RAM SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS writ petition by Ram Singh is directed against an order of Shri P. Maderana, Colonisation Minister dated 15 -11 -1975 rejecting his revision application.

(2.) NO interference with the order of the Hon'ble Minister is called for. The dispute relates to allotment of four 'bighas' of canal irrigated land situate in square No. 51 in village 25 R.B. ft appears that the Collector, Ganganagar, by his order dated 7 -1 -1971 alloted this land to respondent No 2 Fauja Singh. Thereupon, the petitioner filed an application for review before the Collector, who by his order dated 20 -1 -70. rejected the objections raised by him, stating that Ramsingh already had land in 26 R.B. measuring 21 'bighas' and also in 25 R.B. 21 'bighas' 5 'biswas' and, therefore, there was no question of 'kamipuri', i.e., he had more than sufficient land. In that view, the Collector held that there was no question of canceling the allotment. Thereafter the petitioner preferred a revision against the order of the Collector dated 20 -1 -71. The revision was allowed by Shri Manphool Singh, State Minister for Colonisation by his order dated 6 -7 -1971. The State Minister for Colonisation by his order in question, made the allotment these of the four 'bighas' in favour of the petitioned', failing to notice that the land had already been allotted by the Collector and, then fore, was not available for allotment.

(3.) THE contention that the Minister for Colonisation had no jurisdiction to review the order of the State Minister for Colonisation dated 6.7.1971 inasmuch as the period therefor under the Limitation Act 1908 had expired ran hardly he accepted. No doubt, Section 87 of the Rajasthan Land Revenue Act, 1956, lays down that application for review shall be governed be the period prescribed under the Limitation Act. The question does not arise.