Mahesh Bhagwati, J. - (1.) By way of the instant writ petition, the petitioner has beseeched to quash and set aside the order dated 24th September, 2007 (Annexure-2) passed by the Divisional Commissioner, Jaipur.
(2.) Briefly stated, the facts of the case are that the petitioner filed a suit in 1986 for seeking possession and direction to vacate the property before the Sub-Divisional Officer, Chomu, stating that the land bearing Khasra Nos. 2830, 2831, 2832, 2841 and 2842 ad measuring total Racba 0.69 hectares was mutated in the name of Shree Parshwanath Digamber Jain Mandir (Terahpanthi), Chomu, and the land bearing Khasra Nos. 3872, 3873, 3874 and 3875 total Racba 0.76 hectares was also mutated in the name of Shree Parshwanath Digamber Jain Mandir (Terahpanthi), Chomu and the same has been continuing in possession of the temple for the last several years. It was also averred that the defendants had no concern with the said land, albeit, the defendants and their relatives are stated to have been residing on the land, which was in question. Notices were issued to the defendants and finally after completion of trial, Sub Divisional Officer, Chomu, decreed the suit in favour of the care-taker of the temple and against the defendants. No appeal was preferred against the said decree. Thereafter, with a view to fulfill the aims and objects of the Trust, it was decided on 5th September, 2004 that for the growth of society, some charitable institutions like Hospital, Dharamshala shall be run and managed by the Trust itself. The Secretary of the Trust was empowered to perform all the legal formalities with regard to conversion of land from agricultural purpose to non-agricultural purpose under Section 90(B)(3) of Rajasthan Land Revenue Act, 1956. However, having followed the due procedure of law, Devsthan Department issued a no objection certificate and objections were called for by the appropriate authorities for issuing the certificate under Section 90(B)(3) of Rajasthan Land Revenue Act, 1956. Finally, a certificate under Section 90(B)(3) was issued to the petitioner Trust. Aggrieved with this order, the respondent no.1 Mukesh Kumar, with a view to grab the land, filed an appeal before the Divisional Commissioner, Jaipur, who allowed the appeal and cancelled the order dated 19th October, 2006 passed by the Deputy Commissioner, JDA, Jaipur.
(3.) Heard learned counsel for the parties and carefully perused the relevant material on record.;