STATE OF RAJASTHAN Vs. RAJU

JUDGEMENT

(1.) These Civil Writ Petitions have been preferred claiming for the following reliefs:-

(2.) Brief facts of the case are that the respondents preferred an application under Sec. 9 of the Rajasthan Land Conversion Rules, 2007 for the conversion of the lands situated at Khasra no. 3757, 3758, 3759 and 3761, admeasuring a total of 2.66 hectares. Thereafter, the petitioner-State sought a report from the concerned Patwari and Tehsildar. That report dtd. 8/11/2012 was submitted by the concerned Patwari and reprot dtd. 16/11/2012 was submitted by the concerned Tehsildar.

(3.) Learned counsel for the petitioner-State assails the impugned orders on the grounds that the learned Courts below failed to appreciate the fact that the lands in question was falling within the periphery belt and therefore the same could not have been converted. And that the District Collector, Udaipur vide impugned order dtd. 28/6/2013 upon finding certain irregularities with respect to the lands in question rightly cancelled the earlier order dtd. 23/1/2013.