Prakash Tatia, J. - (1.) HEARD learned Counsel for the parties.
(2.) THE only grievance of the petitioners is that the petitioners are served with the notices demanding certain amount mentioned in the impugned notices dt. 24.02.1996 (Annexs. 3A, 3B and 3C), but without disclosing why the said amount has been demanded from the petitioners. According to learned Counsel for the petitioners, the petitioners got the land allotted under the provisions of the Rajasthan Colonization (Allotment and Sale of Government land in Indira Gandhi Canal Colony Area) Rules, 1975 (in short the Rules of 1975). The petitioners have deposited the entire due amount as required by the Rules of 1975 and, thereafter, Sanads have been issued in favour of the petitioners. According to learned Counsel for the petitioners once the entire amount has been deposited by the petitioners, no more amount can be demanded from the petitioners by the respondents, but the respondents straightway without giving an opportunity of hearing and without passing any order, issued demand notices Annexs. 3A, 3B and 3C. The said notices are wholly illegal because of the reason; firstly no amount can be demanded from the petitioners under the Rules of 1975 once the Sanads have been issued; secondly, the demand has been raised without passing any order by any competent authority and thirdly, the demand notices have been issued without giving an opportunity of hearing to the petitioners.
(3.) THE respondents submitted reply to the writ petition and narrated certain provisions of the Rules of 1975 to show that the respondents are entitled to demand the amount in the notice from the petitioners.;