STATE OF RAJASTHAN Vs. SUBHASH RAM

JUDGEMENT

(1.) These are all connected appeals arising out of similar matters, therefore, heard together and are being decided by this common judgment.

(2.) The respondents in these cases were holding lands which were acquired by the State Govt. for the purpose of Indian Army establishing a Field Firing Range called Mahajan Field Firing Range. Apart from the compensation paid for the acquisition of land, the Govt. also promised allotment of Barani land @ Rs. 300/- per Bigha to these persons anywhere in the Bikaner district. Accordingly, the respondents deposited the requisite amount as the price for the Barani land and were also allotted lands. However, the respondents could not get possession of the land as the lands allotted to them turned out to be lands vested in 'Bhudan Board.' Ultimately the allotment was cancelled and it was decided by the Govt. to allot some other Barani land in the District of Bikaner to the respondents. Commissioner colonization. Indira Gandhi Nahar Pariyojana, Bikaner took up the work of allotment and Tehsildar. Kolayat submitted a report to him. However, when no progress was made, respondents filed a petition in this Court, in which the Commissioner colonization, Indira Gandhi Nahar Pariyojana, Bikaner was directed to decide the question of allotment within a period of two months from the date of the order.

(3.) When even this order was not complied with, the respondents filed fresh petitions, which were decided by the impugned order issuing the following directions :-