RAJWANT SINGH Vs. BOARD OF REVENUE

JUDGEMENT

(1.) By way of instant writ petition, the petitioner has prayed for the following reliefs:-

(2.) Heard learned counsel for the respective parties.

(3.) Learned counsel for the petitioner submitted that 13 landless persons formed a Cooperative Society, namely, Rama Tenant Krishi Sahakari Samiti Limited Surewala (hereinafter referred to as 'Samiti') in the year 1960. Vide order dated 23.06.1960, the District Collector, Sri Ganganagar allotted 195 bighas irrigated sandy loam land to the said 'Samiti' under the Provisions of the Rajasthan (Allotment of Land to Cooperative Societies) Rules, 1959 (hereinafter referred to as "the Rules of 1959") at the sale/allotment price of Rs.200/- per bigha instead of rent as provided under the Rules of 1959. In pursuance of the above order dated 23.06.1960, the Revenue Authority made allotment entry in the sale register and also entered schedule of installments of the payment. On 21.05.1974, the members of the said 'Samiti' deposited full and final payment of land cost. Thereafter on 18.07.1974, the District Collector issued Sanad of the land in the name of the said 'Samiti' under condition No.9 of the Rajasthan (General Colony) Conditions, 1955 (for short, "the Conditions of 1955").