Vijay Bishnoi, J. - (1.) These two writ petitions have been filed in the name of Doli Mandir Shri Mahadev Ji challenging the validity of the order dated 10.01.2020 passed by District Collector, Pali (for short'the District Collector' hereinafter) while exercising powers under Section 89 of the Rajasthan Land Revenue Act, 1956 (for short'the Act of 1956' hereinafter), whereby the District Collector has allowed the respondent No.5 - Company to use 114 Bighas and 10 Biswas of land situated in various Khasras of village Sinla, Tehsil Jaitaran, District Pali, recorded in the name of Doli Banam Mandir Shri Mahadev Ji, for subsidiary purposes related to the mining. The District Collector has also directed the respondent No.5 to deposit a compensation to the tune of Rs.2,63,55,679/- to Devasthan Department within a period of one month.
(2.) SBCWP No. 4215/2020 is filed by Doli Mandir Shri Mahadev Ji through Sarpanch of Gram Panchayat, Kharadi, Panchayat Samiti, Jaitaran, District Pali, whereas SBCWP No.5395/2020 is filed on behalf of Doli Mandir Shri Mahadev Ji through two residents of village Sinla claiming themselves as devotees of the petitioner - Mandir.
(3.) SBCWP No. 4215/2020 was presented on 13.05.2020 in which, this Court directed to issue notices on 26.05.2020 and learned counsel Mr L.K.Purohit was directed to accept the notices on behalf of respondent Nos.1 to 4. In the said writ petition, service upon respondent No.5-company has also been effected and Mr Sudhir Sharma is appearing on behalf of it.;