Dinesh Maheshwarei, J. - (1.) Having heard the learned counsel for the petitioners and having examined the material placed on record, this Court is not persuaded to consider interference in the writ jurisdiction in the orders as passed by the revenue authorities remanding the matter to the allotting authority for the purpose of reconsideration of the question of allotment of 3 bighas and 18 biswas of land as a small patch.
(2.) It appears that the land in question, comprised in kila Nos. 22 to 25 of Murabba No. 42 at Chak 78 RB, was sought to be taken in allotment as a small patch and for that matter, late Shri Reda Ram, the predecessor of the present petitioners, who was holding the land in adjoining Murabba No. 55 made an application but another application seeking allotment of the same land as small patch was also made by late Shri Bhoma Ram, the predecessor of the respondents Nos. 5/1 to 5/4, who was holding the other parcels of land in the said Murabba No. 42. The allotting authority, by its order dated 12.11.1990, proceeded to make the allotment of the land in question in favour of Reda Ram while observing that Bhoma Ram did not appear after making the application.
(3.) It is borne out from the material placed on record that one Shri Het Ram questioned the allotment so made in favour of Shri Reda Ram by way of an appeal bearing number 32/1991 before the Revenue Appellate Authority, Sriganganagar while asserting that he was in possession of the land in question as a temporary cultivation lease holder. Accepting this appeal by its order dated 06.01.1994, the Revenue Appellate Authority, Srigangangnagar remanded the matter to the allotting authority for decision afresh.;