BALU Vs. PRITHVI RAJ SINGH

JUDGEMENT

(1.) The controversy involved in the writ petition is with regard to allotment of land in favour of the petitioner being minor.

(2.) The complainants-Respondent No. 1 and 2 filed a complaint that the petitioner at the time of allotment in his favour was minor. On the complaint, the Additional Collector, Tonic vide order dated 15.12.1984 upheld the allotment order dated 3.2.1983 in favour of the petitioner. Against which the Respondent No. 1 and 2 preferred an appeal before the Revenue Appellant Authority. The Revenue Appellate Authority vide its judgment dated 1'4.3.1989 set aside the allotment made in favour of the petitioner.

(3.) The petitioner challenged the judgment dated 4.3.1989 passed by the Revenue Appellate Authority before the Board of Revenue. The Board of Revenue uphold the order of the Appellate Authority vide judgment dated 19.7.1994. The review petition filed by the petitioner was also rejected by the Board of Revenue.