BUDHA Vs. JAGDISH SINGH (SINCE DECEASED)

JUDGEMENT

(1.) By way of this appeal, the appellant has assailed the judgment and order of the learned Single Judge whereby learned Single Judge has allowed the writ petition filed by the original petitioner and quashed the order of the Board of Revenue and confirmed the order of Revenue Appellate Authority.

(2.) This matter has a chequered history. The land was allotted in favour of the petitioner vide order dated 26.1992 but the main allegation which was levelled against the cancellation of allotment was that under the Rule 13 of the Agriculture Land Allotment Rules, 1970, the quorum of the allotment committee was not complete.

(3.) Counsel for the appellant contended that inspite of findings given by the competent authority that quorum was complete as administrator was appointed under the Circular of the Government dated 14.5.1992, the Revenue Appellate Authority and learned Single Judge has committed serious error in setting aside the order of Board of Revenue.