Arun Bhansali, J. - (1.) THIS writ petition has been filed against the orders dated 2.6.2011 (Annex.11 and Annex.12) passed by the respondents and for seeking a direction to the respondents not to interfere with the possession of the petitioner in the land comprised in Khasara No. 294/444, 295/443 and 296/444 ad measuring 24 Bigha 07 Biswa.
(2.) THE petitioner being a landless person applied for allotment under the provisions of the Rajasthan Colonisation (Allotment and Sale of Government Land in Indira Gandhi Canal Colony Area) Rules, 1975 ('the Rules'). As the petitioner stood in priority, he was allotted 25 Bigha of land in Chak 5 MLK of Tehsil Ghadsana on 28.6.1981 and the petitioner deposited the amount as per Rules.
(3.) IT is claimed that despite allotment order dated 28.6.1981, the possession of the land in question was not handed -over to the petitioner on the ground that the land allotted was reserved for Forest purposes. The petitioner approached the authorities on several occasions and ultimately, filed application dated 14.12.1990 seeking exchange of the land pursuant to the original allotment dated 28.6.1981. Pursuant to the application, the State Government passed an order on 23.12.1996 and allotted alternative land to the petitioner in chak No. 6 MSR of Tehsil Anoopgarh comprised in Murabba No. 330/425 ad measuring about 24.5 Bigha observing that though the land stands in the name of Forest Department, there was no plantation and the land was not in possession of the Forest Department. However, the said allotment was again cancelled by order dated 15.2.1997 by the respondents.;