AIR 1983 RAJASTHAN 39 ::1982 RajLW 575

Rajasthan High Court

Hon'ble Judge(s): Guman Mal Lodha , J

(A) Rajasthan Land Revenue (Allotment, Conversion and Regularisation of Agricultural Land for Residential and Commercial Purposes in Urban Areas) Rules (1981) , R.1— Validity of Rules - Competence of State Government to make 1981 Rules. Rajasthan Land Revenue Act (15 of 1956) , S.90A, S.102, S.260, S.261— S.90A read with S.102 of the Rajasthan Land Revenue Act, 1956 which also authorises the State Government to allot land for purposes other than agricultural and for the purpose of an industry or for any purpose of public utility on such conditions as it deems fit, makes it clear that the power of the State Government to permit conversion of agricultural land for non-agricultural purpose is beyond doubt. The manner, method and details of procedure and authorities who can permit the same, can be mentioned by Rules under S.261 and, the delegation can be made of the powers of the State Government to authorise various officers under S.260. Thus, it would be clear that apart from other provisions of the Land Revenue Act, the State Government is authorised under the provisions of Ss.90A, 102, 260 and 261 of the Land Revenue Act to frame the impugned rules for the conversion of the agricultural land for non-agricultural purpose. The contention of the petitioners that the State Government was not entitled to make Convention Rules of 1981 in exercise of....