STATE OF RAJASTHAN Vs. INDRAJ

JUDGEMENT

(1.) This writ petition has been filed by the petitioner-State being aggrieved with the order dtd. 29/8/2019 passed by the Board of Revenue for Rajasthan, Ajmer (for short 'the Board of Revenue') in revision petition No.3881/2009 whereby, while accepting the revision filed by the respondents, the Board of Revenue has ordered for closure of the proceedings initiated against them under the provisions of Rule 22 (3) of the Rajasthan Colonization(Sale And Allotment of Government Land In Indra Gandhi Canal Area) Rules, 1975 (for short 'the Rules of 1975')-

(2.) Brief facts of the case are that the predecessor of applicant Indraj had applied for permanent allotment of land under the provisions of Rules of 1975. The said application came to be rejected by the allotting authority in the year 1975 on the ground that the applicant was not bonafide resident of State of Rajasthan prior to 1/4/1975. The applicant Indraj had preferred an appeal before the appellate authority which came to be dismissed on 31/5/1976. Thereafter, again he preferred a revision petition before the Board of Revenue which also came to be dismissed in the year 1977. Then applicant Indraj had preferred a writ petition before this Court, which was decided by this Court on 9/4/1979 with a direction to the allotment committee to decide his application for allotment of land on merits.

(3.) Pursuant to the said judgment passed by this Court, the claim of the applicant Indraj for permanent allotment of agriculture land was again considered and it was declared that applicant Indraj is entitled for allotment of 20.15 bighas of the agriculture land.