Dinesh Maheshwari, J. - (1.) Having regard to the circumstances of the case, while allowing the application (IA No. 13897/2011), the matter has been considered today itself.
(2.) Heard the learned counsel for the petitioner on the application (IA No. 10191/2011).
(3.) This writ petition has been filed by the petitioner seeking mandamus against the respondents for deciding the application filed for conversion of the land use from agricultural purposes to non-agricultural purposes; and seeking declaration that the Rajasthan Land Revenue (Conversion of Agricultural Land for Non-Agricultural Purposes in Rural Areas) Rules of 2007 are not applicable to the petitioner and that on the date of submission of the application (08.11.2006) or of depositing the conversion charges (15.12.2006), rights have crystallised in favour of the petitioner under the Rajasthan Land Revenue (Conversion of Agricultural Land for Non-Agricultural Purposes in Rural Areas) Rules of 1992 and he is entitled to seek conversion as per the rates prevalent on 08.11.2006.;