GUDA KHAN Vs. HAIDAR

JUDGEMENT

(1.) In wake of second surge in the COVID-19 cases, abundant caution is being maintained, while hearing the matters in Court, for the safety of all concerned.

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

(3.) As the pleaded facts would reveal, the parties are closely related to each other, being brothers and other family members, and the bone of contention is the lands of Khasra No.222 Rakba 157-07 Bigha and Khasra No.219 Rakba 0.04 Bigha Gair Mumkin Barani Doyam land situated at village Gudamalani, District Barmer.