RAJASTHAN STATE ELECTRICITY BOARD Vs. GUWARI

JUDGEMENT

(1.) All these petitions are disposed of by this common order as the same are arising out of common impugned judgement and order passed by the Board of Revenue on 10-09-97 whereby 8 revision petitions filed by the petitioner Rajasthan State Electricity Board (for short, 'RSEB') have been decided.

(2.) There is a chequered history in these cases. The private respondents were recorded khatedar-tenants of the land which was initially acquired by the State of Rajasthan (Mines Department) for Palana Lignite Project (PLP) on 25-03-1965. The compensation was also awarded and paid to the land owners.

(3.) However, on 01-10-1981, the Mining Department addressed a letter dated 01-10-1981 to the Collector, Bikaner stating that the land acquired for PLP may be handed over to the RSEB for construction of thermal power plant. Accordingly, the Collector, Bikaner by his orders dated 17-02-1981 and 04-03-1981 ordered that the land in question may be recorded in the name of RSEB in the revenue records and possession of the same be handed over to the RSEB. Accordingly, the Tehsildar, Bikaner attested the mutations in favour of the RSEB with the report dated 22-03-1981 taking over possession.