Arun Bhansali, J. - (1.) THIS writ petition is directed against the judgment dated 13.03.2000 and order dated 30.05.2000 passed by the Board of Revenue, Ajmer ('the Board'), whereby the appeal and the review petition filed by the petitioners have been rejected respectively.
(2.) THE facts in brief may be noticed thus: after coming into force of Chapter -IIIB of Rajasthan Tenancy Act, 1955 ('the Act of 1955') Gumana Ram submitted his return before the Authorized Officer, who by his order dated 18.11.1971 found that there was no surplus land of Gumana Ram and dropped the proceedings. After coming into force of the provisions of the Rajasthan Imposition of Ceiling on Agricultural Holdings Act, 1973 ('the Act of 1973'), an order dated 03.07.1980 was passed under Section 15(2) of the Act of 1973 reopening the order dated 18.11.1971 and the Authorized Officer was directed to take further proceedings.
(3.) BY order dated 01.03.1983, the Additional Collector, Nagaur came to the conclusion that there were 04 members in the family of Gumana Ram and as such he was entitled to hold 30 Standard Acre land only and found 4.94 Standard Acre land as surplus and ordered its resumption. The relevant portion of the order reads as under: - - ;