RAMKARAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The appellant has assailed order of the Single Bench dated 26.8.2015 whereby writ petition preferred by the respondent No. 2 challenging the order dated 6.9.2000 passed by the District Collector, cancelling the allotment of land as well as orders dated 27.2.2001 and 23.6.2003 passed by the Revenue Appellate Authority and the Board of Revenue respectively, affirming the decision of the District Collector was allowed and the aforementioned impugned orders were set aside.

(2.) The respondent No. 2 is stated to be a landless person who had applied for regularisation of allotment of 7 bighas of land situated in village Bagdi, Tehsil Peeplu, District Tonk under the Rajasthan Land Revenue (Allotment of Agriculture Land) Rules, 1970 (herein after referred to as the Rules of 1970 ). Vide order dated 5.9.1973 the Tehsildar recommended case of the respondent No. 2 for regularisation and on his recommendation to the Allotment Committee, the land was allotted to the respondent No. 2 vide order dated 15.11.1975.

(3.) The appellant filed an application under Rule 14(4) of the Rules of 1970 on 22.9.1999 seeking cancellation of order dated 15.11.1975 whereby the land allotted to the respondent was regularized. The Collector vide order dated 6.9.2000 allowed his application and cancelled the allotment of respondent No. 2. The respondent No. 2 filed appeals before the Revenue Appellate Authority and the Board of Revenue respectively which were also dismissed by the aforemtnioned orders.