TULSI RAM Vs. STATE OF RAJASTHAN AND ORS.

JUDGEMENT

(1.) This writ petition has been filed by the petitioner aggrieved against the order dated 22.5.1996 passed by the Additional Collector, Chittorgarh, whereby the revision petition filed by the petitioner under the provisions of the Rajasthan Panchayati Raj Act ('the Act') has been dismissed.

(2.) The petitioner was allotted land under the 'Garib Ko Chhaper Scheme' and it appears that by order dated 14.5.1993 passed by the Vikas Adhikari, the said allotment was cancelled holding that the petitioner was not eligible. Along with the petitioner, allotment of several other allottees were also cancelled.

(3.) Based on order dated 14.5.1993 passed by the Vikas Adhikari, the Gram Panchayat, Dungla by its order dated 15.5.1993 directed the petitioner to remove his possession from allotted land.