- (1.) This petition has been filed with the following prayer:- (i) the respondents may kindly be directed not to dispossess the humble petitioners from the land over which they are having their cultivatory possession till the time they are not allotted the alternate land as per the provisions of Rajasthan Land Revenue (Allotment of Land for Agriculture Purposes) Rules 1970 as well as in true sense of the order dated 5-5-2006 passed by this Hon'ble Court; (ii) the respondents may kindly be directed to allow the land to the humble petitioners as per the provisions of Rajasthan Land Revenue (Allotment of Land for Agriculture Purposes) Rules 1970 by treating them as land-less agriculturists.
(2.) In my considered opinion the prayers in the writ petition are absolutely misdirected in the context of order dated 5-5-2006 passed by this court in writ petition No.3374/2005, wherein the counsel for the petitioners himself had stated before the court that the petitioners would be satisfied if their cases were considered for allotment of the land as referred to in para No.1 of the Resolution taken in the meeting on 4-12-2004. Reference to the meeting of 4-12-2004 indicates that a decision was taken in the meeting, chaired by the then Principal Secretary, Revenue Department, Government of Rajasthan Mr.Parmesh Chandra that the land set apart to RIICO under Section 92 of the Rajasthan Land Revenue Act, which appeared to have inadvertantly included certain land allotted or in the process of allotment to various persons including the petitioners would be truncated and the land falling in Khasra No.218, 220, 279 and 280, village Keshwana Gurjar, Tehsil Kotputli admeasuring 20.84 hectare would be utilised for rehabilitation of persons identified who had stood deprived of rights to khatedari.
(3.) Pursuant to submission of the counsel for the petitioners in the aforesaid writ petition No.3374/2005, this court on 5-5-2006 in SBCW No.3374/2005 directed that the exercise for allotment of land under the Rajasthan Land Revenue (Allotment of Land for Agriculture Purposes) Rules 1970 (herein after Rs. 1970 Rules') to the petitioners and other similarly placed be carried out within a period of six weeks.;