BANWARI LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Petitioner Banwari Lal and others in the writ petitions mentioned in Sch.-A are temporary cultivation lease holders (for short 'T. C. Lease Holders' hereinafter) in Gang Canal Area. They have felt aggrieved by the Order dt. Sept. 9, 1986 to the extent it provides for charging price at the market rate for permanent allotment in favour of T. C. Lease Holders of Ganganagar district.

(2.) At the request of the learned Counsel for the parties, all the writ petitions, at whatever stage they might be were heard for final disposal. As the point involved, grievance expressed, prayer made and the relief sought in all the writ petitions are the same. We propose to dispose them by one common order.

(3.) The petitioners are temporary tenants of the lands described in the Land Allotment Register. The certified copies relating to each petitioner has been annexed with the writ petitions. It is Ex. 1 in Writ Petition No. 85/88. For other exhibits also, we would refer to the number of the exhibits filed in the aforesaid Writ Petn. No. 85/88.