KALI DAS Vs. STATE OF RAJ AND OTHERS

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The allotment made in favour of the appellant, who claim to be Pong Dam oustee, has been cancelled by the order of S.D.O., (Revenue) Raisingh - Nagar dated 1.7.1992 inter alia on the ground that the petitioner appellant who was allotted land as a Pong Dam oustee in 1973 has transferred the allotted land in breach of conditions of such allotment.

(3.) Accordingly to the Rajasthan Colonisation (Allotment and Sale of Government Land of Pong Dam Oustees and their transferees in I.G.N. Colony) Rules, 1972 there was a restriction on the transfer by the allottee within 20 years from the date of allotment in favour of the Pong Dam oustee. However, by notification dated 12th Oct., 1992 the said Rules of 1972 were amended by substituting '25 years for 20 years', enhancing the period of prohibition of transfer of the land by the allottee 'within 25 years of the allotment' instead of '20 years' as originally envisaged under the Rules.