ABDUL KADIR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Counsel for the petitioner submitted that the petitioner was allotted land in 1988 bearing Khasra No.243/2 measuring 3 bigha 10 biswa and other Khasra No.246 measuring 2 bigha 1 biswa and was using the said land for the purpose of running hotel with the permission of the authorities.

(2.) Counsel submitted that the revenue officials conducted a measurement and it was informed to the petitioner that he was occupying excess land and as such the petitioner submitted an application for regularization of his possession. Counsel submitted that the petitioner submitted an application for regularization, as the petitioner had already constructed a hotel on the said land. Counsel submitted that the Tehsildar, Sawai-Madhopur sent a report to the District Collector and the District Collector issued a letter dt.22.04.1997, directing the petitioner to deposit Rs.1,17,613/- and accordingly the petitioner deposited Rs.1,17,613/-.

(3.) Counsel submitted that inspite of order of the Competent Authority-Tehsildar, Sawai-Madhopur passed on 22.09.1997 under Section 91 of the Land Revenue Act and directed the petitioner to deposit Rs.5,94,000/-. Counsel submitted that the petitioner had challenged the said order before the Additional Collector, Sawai-Madhopur and the said authority vide order dt.13.10.1999 upheld the order dt.22.09.1997 passed by the Tehsildar.