RENUKA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This appeal is filed by the appellant-original petitioner to challenge the order dtd. 21/9/2021 passed by the learned Single Judge in Civil Writ Petition No.9449/2021.

(2.) This case has a chequered history.

(3.) In brief, the facts are that the appellant-original petitioner claims to be in possession of and tenant of the government land bearing Khasra No.3 of Village Dhandh, near Jhalamand Circle, Jodhpur. The appellant-petitioner has filed a civil suit before the competent Civil Court seeking protection against eviction with respect to two portions of the land in Khasra No.3 as well as Khasra No. 11. The Civil Court refused to grant injunction in respect of land bearing Khasra No.3 primarily on the ground that the appellant-petitioner failed to prove the possession thereof. The order passed by the Civil Court became final when the appeal filed by the petitioner was dismissed.