KHAIRATI LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been filed by the petitioner aggrieved against the orders dated 12/12/1995 passed by the Revenue Appellate Authority, Sriganganagar and judgment dated 21/7/2000 passed by the Board of Revenue, whereby, the appeal filed by the respondent Smt. Meera has been accepted by the Revenue Appellate Authority and the revision petition filed by the petitioner has been rejected by the Board of Revenue, respectively.

(2.) The petitioner was allotted land ad measuring 2 Bigha 18 Biswa in Muraba no.237/14 as a small patch by order dated 28/12/1987. The said land comprised in Muraba No.237/14 had already been allotted to Budh Ram s/o Sardara Ram on 30/5/1985. It is claimed that said Budh Ram in fact died in the year 1981 itself.

(3.) An order dated 2/3/1995 (Annex.3) was passed by the Deputy Collector, Raisinghnagar that in case the land comprised in square no.237/14 is not recorded as forest land or the land is not reserved for special allotment or land has not been allotted to any other person, the legal representatives of Budh Ram may be allowed to deposit the instalments with interest, which amount was deposited by Smt. Meera on 7/3/1995.