RAMESH Vs. MANGURAM THROUGH HIS LRS

JUDGEMENT

(1.) This petition is filed seeking quashing of order dtd. 21/8/2017 passed by the Board of Revenue, Ajmer (hereafter 'the Board').

(2.) The relevant facts are that patta for khasra No.128/150 measuring two bigha eight biswas situated in village Govindpura, Tehsil Thanagazi, District Alwar was allotted to the petitioner vide order dtd. 8/6/1989. The respondents on 7/8/2000 filed an application under Rule 14 (4) of the Rajasthan Land Revenue (Allotment of Land for Agricultural Purposes) Rules, 1970 (for short 'Rules of 1970'). The Additional Collector vide order dtd. 12/4/2001 set aside the order of allotment. The Revenue Appellate Authority (hereafter 'RAA') allowed the appeal upholding the order of allotment on 11/9/2008. The appeal of the respondent was accepted by the Board on 21/8/2017. Hence, the petition.

(3.) Learned counsel for the petitioner submitted that application under Rule 14 (4) of the Rules of 1970 was filed after the delay of eleven years. The petitioner had proved cultivating possession on the land. The grounds prescribed under Rule 14 (4) of the Rules of 1970 for cancellation of the allotment were not applicable in present case.