BANWARI LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This petition is being disposed of finally at this stage with the consent of the learned counsel for the parties.

(2.) In the year 1981, the, petitioner, was working as a Platoon Commandar in the R.A.C. Btn., Bikaner.

(3.) An application for allotment of a residential plot was made through proper channel to the Urban Improvement Trust, Bikaner, respondent No. 2. The said application was recommended and a plot in the reserved category meant for para military forces was allotted in Sector 7, Jai Narain Vyas Nagar, Bikaner vide the allotment dated 26-10-1983 (Annexure 4). The petitioner deposited Rs. 16,805/- on 20-1-1984 and copy of the challan evidencing this fact has been placed as Annex. 5. Possession of the site was taken by the petitioner on 2-8-1994.