SUBHASH Vs. STATE AND ORS.

JUDGEMENT

(1.) By this petition for writ, a challenge is given to the order dt. 30.09.2004 passed by the Collector, (Land Records), Pali transferring the petitioner from Patwar Circle, Amarpura to Patwar Circle, Bagdi. The order aforesaid was passed under the instructions of the Divisional Commissioner dt. 30.09.2004.

(2.) The contention of counsel for the petitioner is that the order of transfer is in violation of the provisions of Rule 9 read with Rule 412 of the Rajasthan Land Revenue (Land Records) Rules, 1957.

(3.) In reply to the writ petition, it is stated by learned counsel for the respondents that as a matter of fact, the Divisional Commissioner, Jodhpur was instructed by the-Revenue Minister, Government of Rajasthan to effect transfers of patwaris.