VINOD KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner herein has approached this Court by way of instant writ petition seeking to assail the order dtd. 12/7/2021 passed by District Collector, Churu whereby, acting on the recommendations of the Sub-Divisional Officer, Sardarshahar, 3.24 hectares land was set apart from the Gair Mumkin Gochar land of the Village Kanwlasar, Tehsil Sardarshahr District Churu to be used as a school playground.

(2.) Shri M.S. Godara, learned counsel for the petitioner vehemently and fervently urged that the impugned order is absolutely illegal and contrary to the Rajasthan Land Revenue, (Allotment of Unoccupied Government Lands for the Construction of Schools, Colleges, Dispensaries, Dharamshalas and Other Buildings of Public Utility) Rules, 1963 (hereinafter referred to as the 'Rules of 1963').

(3.) We have heard and considered the submissions advanced by Shri Godara and have gone through the impugned order as well as Rules of 1963.