RAJESH BALIA,J. - (1.) HEARD learned Counsel for the parties.
(2.) THIS appeal is directed against the judgment by the learned Single Judge quashing the proceedings started under Section 229 of the Land Revenue Act. 1956 against the respondent -petitioner for recovering a sum of Rs. 2,71,630/ -. The respondent -petitioner is a Co -operative Marketing Society and the amount was sought to be recovered from it as arrears of the land revenue. The said notice of initiating proceedings under the Rajasthan Land Revenue Act, 1956 was issued on 16.8.1991 by Additional Collector, Jalore (Annexure -12 to the writ petition).
(3.) THE District Collector (Relief), Jalore directed the Bhinmal Co -operative Marketing Society Ltd. to supply one truck of fodder at each of the centres in the schedule and to furnish the details about the price at which the fodder was purchased, transport cost and the estimated distribution cost so that the rate for distribution of fodder can be fixed and on necessity the supply of more fodder may be sought. In pursuance of this letter dated 21.8.1987, it was informed that the F.O.R. cost at Jalore will be Rs. 125/ - per qtl., pilferage, storage, security and measurement charges will be Rs. 5/ - per qtl. and establishment and transportation charges will be Rs. 5/ - per qtl. Thus, the total sum of Rs. 135/ - would be the cost and this supply will be made on no profit no loss basis. The Collector by letter dated 8.9.1987 fixed the rates for different depots for sale and distribution of the fodder.;