YOGESH LAKHMANBHAI CHOVATIYA Vs. DEPUTY COLLECTOR

JUDGEMENT

(1.) These two petitions are filed with regard to the same subject matter at two different stages and hence both the matters are taken up for hearing and disposal, jointly. The first petition i.e. Special Civil Application No.9637 of 2022 was filed at an interregnum stage and the second petition i.e. Special Civil Application No.10151 of 2022 was filed at the subsequent stage. The subject matter is the same land being Survey Number 94/1 paiki 25 of Village-Ratidhar, Taluka-Talala.

(2.) As Special Civil Application No.9637 of 2022 is at an interregnum stage, the Court deems it fit to deal with the subsequent petition i.e. Special Civil Application No.10151 of 2022, as it covers the issues pertaining to both the petitions.

(3.) This petition under Article 226 of the Constitution of India is filed seeking direction to the respondent-revenue authorities to draw a map of boundaries and prepare rojkam through a Commissioner for the aforesaid subject land of Village-Ratidhar.