MANAK LAL Vs. STATE AND ORS.

JUDGEMENT

(1.) BY this petition, the petitioner is challenging the validity of the order dt. 19.02.1996 (Annex.4), whereby, the Colonization Department of the State Government has passed an order for allotment of land in exchange in favour of respondent Sunderlal.

(2.) BRIEF facts of the case are that initially on 12.02.1976 petitioner was allotted 25 bighas of land as landless person under the Rajasthan Colonization (Allotment and Sale of Land in Indira Gandhi Colony Area) Rules of 1975. However, for the said allotment, petitioner could not deposit the due instalments in time, therefore, the allotment was cancelled on 10.02.1982. Against the cancellation order dt. 10.02.1982, petitioner preferred appeal before the Revenue Appellate Authority, Bikaner, who partly allowed the appeal vide order dt. 01.10.1994 and remitted the matter back to the allotment Authority to allot another piece of land to the petitioner. Thereafter, vide allotment letter dt. 29.07.2005 the petitioner was allotted 25 bighas of command land in pursuance of the judgment passed Revenue Appellate Authority on 01.10.1994.

(3.) ACCORDING to the petitioner, respondent Sunder Lal got allotment in his favour by manipulation, so also District Collector, Bikaner has passed an order dt. 11.12.2001 to the effect that the Accoutant General has raised certain objections which includes the land bearing Murabba No. 183/4 chak 12 KGD and other Murabbas (allotted in papers only) in the name of respondent Sunder Lal by showing the land as uncommand land.