The enquiry officer concluded the enquiry and submitted its report on 03.04.2006 and after a lapse of three years, another charge sheet was issued to the petitioner by making a minor amendment in it vide order dated.02.12.2006 only the number of the muraba was changed. The petitioner appellant challenged the order of issuing of the amended charge sheet.