JAI MAHA LAXMI COTTON GINNING AND PRESSING FACTORY PVT LTD Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THIS is an appeal against the order dated 19. 3. 1964 of the Revenue Appellate Authority, Bikaner.

(2.) THE facts in brief are that the Keshoram, respondent here, applied on 19. 6. 1962 to the Collector, Ganganagar that Jai Maha Laxmi Cotton Ginning and Pressing Factory and Dharam Veer Jagdish Chandra, proprietors, Burmah Shell Petrol Pump, appellants here, had illegally converted agricultural lands in Murabbas Nos. 57 and 47 (situated in Chak 13 Tehsil Karanpur) to non-agricultural uses. This, it was stated, was in contravention of sec. 90-A of Rajasthan Land Revenue Act and so the factory and houses and petrol pump built on these Murabbas should be removed. A show cause notice was issued against the firms but after hearing the parties the Collector rejected the application on 20. 7. 1963.

(3.) WE therefore, accept the appeal, quash the order of the Revenue Appellate Authority and restore that of the Collector, Ganganagar. .