Govind Mathur, J. - (1.) An agricultural land measuring 4 Bigha and 7 Biswas in Khasra No. 47 Village Tinwari was allotted to late Shri Sukhram, father of the petitioners, as per the provisions of Rajasthan Land Revenue (Allotment of Land for Agriculture Purposes) Rules, 1970 (hereinafter referred as the Rules of 1970).
(2.) The Tehsildar, Osian moved an application as per the provisions of Sub-Rule (4) of the Rule 14 of the Rules of 1970 for cancellation of the allotment made, and that came to be accepted by the Collector, Jodhpur vide order dated 27.3.1979. While cancelling the allotment made in favour of late Shri Sukhram the Collector left it open for him to file fresh application for allotment of land in accordance with the Rules, before the Sub Divisional Officer.
(3.) Case of the petitioners is that their father late Shri Sukhram in pursuant to the order dated 27.3.1979, submitted an application to the Sub Divisional Officer, Phalodi but that was not considered by the competent authority. Subsequent thereto, an application was moved by the petitioners for allotment of the land on 08.7.2009, but of no consequence. A notice for demand of just was also given by learned counsel for the petitioners on 03.8.2009, but that too remained un-responded.;