Arun Bhansali, J. - (1.) THIS writ petition is directed against the enquiry report dated 2.5.2014 and subsequent communications issued by the respondents dated 26.6.2014, 17.7.2014 & 15.10.2014 calling upon the petitioner to rectify the deficiency pointed out.
(2.) THE petitioner is a Society registered under the provisions of the Rajasthan Societies Registration Act, 1958 ('the Act') and being interested to start a new college named 'Kanku Vijay College of Higher Education', the Society approached the respondents seeking permission to do the needful. The petitioner applied alongwith the requisite Fixed Deposit receipts of Rs. 10 lacs and a further demand draft of Rs. 93,000/ - with the respondents. It is inter -alia indicated that the petitioner has been allotted 22 Bigha land for education purpose by the State Government on 30.8.2006 vide allotment letter of the same date. The allotment letter indicates the allotment in favour of the petitioner -Society and pursuant to the allotment the entire sum for allotment was deposited by the Society. Thereafter, by order dated 13.9.2006 issued by the District Collector, Pali, the petitioner -Society was allotted land under the provisions of the Rajasthan Land Revenue (Allotment of unoccupied Government Agriculture Land for Construction of Schools, Colleges, Dispensaries, Dharamshalas and other buildings of public utility) Rules, 1963 ('the Rules'). However, when the lease deed in pursuance of allotment was executed on 13.9.2006, the lessee in the lease deed was shown as .
(3.) THE respondents constituted a committee for inspection pursuant to the application filed by the petitioner -Society for grant of permission to start a college and the inspection committee by its report dated 2.5.2014 indicated that the land in question was not in the name of the Society. Whereafter, the petitioner filed an affidavit to the respondents inter -alia indicating that the registration has been done as a representative of the Society & the Manager and his family has no personal interest in the land and the property belongs to Shree Vijay Adarsh Vidhya Mandir Samiti, Pali. However the respondents insisted on getting the lease deed rectified and in absence thereof, the permission for starting the college has not been granted.;