ARUN BHANSALI,J. - (1.) This writ petition has been filed by the petitioner aggrieved against communications dated 19.04.2017 (Annexure-17) and dated 15.05.2017 (Annexure-18) issued by District Collector, Hanumangarh ('the Collector') and order dated 16.05.2017 (Annexure-19) issued by Tehsildar (Revenue), Tibbi ('the Tehsildar').
(2.) The petitioner applied for conversion of agricultural land for residential purposes under the provisions of Rajasthan Land Revenue (Conversion of Agricultural Land for Non-Agricultural Purposes in Rural Areas) Rules, 1992 ('Rules of 1992'). By order dated 12.04.2004 (Annexure-3) land ad measuring .360 hectare i.e. 3600 square meter was converted for residential purposes.
(3.) The petitioner where after by his application dated 04.06.2015 applied under Rule 10 of the Rajasthan Land Revenue (Conversion of Agricultural Land for Non-Agricultural Purposes in Rural Areas) Rules, 2007 ('Rules of 2007') for change in purpose of conversion from residential to commercial.;