SUO MOTU Vs. STATE OF RAJ

JUDGEMENT

(1.) Pursuant to the directions of this Court, the compliance report has been submitted by the Revenue Department. It is to indicate the catchment area of the Ramgarh dam under the Revenue Department and Jaipur Development Authority (for short "the JDA"). It is stated that around 930.92 hectare land is under the JDA, whereas, according to the JDA, it is only 548.05 hectare, as noted in the order dated 29th November, 2018.

(2.) We find huge variance in the figures about catchment area under the JDA and Revenue Department. No explanation to it could be given.

(3.) Learned counsel Mr.Amit Kuri, appearing for the JDA, submits that they were given 548.05 hectare catchment area under them but thereupon, few orders have been passed by the Board of Revenue on the references against illegal allotment. The references have been answered followed by possession of the land as a consequence thereupon. The area aforesaid has not been included and for which, some time may be given to find out the total area out of it.