INDU BHUSHAN Vs. STATE OF HARYANA

JUDGEMENT

(1.) Prayer in the present petition, filed under Articles 226/227 of the Constitution of India, is for issuance of a writ in the nature of mandamus, directing respondents No.2 to 8 to decide the representation dtd. 20/3/2025 (Annexure P-6) submmitted by the petitioners to update/correect the revenue records in respect of their shares.

(2.) Briefly, the petitioners claim to be co-sharers in the land comprised in khewat No.2167/2042 (as per jamabandi for the year 2023-24), measuring 31 kanals-13 marlas. It is stated that some part of land comprised in Rectangle no.228, Killa no.16(min) and Rectangle no.229, Killa no.11/2 was acquired for development of Sector 17, Rewari vide Award no.31 dtd. 20/1/2006. Petitioners are stated to have purchased the land from S/Shri Umrao Singh and Kailash Chand sons of Sh. Bansi Ram.

(3.) Heard.