JITRAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The matter comes up on an application (Inward No. 01/2022) preferred on behalf of the petitioner for early hearing of the case. For the reasons mentioned in the application, the same is allowed.

(2.) With the consent of the learned counsel for the parties, the matter is being heard and decided finally today itself. Brief facts are noted for deciding the present writ petition.

(3.) The petitioner being an agriculturalist belonging to the Scheduled Caste applied for allotment of land under Rajasthan Colonization (Allotment and Sale of Government Land in the Indira Gandhi Canal Area) Rules, 1975. The application of the petitioner was duly processed and he was allotted a piece of land in Chak No. 2MGM (b) in Murabba No.76/35, Kila No. 5 to 25 measuring 21 Bighas of irrigated land on 26/6/1996. The petitioner paid a sum of Rs.24,706.00 for the purchase of the said land.