KISHORI LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant writ petition has been preferred under Article 226 and 227 of the Constitution of India with the following prayers:-

(2.) Brief facts of the case are that:-

(3.) The aforesaid land in question was not in surplus for allotment. Despite that, the allotting authority, Suratgarh, allotted the said land in favour of Smt. Amrati Devi on 29/2/2016 without giving any opportunity of hearing to the petitioner.