GOPAL PATEL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present bunch of writ petitions involve a challenge to proceedings of revision initiated by the Tehsildar - Sirohi for setting aside registered pattas which have been issued in petitioners' favour.

(2.) As facts and questions to be determined are common and identical, all these petitions are being decided simultaneously; however, for the purpose of clarity, facts of SB Civil Writ Petition No.9438/2018 (Gopal Patel Vs. State of Rajasthan and Anr.) are being taken into reckoning.

(3.) The petitioner herein was conferred title over a land admeasuring 1250 sq. feet area of Khasra No.1218 of Revenue Village, Sirohi (on the basis of his possession), by the Municipal Council, Sirohi. A registered patta dated 13.01.2015 in this regard came to be issued in his favour.