KASAM DALVI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner has filed the instant writ petition seeking a relief to quash the impugned order dated 7-5-1991, Anx. 9 to the writ petition, passed by the Collector, Jaisalmer.

(2.) The brief facts which are necessary to be noticed for effective decision of the instant Writ petition, are that the petitioner was allotted a piece of land measuring 100' x 400' in Khasra No. 413 - 414 / 982 in Town Jaisalmer Tehsil ant District Jaisalmer by Collector, Jaisalmer under his order dated 25-11l983, Anx. 1 to the writ petition, to set up on the said plot of land a Electrical Equipments Manufacturing Industry within a period of two years from the date of taking over possession of the land in question. It is alleged by the petitioner that petitioner was given possession on 11-5-1984 but admittedly no Electrical Equipment has been set up even after interval of more than 11 years. According to the terms and conditions of Anx.1 to the writ petition the petitioner was required to deposit Rs. 200/- as development charges per acre and to pay Rs. 30 / - as rent per acre per annum which amounts to Rs. 27.55 per year.

(3.) It is alleged by the petitioner that he has deposited Rs. 183.66 as development charges and Rs. 27.55 as rent for the year 1984-85 on 29-11-1983 in accordance with the the terms and conditions of Anx.1 to the writ petition.The said lease was for a period of 99 years. The lease-deed was executed on 4-7-1984, copy whereof is filed as Anx. 2 to the writ petition.