KOTHARI, J. - (1.) BY this petition, the petitioner has challenged the impugned notice/communication Annex.6 dated 20.4.2011 and also the representation filed by the private respondent Jorawar Singh S/o Mrigendra Singh, a minor through his natural guardian Smt. Kokila Singh on the basis of which the impugned proceedings are sought to be initiated against the petitioner under Section 83 of the Rajasthan Land Revenue Act, 1956.
(2.) THE facts in nutshell are like this: The Ex -ruler of Jodhpur State is said to have the agricultural and measuring 316 bighas situated in Khasra No.4 of village Kacholia Beria (Tehsil Jodhpur, which land was under the cultivatory possession of Col. Mohan Singh Bhati and the said land is said to have been transferred by way of lease to him and for seeking correction in the mutation entries, the said Col. Mohan Singh Bhati moved an application, which was registered as case No.90/70 (Mohan Singh Bhati vs. Controller of Household, Jodhpur) by the Assistant Records Officer, Jodhpur. It is further stated in the writ petition that out of the said 316 bighas of land, 256.10 bighas was under the cultivatory possession of Narendra Singh Bhati S/o Col. Mohan Singh Bhati for quite long time and he invested huge amount in developing the said land, therefore, for recording his name as Khatedar of 256 bighas & 10 biswas of land, he moved the Assistant Record Officer and vide order dated 25.5.1970, the Assistant Record Officer mutated the said 256.10 bighas of land in the name of Narendra Singh Bhati and remaining 56.10 bighas of land in the name of Col. Mohan Singh Bhati without any objection by Col. Mohan Singh Bhati.
(3.) ON 6.6.1972, out of his holding of 256.10 bighas of land, the said Narendra Singh Bhati gifted 86.10 bighas of land to one Smt. Krishna Kak and another 46.10 bighas of land was gifted by him to Ms. Kamla Bhalla and mutation entries in favour of these two donees were also recorded by the concerned revenue authorities on 6.6.1972. On 23.12.2003, Ms. Kamla Bhalla, one of the donees, sold 45 bighas of land to the present petitioner - Shreyansh Daga and one bighas to another person, namely; Abhinav Kumbhat. The said purchasers on the basis of their title documents got the said agricultural land converted and regularized in their names under Section 90B of the Rajasthan Land Revenue act, 1956 from the competent authority UIT, Jodhpur vide Annex.4 dated 6.4.2005 and the said authority upon surrender of 45.10 bighas of land and UIT, Jodhpur gave back 26.14 bighas of land under Section 90 -B of the Act to the said purchaser -petitioner -Shreyansh Daga and accordingly the Patta was issued and registered in his favour on 16.4.2010 vide Annex.5.;