SHAILESH KUMAR Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) This writ petition has been preferred claiming the following reliefs:

(2.) That the parties are residing in a very densely populated cluster of residential houses situated at Rajmata Dharamshala Road in Sirohi, and there is a small passage between the residential houses for free movement of the residents, which has been allotted as a strip of land to the present respondent No.3; furthermore, such a small public place in between the high density cluster of residential houses is the breathing space.

(3.) That the petitioners have filed a revision petition under Sec. 327 of the Rajasthan Municipalities Act, 2009 for cancellation of allotment of the aforementioned strip of land, as also the sale deed dtd. 21/10/2014, which was dismissed by the District Collector, Sirohi vide order dtd. 29/3/2016 on the ground that the nature of the land in question - whether it was an old time possession or it was a land of public space or not - could only be determined by the competent civil court.