RAM NARAIN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant writ petition has been filed by the petitioner seeking a relief to quash the impugned order dated 21-9-85 Annex. 5 to the writ petition passed by the respondent No. 1 on the ground inter alia that before passing the impugned order no opportunity of hearing was afforded to the petitioner and secondly the judgment passed by the Board of Revenue Annex. 1 after dismissal of writ petition by this Court has attained finality on all those points decided therein which cannot be permitted to be nullified or made inoperative by the impugned order.

(2.) The brief facts necessary to be noticed for disposal of the present writ petition are that the father of non-petitioner No. 2 Harbhaj was allotted disputed land by the Assistant Commissioner for Colonisation, Hanumangarh being a landless person. A complaint was made against him wherein it was stated that he had obtained allotment of the land in question by making concealments.

(3.) After enquiry, the complaint was found to be true, hence the allotment made in favour of Harbhaj was cancelled by the Assistant Commissioner for Colonisation, Hanumangarh vide order dated 15-4-85.