- (1.) To examine correctness of the judgment dated March 12, 2014 passed by learned Single Bench in SB Civil Writ Petition No.10552/2009, this appeal is before us. By the judgment impugned learned Single Bench, while accepting the writ petition, directed the appellants herein to allot land to the respondent herein as per the proposal made in the notice/letter dated 28.12.2004 and further to hand over possession of the same to her subject to satisfying requisite formalities.
(2.) In appeal, the submission of the appellants is that learned Single Bench failed to notice certain important provisions of the Rajasthan Colonisation Act, 1954 and the Rules framed therein while accepting the petition for writ.
(3.) To adjudicate the appeal, before coming to facts and other merits of the case, we deem it appropriate to refer the provisions applicable.;