SATISH KUMAR Vs. TEHSILDAR

JUDGEMENT

(1.) This is a writ petition under Article 226 of the Constitution of India, 1950, inter alia, seeking the following reliefs :-

(2.) On 2/3/2022, the petitioners state to have made a request for demarcation of land before the respondent No.1. No response was received thereon. The petitioners made yet again another request application on 14/10/2020 to the respondent No.1, which also was not responded to.

(3.) Thereafter, the petitioners claim to have kept visiting post COVID-19, the respondent No.1's office requesting demarcation of their land. On the basis that the said lands were not acquired.