- (1.) THIS writ petition has been preferred by the petitioner against the orders passed by the District Collector, Sri Ganganagar on 14.03.1984 and 16.07.1991 cancelling the allotment of land of petitioner and against the order dated 28.4.1997 passed by the Board of Revenue, Ajmer dismissing the revision petition preferred by the petitioner.
(2.) BRIEF facts of the case are that the petitioner was allotted 16 bighas and 10 biswas of land of khasra No.397 of village Udasar Chhota, Tehsil Nohar in the year 1972. The respondent No.1 filed a complaint to the District Collector, Sri Ganganagar on 22.8.1978 stating that at the time of allotment of land of khasra No.397 son of Aadu Ram was minor and, therefore, he was not eligible for allotment of land. On the said complaint, the District Collector has referred the matter to the S.D.O., Nohar for his comments. The said S.D.O., Nohar in turn has asked Tehsildar Nohar for furnishing report. The Tehsildar Nohar has referred the matter to the Naib Tehsildar for submitting enquiry report and the Nayab Tehsildar has asked the Patwari concerned to make report. The patwari concerned submitted report on 19.10.1978 in which it is stated that the age of son of Adu Ram is about 12 -13 years. The said report was thereafter referred to the District Collector and the District Collector vide order dated 10.1.1980 ordered for initiation of the proceedings against the petitioner under Sections 11 and 14 of the Rajasthan Colonization Act, 1954. In pursuance of the notice issued on behalf of the District Collector, reply was filed on behalf of the petitioner. The District Collector, after haring the parties concerned, passed the impugned orders dated 14.3.1984 and 16.7.1991 and cancelled the allotment made in favour of the petitioner in respect of 16 bighas 10 biswas land of khasra No.397 of village Udasar Chhota, Tehsil Nohar. Being aggrieved with the aforesaid orders, the petitioner preferred a revision petition before the Board of Revenue, Ajmer, however, the Board of Revenue also dismissed the said revision petition vide order dated 28.4.1997 and has confirmed the orders passed by the learned Collector.
(3.) THE petitioner, by this writ petition, has assailed the validity of orders passed by the District Collectgor, Sri Ganganagar as well as Board of Revenue.;