UDA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The present writ petition has been filed by the petitioner praying that pursuant to the orders dtd. 11/9/2013 (Annex.15) and order of even date (Annex.18) passed by the authorized officer, Municipal Council, Pali, the lands of Khasra No.675/3 and 677 may be recorded as ..non agricultural land.. in favour of the petitioner. When the orders dtd. 11/9/2013 (Annex.15 and 18) were not given effect to, the petitioner preferred the present writ petition for compliance of the orders (Annex.15 and 18).

(3.) Learned State counsel submits that the respondents did not implement the orders dtd. 11/9/2013 (Annex.15 and 18) passed by the Authorized Officer, Municipal Council, Pali on account of the fact that a reference was made by the District Collector, Pali to the Board of Revenue, Ajmer vide its order dtd. 3/12/2015 (Annex.36) to the effect that the lands mentioned in the orders (Annex.15 and 18) of Khasra Nos.675/3 and 677 form part of ..Kachhar land.. of the pond, therefore, the same cannot be converted from agricultural land to non- agricultural land.