M.C. Sharma, J. - (1.) Heard learned counsel for the parties. This writ petition has been filed by the petitioner under Article 226 of the Constitution of India with the prayer that writ petition may kindly be allowed and order 12.9.2006 (Annex. 6) passed by Member, Board of Revenue, Rajasthan, Ajmer may kindly be quashed and set aside and the orders dated 19.2.1992 (Annex. 3), 10.3.1993 (Annex. 4) and dated 8.10.1999 (Annex. 5) may kindly be restored.
(2.) Brief facts of the case are as under:
(3.) Common ancestors of the respondent late Ganpat Singh in his life time moved an application for allotment of land whereupon after considering the facts mentioned in application, it was decided in the meeting of the allotment committee held on 16.2.1983 land measuring 5 bigha and 11 biswa be allotted to the applicant, Ganpat Singh.;