BHALLA Vs. GANGA RAM

JUDGEMENT

(1.) This Civil Writ Petition has been preferred against; the order dtd. 8/3/2013 (at Annex-21) passed by the Additional Collector, Sanchore, the judgment dtd. 1/5/2015 (Annex-22) passed by the learned Revenue Appellate Authority, Pali and the judgment dtd. 14/1/2016 (at Annex-24) passed by the learned Board of Revenue.

(2.) The controversy in the present case pertains to a parcel of land situated in purana khasra no. 310 and naya khasra no.135 rakba 18 biswa in village-Veerava, Gram Panchayat-Koriya, TehsilSanchore, District-Jalore.

(3.) Learned counsel for the petitioner submits that the said parcel of land has been in his family's cultivatory possession for generations. And that on the basis of such possession, the said parcel of land was allotted in the favour of the petitioner by the Allotment Committee vide allotment order dtd. 26/6/1965 (at Annex-3), but owing to an error in the order, in place of khasra no. 310, khasra no. 298/8 rakba 14 bigha 10 biswa was mentioned. And that on the basis of such incorrect recording of the khasra number, the milaan kshetraphal was also incorrectly created (at Annex-4).