LAXMI DEVI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) It is submitted by learned counsel for the petitioner that the order dated 30.1.2019 (Annex.1) has been passed by the Additional Collector on the presumption that the land in question is comprised in khasra No.73, whereas, the patta issued to the petitioner indicates that the land in question is in khasra No.85.

(2.) Submissions have been made that the qua the land in question and its location, the dispute raised by the petitioner against the Urban Improvement Trust is pending consideration before the Civil Court and, therefore, during pendency of the said proceedings, the cancellation of the patta is not justified.

(3.) In view of the submissions made, issue notice. Issue notice of the stay application also, returnable within four weeks.