Sangeet Lodha, J. - (1.) IN this writ petition, directions are sought against the respondents to hand over the possession of the lands of Square No. 318/400 of Chak 27 APD allotted to the petitioner vide order dt. 06.07.1961.
(2.) THE petitioner was allotted lands in Square Nos. 318/400 and 318/401 vide order dt. 06.07.1961 as an Ex -Jagirdar under the orders of Khudkast Commissioner , Rajasthan. The petitioner deposited the requisite amount vide challan dt. 14.03.1969 but the same was not sent by the bank to the office of the Allotting Authority and therefore, allotment made in favour of the petitioner was cancelled vide order dt. 31.03.1977. Aggrieved by order dt. 31.03.1977, the petitioner preferred an appeal before the Additional Commissioner Colonisation -cum -Revenue Appellate Authority, Bikaner which was also dismissed vide order dt. 12.12.1983. The appeal was dismissed on the ground that it was filed by one Shri Ramavatar as a Power of Attorney holder, whereas the Power of Attorney placed on record was in the names of Om Prakash and Ramavatar jointly.
(3.) A revision petition preferred by the petitioner against the aforesaid order was allowed by the Board of Revenue vide order dt. 19.07.1989 and accordingly, order dt. 12.12.1983 was set aside and the matter was remanded back to the Additional Commissioner Colonisation -cum -Revenue Appellate Authority, Bikaner with the direction that the appeal preferred by the petitioner shall be decided on merits.;