Amitava Roy, C.J. - (1.) THE challenge has been laid in the instant petition, attired as a public interest litigation, to the order dated 1.5.2013 passed by the respondent No. 3, District Collector, Alwar allotting a plot of land measuring 1.26 hectares situated in khasra No. 584 by way of lease in favour of the Rajasthan State Seeds Corporation Limited on terms and conditions as enumerated therein. We have heard Mr. Ajay Gupta, learned counsel for the petitioner.
(2.) IN view of the order proposed, it is not considered essential to issue formal notice. Briefly stated the relevant facts are that the petitioners are residents of Village Girudi, Tehsil Bansur, District Alwar. According to them, land under khasra No. 261 measuring 4.45 hectares, khasra No. 574 measuring 1.33 hectares and khasra No. 3.13 hectares (total measuring 8.91 hectares) are pasture land of the said village and is recorded as charagarh land in the revenue records. The said land is being used, for several decades, for grazing of cattle of the said village. They have alleged that though the State authorities under the Rajasthan Tenancy (Government) Rules, 1955 are duty bound to preserve the same, the area thereof has gradually reduced over the years to stand at 8.91 hectares. It has been asserted as well that such an allotment, if sustained, would adversely impact upon the land in khasra No. 486, which is Johad/Pond.
(3.) THE learned counsel for the petitioners, while reiterating the above, has urged judicial intervention for redress.;