JAGDISH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The land in dispute bearing khasra No.10 in village Gandlai, Tehsil Lalsot was allotted to the respondents No.5 to 8, being members of the Armed Forces on 16.7.1973 by the Allotment Committee. Father of the petitioner challenged the above allotment made in favour of the respondents No.5 to 8 under rule 14(4) of the Rajasthan Land Revenue (Allotment of Land for Agricultural Purposes) Rules, 1970 (for short the Rules of 1970) before the Additional Collector, Jaipur. The allotment made on 16.7.1973 was cancelled by the Additional Collector, Jaipur vide order dated 30.12.1974.

(2.) The respondents challenged the above order dated 30.12.1974 passed by the Additional Collector, Jaipur before the Revenue Appellate Authority, Jaipur. After an interim order dated 18.1.1975, staying the operation of the judgment dated 30.12.1974 passed by the Additional Collector, Jaipur, the Revenue Appellate Authority, Jaipur finally accepted the appeal vide order dated 31.5.1989 and set aside the order dated 30.12.1974 passed by the Additional Collector, Jaipur cancelling the allotment, made in- favour of the respondents No.5 to 8 on 16.7.1973.

(3.) In the meanwhile, ignoring the interim order passed by the Revenue Appellate Authority, Jaipur dated 18.1.1975, the Allotment Committee again allotted the land in dispute in favour of the father of the petitioner vide order dated 27.10.1977. The respondents filed an application under rule 14(4) of the Rules of 1970 before the Additional Collector, Dausa. While allowing the application, the Additional Collector, Dausa cancelled the allotment order dated 27.10.1977 vide order dated 14.5.1998. A further appeal filed before the Revenue Appellate Authority, Jaipur (Camp Dausa) was dismissed vide order dated 6.12.2000. The second appeal filed by the petitioner and other affected persons before the Board of Revenue was also dismissed vide order dated 27.3.2003. Hence, the present writ petition, challenging all the orders passed by the authorities below in the matter as referred above.