Ajay Rastogi, J. - (1.) Instant petition has been filed assailing the order passed by Jaipur Development Authority dt. 31.07.2009 on application filed by the recorded tenant U/s 90B(3) of the Raj. Land Revenue Act,1956 ("Act,1956").
(2.) It has not been disputed by the petitioner that the applicant Sajna Devi w/o Bheru Lal by caste Gurjar was recorded tenant of the subject land in question for which she submitted application U/s 90B (3) of the Act,1956 for conversion of subject land and order came to be passed by the Tribunal on 31.07.2009. It has been observed by the authority in its order that after the application was submitted by the recorded tenant U/s 90B(3) of the Act,1956 notice inviting objections was published in daily newspapers on 24.07.2009 but no objections were received in reference to the application filed by the recorded tenant seeking permission of the authority U/s 90B(3) of the Act,1956.
(3.) Counsel submits that petitioner purchased the subject land by agreement to sale and suit for specific performance is pending adjudication before the competent civil court, however, this fact did not came to his knowledge that notice inviting objections regarding subject land in question was published in daily newspapers of which reference has been made by the authority in its order dt.31.07.2009.;