KOCHURABIA ALIAS RABIA Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) THE petitioners are husband and wife, who were having certain items of properties mentioned in paragraph No.1 of the Writ Petition. It is averred that the 2nd petitioner has got title over the property as per partition deed No.108/82. The grievance raised is that in spite of several requests, respondents are not taking steps to measure out the properties as per the title deed, fix up the boundary and effect mutation.

(2.) EXHIBITS P1 to P5 are the different applications stated to have been submitted by the petitioners and since no effective action is being taken, the petitioners approached the 1st respondent also by Exhibit P6 application.

(3.) NOW, the action will have to be finalised by the Tahsildar. The learned Government Pleader submitted that if there are any claim by third parties,the same also will have to be verified by the Tahsildar. Therefore appropriate decision will be taken in the matter and the request of the petitioners to fix up the boundary after measurement will be considered and steps will be taken in the matter by the 2nd respondent, if necessary, by issuing notice to the nearby owners also, within a period of three months from the date of production of a copy of this judgment along with a copy of the Writ Petition. The Writ Petition is disposed of as above.