KHYALILAL SUWALKA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By way of this common order, three writ petitions are being disposed of. In the Writ Petition No. 4440/2009, the petitioner has prayed for quashment of the order dated 6.4.2009 (Annex. P/15 to the petition). The prayer has been made not to disturb the possession of the petitioner M/s. Standard Minerals and Chemicals Pvt. Limited.

(2.) The facts in short giving rise to the present petitions indicate that initially the land was transferred to the Forest Department of survey No. 1, 4, 8, 10, 11, 13, 15, 26/9, 27/9, in area 18.83 hectare and unsettled area 1.08 hectare, total area 19.91 hectare and it was recorded as ownership of the Forest Department in the corresponding Khasras which is not disputed. Later on it appears that on order was passed on 11.8.1998 by the State Government reviewing the order dated 21.3.1998 passed in favour of the Forest Department and the allotment was cancelled. Again the matter was taken up suo motu in review and the order dated 12.1.2001 (Annex. P/6 to W.P. No. 4440/2009) was passed, thereby decision was taken to allot 40 bighas land to M/s. Standard Minerals and Chemicals Pvt. Limited for establishment of hotel and country resort cancelling the allotment made in favour of the Forest Department. Pursuant thereof, order dated 25.1.2001 (Annex. P/7 to W.P. No. 4440/2009) was issued granting the said very land in favour of M/s. Standard Minerals and Chemicals Pvt. Limited. Thereafter a lease-deed was also executed.

(3.) Assailing the aforesaid order, two Writ Petitions bearing No. 1332/2001 and 1421/2001 were preferred, in which prayer was made to quash the orders dated 12.1.2001 and 25.1.2001. These two writ petitions are also being disposed of by this order alongwith W.P. No. 4440/2009.