- (1.) This order shall dispose of above-noted four special appeals, which are arising from common order dated 30.01.2016 passed by the learned Single Judge.
(2.) In these cases, the learned Single Judge has upheld the order dated 25.05.2012 passed by the Board of Revenue, Rajasthan, Ajmer. By the said order, the Board of Revenue has set aside the order dated 30.06.2006 passed by the District Collector, Ajmer and remanded the matter to the Collector, Ajmer with a direction to carry out a detailed enquiry on the allotment of agricultural land to the respondents and then take a decision after giving due opportunity of hearing to the contesting parties and pass a fresh order on the application for cancellation of allotment moved by the appellants under Rule 14(4) of the Rajasthan Land Revenue(Allotment of Land for Agricultural Purposes) Rules, 1970.
(3.) Learned counsel for the appellants argued that without any justification, the Board of Revenue has set aside the order passed by the Collector cancelling the allotment in favour of the respondents and remanded the matter, particularly when it was established before the Collector, Ajmer that wrong allotment was made in favour of the respondents. According to the learned counsel, the land in question is Gair Mumkin Nadi and under the Rules, it could not have been allotted to anybody.;