KAMLA DEVI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition has been filed by the petitioner with the following prayers:

(2.) Learned counsel appearing on behalf of respondent-UIT submitted that the lease-deed/patta had wrongly been issued in favor of the petitioner, therefore, the State Government took a decision for changing the alignment of road. Counsel further submitted that respondent-UIT is having every right to cancel the lease-deed/patta, which had wrongly been issued in favor of the petitioner. Counsel further submitted that the petitioner has not made empowered committee as party to the writ petition. In support of his contentions, learned counsel for the respondent also relied upon the judgment in the case of Gulab Kothari (supra).

(3.) Counsel appearing for respondent No.4 submitted that petitioner has filed the writ petition against the show cause notice issued by the respondent-UIT for cancellation of the patta, therefore, the instant writ petition is not maintainable. Counsel for respondent No.4 alternatively argued that the part land of his plot ad-measuring 75ft x 50ft is coming in the road after straightening of the road, therefore, respondent-UIT may be directed to either give compensation or allot land in some other scheme of UIT.