PRADEEP NANDRAJOG,J. - (1.) The present appeals have been preferred by the appellants respondents against the order dated 29.11.2017 passed by the learned Single Bench. In all the appeals, the appellants respondents are aggrieved of the similar order, therefore, the impugned order in S.B. Civil Writ Petition No.10781/2015 is taken up which is reproduced as under:- "It is pointed out that an application under Rule 14(4) of the Rajasthan Land Revenue (Allotment of land for Agriculture Purposes) Rules is pending before the Collector, Udaipur. The present writ petitions have been filed against the order allowing the conversion from agriculture to residential. Passing of final order in these writ petitions is likely to affect the rights of either of the party. In view of above, it would be appropriate to list these writ petitions after finalization of the said application. Adjourned sine-die with liberty to either of the parties to move an application for hearing after the decision of the application pending before the Collector, Udaipur. However, the Collector, Udaipur is directed to decide the said application as expeditiously as possible preferably within four months from the date of receipt of certified copy of this order."
(2.) Brief facts giving rise to the present controversy are that in the erstwhile Mewar State a notification dated 27.04.1942 with intention to declare a land to be a forest area under Section 14 of the Forest Act was issued. The survey proceedings were conducted and by a communication dated 16.05.1963 to the Chief Conservator of Forest for publication of a final notification for 2900.80 acre of land of the District Udaipur falling into five villages to be reserved for forest purposes was issued. A number of Khasras of lands in one of the five villages namely Govardhan Villas were falling in the forest area including the land of Khasra No.407 and 408. Thus, a final notification was issued on 13.10.1964 under Section 20 of the Forest Act.
(3.) Till the issuance of the aforesaid notification the entire land reserved for the Forest Department was shown as the Government land (Belanam Sarkar) in revenue records.;