Dinesh Maheshwari, J. - (1.) The Background.
(2.) THE dispute in this matter relates to the allotment of 2 bighas of land comprised in Khasra No. 53 at Sumerpur, said to have been made on 09.08.1975 in favour of the respondent No. 5 Ishaq Mohammed. The petitioners Gulab and Nathu Ram (both since deceased and represented by their legal representatives), moved an application in the year 1978 under Rule 14(4) of the Rajasthan Land Revenue (Allotment of Land for Agricultural Purposes) Rules, 1970 ['the Rules of 1970'] read with Rule 18 of the Rajasthan Colonisation (Jawai Project Government Both the applications aforesaid were rejected by the learned Additional Collector, Pali by the common order dated 05.11.1982 (Annex.13). The appeal taken by the petitioners was dismissed by the Revenue Appellate Authority, Jodhpur
(3.) ASSAILING the aforesaid orders and judgments, Annexures 13, 14 and 15, the petitioners preferred this writ petition; and, after the matter was initially considered by the Division Bench of this Court on 09.10.1990, the petitioners prayed for and were granted time to apply for amendment of the writ petition; the amendment prayed for was allowed on 26.11.1991; and by way of the amended writ petition, apart from assailing the aforesaid orders passed by the revenue authorities and apart from questioning the alleged allotment made in favour of the respondent No. 5, the petitioners also put a challenge to Rule 2 of the Rules of 1978. This writ petition was admitted for consideration on 02.12.1991 and later on, when it was alleged that the respondent No. 5 had transferred the disputed land in favour of four persons during the pendency of the writ petition, by the order dated 24.08.1993, such transferees were permitted to be joined as respondents Nos. 7 to 10 in this writ petition; and by way of interim order, the respondents were directed to maintain status quo. During the pendency of this writ petition, the original petitioners expired and on applications, their respective legal The impugned Orders/Judgments as passed by revenue authorities :;