STATE OF RAJASTHAN Vs. SHRI SOHAN LAL

JUDGEMENT

(1.) In this special appeal filed by the State of Rajasthan after delay of 109 days, the judgment dated 31.7.2015 passed by the learned Single Judge in SBCWP No. 3104/1997 is under challenged.

(2.) Learned counsel for the appellant submits that the respondents-petitioners Sohan Lal and others preferred the writ petition before this court to challenge the order dated 1.4.1997 (Annex.20) passed by the State Government and notices dated 29.5.1991 (Annex.16) and 20.11995 issued by the State Government and prayed for quashing the proceedings pending pursuant to the notices.

(3.) As per the facts of the case, the respondents-petitioners owned certain pieces of land in various chaks in undivided districts Sri Ganganagar. They were Khatedar-tenants of the land falling in the said chaks, therefore, during settlement operation, Khatedar surrendered their hole land in exchange of other lands. Under the orders of the competent authority, the Collector, Sri Ganganagar cancelled the exchange granted by the competent authority by his order dated 14.10.1977 and 16.10.1977. The aforesaid orders were challenged by the respondents-petitioners by way of filing separate writ petitions and those writ petitions were allowed vide order dated 12.7.1978 on the ground of violation of principles of natural justice .