BHAG SINGH Vs. BOARD OF REVENUE

JUDGEMENT

(1.) This special appeal under S. 18 of the Rajasthan High Court Ordinances 1949 has been directed against the order dated 23-1-1984 by which the writ petition filed by the petitioners for setting aside the order dated 6-6-1981 passed by the Revenue Appellate Authority, Bikaner (Marked as Annex. 3) and the order dated 15-12-1993 passed by the Board of Revenue, Rajasthan, Ajmer (Marked as Annex. 4) was dismissed.

(2.) The brief relevant facts of the case are that on an application submitted by respondent No. 4 Sahi Ram under the Rajasthan Colonisation (Gang Canal Land Permanent Allotment and Sale) Rules, 1956, the S.D.O. Sri Ganganagar vide his order dated 15-12-1980 allotted 24 Bighas & 4 Biswas land out of Murabba No. 64, 65 and 67 to said Shri Sahi Ram. On 19-3-1981 a deputation including some of the petitioners met the S.D.O. Sri Ganganagar. The S.D.O. Sri Ganganagar on 26-3-1981 inspected the site and after making enquiry cancelled the said allotment and vide same order dt. 26-3-1981 allotted disputed land along with some other lands to the petitioners. Against the said order, Shri Sahi Ram (respondent No. 4) filed an appeal before the Revenue Appellate Authority, Bikaner. The Revenue Appellate Authority. Bikaner, vide its order dated 6-6-1981 allowed the appeal and set aside the order dated 26-3-1981 passed by the S.D.O. Sri Ganganagar and confirmed the order dated 15-12-1980 allotting the disputed land to respondent No. 4. Against the said order, the petitioners filed a revision application before the Board of Revenue, Rajasthan, Ajmer. The Board of Revenue vide its order dated 15-12-1983 rejected the revision application. Being aggrieved with the said orders, the petitioners filed a writ petition No. 81/84 before this court and this court rejected the same said writ petition vide its order dated 23-1-1984. This order has been challenged in this appeal.

(3.) We have heard Shri M.L. Garg. counsel for the appellants and Shri S. K. Vyas, Add. Govt. Advocate and gone through the record.