ARUN BHANSALI, J. - (1.) This writ petition is directed against the order dated 5.8.2000 passed by the Board of Revenue ('the Board') whereby the appeal filed by the petitioner under Section 23 of the Rajasthan Imposition of Ceiling on Agriculture Holding Act, 1973 ('the Act') against the judgment of Additional Collector dated 9.2.1988, whereby 12.93 standard Acres land has been ordered to be acquired has been dismissed.
(2.) The proceedings against Tiku Ram were dropped under the provisions of Chapter III-B of the Rajasthan Tenancy Act, 1955 ('Old Ceiling Law') by order dated 22.10.1975. The proceedings were reopened under Section 15(1) of the Act and by order dated 2.9.1988, the Additional Collector came to the conclusion that the transfers made by the petitioner to several persons were in contravention of the provisions of the Ceiling Law and consequently, came to the conclusion that as on the cut off date, the petitioner was in possession of land ad measuring 12.932 Standard Acres in excess of the Ceiling Limit.
(3.) Feeling aggrieved, the petitioner filed an appeal before the Board of Revenue, Ajmer ('the Board'). The Board by its judgment dated 9.1.1990 dismissed the appeal filed by the petitioner; the petitioner filed SBCWP No.784/1990, which writ petition was decided by order dated 10.9.1997, wherein while 5 transfers made by the petitioner, were held by this Court as not recognisable under the provisions of the Old Ceiling Law and consequently, the Court did not interfere with the said order of the Board to that extent.;