SHIV RATAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The present writ petition has been filed against the order dtd. 12/1/1999 passed by the Commissioner (Colonisation), IGNP, Bikaner as well as the order dtd. 23/3/1999 passed by the Board of Revenue, Ajmer affirming the order dtd. 12/1/1999.

(3.) Briefly the facts relevant to be noted in the present case are that the petitioner was a temporary cultivator of village Barsalpur, Tehsil Kolayat District Bikaner. While, the petitioner was cultivating the land, vide order dtd. 21/12/1985, his temporary cultivation lease was cancelled. Since, the possession of the petitioner over the land was not disturbed and he was in continuous possession of the land, the petitioner filed an application for permanent allotment of the land under the Rajasthan Colonisation (Allotment and Sale of Government Land in Indira Gandhi Canal Colony), Rules, 1975. On 5/9/1989, the Assistant Commissioner (Colonisation), ordered to place the said application before the Allotment Advisory Committee. The Allotment Advisory Committee vide its order dtd. 20/12/1990 dismissed the application of the petitioner seeking permanent allotment of the land in question.