P.P. Naolekar, J. - (1.) Since common questions of law and facts are involved in all these petitions, therefore, they are being disposed of by this common order.
(2.) The petitioners have challenged in these petitions order passed by the Revenue Appellate Authority Annex. 6 dated 1-10-93 cancelling the order of allotment of the lands issued in favour of the petitioners and Annex. 7 dated 6-6-94, 30-6-94 and 24-6-94 where under the Board of Revenue has refused to entertain the second appeal against the order passed on 1-10-93 and dismissed the same as barred by limitation.
(3.) The brief facts are that the land bearing Khasra No. 1/1 Min. 82 and 231, total area 62 Bighas and 8 Biswas at village Jagpura adjoining the villages Suras and Bhilkhadi were used as pasture land of villages Suras and Bhilkhadi since the time of ex-Mewar state. This land is recorded as pasture land in the revenue records. The Collector, Bhilwara, vide his order dated 14-5-85 passed while exercising the powers conferred upon him by the order of the State Govt, dated 27-7-83 ordered conversion of the land in question from charagah to bilanam and also some land from bilanam to charagah of village Jagpura and accordingly the revenue records were corrected. Thereafter on 7-7-87, the Collector, Bhilwara has allotted to the petitioners different small portions of land of Khasras No. 1/1 Min. 82 and 231 at village Jagpura under the provisions of the Rajasthan Land Revenue (Allotment of Land for Agriculture Purposes) Rules, 1970 (for short the Rules of 1970). Respondents No. 4 to 9 have moved the Collector, Bhilwara for cancellation of the order of conversion. The application filed by respondents No. 4 to 9 was dismissed by the Collector, Bhilwara. The respondents preferred a revision challenging the order of dismissal before the Board of Revenue. The revision was allowed on 26-3-93 and the matter was remanded back to the Collector, Bhilwara for fresh consideration keeping in view rule 7(2) of the Rajasthan Tenancy (Government) Land Rules, 1955 (for short the Rules of 1955). The remand order was challenged by the petitioners by filing a review application. The review application filed by the petitioners was dismissed. After the remand, the Collector, Bhilwara set aside the order of conversion dated 14-5-85 by his order dated 6-8-93. Later on, it was brought to the notice of the Collector that the order dated 6-8-93 was not passed after giving due opportunity to all the parties concerned and he took the decision of giving opportunity to all the parties concerned and accordingly issued notice. The matter was re-heard and the order passed on 6-8-93 i.e. the cancellation of conversion of the land, was maintained by the subsequent order dated 30-8-94. The matter has attained finality so far as the question of conversion of the land is concerned.;