- (1.)State officers' colossal negligence, indifference, bordering on apathy towards land reform legislations has resulted in filing of "no return" after pendency of more than three years of this writ petition. The Law Officer fairly and frankly expressed their helplessness, in filing the return, when concerned officers become "dumb and deaf" to the repeated requests to send instructions and record. This Court is not concerned with the "internal disorder "exhibited above" but feel handicapped in the absence of production of relevant record and even notification of delegation, if any. With the above tiny preface let me now narrate the case in traditional convention.
(2.)The petitioner in these writ petition have challenged the order Annex. 1, in both the cases, passed by Tehsildar, Colonisation directing their eviction, imposing penalty and sentence of three months civil imprisonment under S.22 of the Rajasthan Colonisation Act, 1954. In both the cases the impugned orders state that the petitioners have committed trespass second time, after they were declared trespassers for this very land earlier.
(3.)The petitioners in their writ petitions have said that they are only hired laboures and are not the cultivators of these lands.