(1)The Collector may on his own motion and shall on the application of any person aggrieved by the allotment made under section 125, inquire into the irregularity of such allotment.(2)Where an application is made under sub-rule (1), the Collector may inquire whether the applicant is an aggrieved person, whether the application is within the limitation prescribed under section 128(1), and whether he would like to initiate proceedings on his own motion.(3)If the Collector decides to proceed with the inquiry, the Samiti and the allottee shall be impleaded as parties and an opportunity of hearing shall be afforded to them, before final orders are passed in such proceedings.(4)During the pendency of the proceedings under this rule, the Collector shall have the power to pass such interim orders as the circumstances of the case may justify.(5)The allottee and the Samiti shall be allowed three weeks' time for filing the counter affidavit/objection from the date of the issuance of the notice which may be extended on the sufficient reasons shown. Two weeks' time for filing replica/rejoinder affidavit shall be afforded to the applicant, which may be extended on the sufficient reasons shown.(6)The Collector shall endeavor to conclude the enquiry within the period of three months from the date of issuance of notice and if the enquiry is not concluded within the period of three months, the reasons for the delay shall be recorded.
