VIJAY BISHNOI,J. - (1.) The matter comes upon for consideration of the application (APPLW No.995/2018) preferred on behalf of the petitioner with a prayer to decide the writ petition in terms of the decision dated 13.04.2012 passed in S.B. Civil Writ Petition No.3967/2008 (Krishan Kumar Vs. State of Rajasthan).
(2.) With the consent of the parties the matter is heard finally today.
(3.) The brief facts of the case are that the petitioner was allotted 22 bighas of command land in Chak 1 KWM II-B (Now 1KNM - II- B) Tehsil Gharsana, Murbba No.209/30 Kill No.1 to 5, 7 to 15 and 17 to 24 along with 3 bighas of uncommand land vide allotment dated 25.02.1982.;