- (1.)IT is a writ filed under Article 227 of the Constitution of India by the petitioner seeking quashing of the revisionary order, dated 22-6-2002 (Annexure P-9), passed by Board of Revenue which in its turn affirms the order, dated 14-6-2000, passed by Commissioner (Annexure P-6) arising out of an order, dated 22-6-1996 (Annexure P-2), passed by S. D. O. , Indore.
(2.)IN all these proceedings, the lower authorities while suo motu initiating the proceedings against the proceedings in relation to land in question held that the land was not allotted to the petitioners in accordance with the rules applicable for allotment of land. In other words, it was noticed and then eventually held in the inquiry that there were several irregularities committed by the granting authority while allotting the land to the petitioners. Notice of such cancellation of allotment was served on the petitioners. They filed reply. As taken note of supra, the S. D. O. then Commissioner as an Appellate Court and lastly Board of Revenue as Revisionary Court held that the alleged allotment of land which had vested in the State under the provisions of Agricultural Ceiling Act was not properly allotted. It is these finding which are sought to be assailed by the petitioner in this writ filed under Article 227 of the Constitution of India.
(3.)HEARD Shri A. K. Sethi, learned Counsel for the petitioner on the question of admission.