KALA SINGH Vs. RAJASTHAN REVENUE BOARD

JUDGEMENT

(1.) Though the matter is listed under 'Orders' Category but on the request of the learned counsels for both the parties, the matter is finally heard today itself.

(2.) The instant writ petition is filed under Articles 226 and 227 of the Constitution of India, claiming following reliefs:

(3.) The factual matrix of the case is that the petitioners father vide allotment order dtd. 21/8/1965 (Annexure-1) passed by Dy. Colonization Officer, Bikaner was alloted 25 Bighas of agricultural land in Chak 16 APD Tehsil Anoopgarh, Murraba No. 262/391 and upon the complaint filed by some private person, the allotment of land was cancelled vide order dtd. 15/7/1976 (Annexure-2) passed by Respondent No. 4, under Sec. 11 (14) of the Rajasthan Colonization Act, 1954 (hereinafter referred to as 'the Act 1954').