Arun Bhansali, J. - (1.) This writ petition has been filed by the petitioner aggrieved against orders passed by the Revenue Appellate Authority, Jodhpur dated 31.1.2002 (‘RAA’) and the Board of Revenue, Ajmer dated 29.6.2011 ('Board'), whereby, the order dated 31.3.2001 passed by the District Collector, Jaisalmer (‘Collector’) under the Rajasthan Land Revenue (Industrial Area Allotment) Rules, 1959 ('Rules) has been cancelled.
(2.) The petitioner was allotted land for setting up of industry under the Rules on 7.4.1998 and the lease deed in this regard was executed on 7.12.1998; the condition of the allotment, inter alia, was that the petitioner would set up the industry within a period of two years from the date of possession; the petitioner could not set up the industry within the said period and applied for extension of the time; the District Industries Centre recommended the case of the petitioner for extension by its recommendation dated 22.1.2001 to the Collector, however, the Collector after considering the case of the petitioner and not being satisfied with the reasons indicated for failure to setup the industry, by its order dated 31.3.2001 (Annexure-5), did not find the reasons germane and cancelled the allotment.
(3.) Feeling aggrieved, petitioner filed appeal before the RAA under Section 75 of the Rajasthan Land Revenue Act, 1956 (‘the Act’).;