BAHADUR RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The matter comes upon for consideration of the application (APPLW No.997/2018) preferred on behalf of the petitioner with a prayer to decide the writ petition in terms of the decision dated 13.04.2012 passed in S.B. Civil Writ Petition No.3967/2008 (Krishan Kumar Vs. State of Rajasthan) .

(2.) With the consent of the parties the matter is heard finally today.

(3.) The brief facts of the case are that one Nanakram was allotted 12 bighas of the command land along with 11 bighas of uncommand land in Chak 1 MLD (now Chak 28 AS/B) and Chak 1 SDR. The 12 bighas of the command land allotted to Nanakram is situated in Murabba No.86/3 of Chak 28 AS/B, whereas 11 bighas of uncommand land is situated in Murabba No.83/28 of Chak 1 SDR.