SARITA SHAH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By way of this writ petition, the petitioner is claiming that she had purchased the land in question from one of the Ex-Jagirdar and, thereafter, made several representations to the concerned authorities to mutate the land in her favour in the revenue record, however, the respondents have not mutated the same in her favour on the ground that the matter with respect to the land admeasuring 6620 bighas 19 biswas of village Nava, Tehsil and District Nagaur situated in several khasras is pending consideration with the committee constituted pursuant to the order dated 29.2.2012 passed by this Court at Jaipur Bench in S.B. Civil Writ Petition No.6958/2004.

(2.) Learned counsel for the petitioner has submitted that though the said committee has submitted its report on 11th November, 2014 with the observation that 6620 bighas of the land is already allotted to the Ex-Jagirdars as per the order of the Khudkasth Aayukta and, therefore, there is no requirement of making any change in respect of the said land.

(3.) Learned counsel for the petitioner has argued that after the report of the said committee, it is clear that the land of Ex-Jagirdars is not involved in the said dispute and petitioner being the purchaser of the said land from one of the Ex-Jagirdar is entitled to get her name recorded in the revenue record. Learned counsel for the petitioner has submitted that despite several requests, the concerned officials are not recording name of the petitioner in the revenue record.