K.C.AGRAWAL, C.J. - (1.) This is a petition filed under Article 226 of the Constitution of India by Himmat Jain for the following main reliefs :- "(1) that the orders of the Board of Revenue dated 13-9-1988 (Annex. 5), the Revenue Appellate Authority, Udaipur dated 31-1-1986 (Annex. 3) and that of the Sub-Divisional Officer (Land Conversion-II), Udaipur dated 3-1-1985 (Annex. 2) be quashed; and necessary permission be given to the petitioner for conversion of the land; and (2) that the acquisition proceedings and the notifications issued under Sections 4 and 6 of the Land Acquisition Act be quashed."
(2.) The petitioner filed an application under Rule 6 of the Rajasthan Land Revenue (Allotment, Conversion and Regularisation of Agricultural Land for Residential and Commercial Purposes in Urban Areas) Rules, 1981 (hereinafter to be referred as 'the Land Conversion Rules of 1981') for conversion of his land situated in old Araji No. 200/ 1, 200/ 2 and 203 (New Araji No. 34) at village Sawinakhera Tehsil Girwa District Udaipur in form No. A as prescribed under the Land Conversion Rules of 1981 before the SubDivisional Officer (Land Conversion-II), Udaipur. The petitioner also submitted the fee required for obtaining conversion.
(3.) The application was rejected by the Sub-Divisional Officer (Land ConversionII), Udaipur by the order dated 3-1-1985. Against the said order, the petitioner preferred an appeal before the Revenue Appellate Authority, Udaipur submitting that the rejection of the application made by him for conversion was illegal. The Revenue Appellate Authority observed that since the petitioner had not submitted any objection, the land cannot be allowed to be converted. The appeal was dismissed by the Revenue Appellate Authority on 31-1-1986.;