KESAR KANWAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned Counsel for the parties.

(2.) This case has a very chequered history. The writ petition No. 1840/87 was filed by the present appellant, challenging the order passed by Dy. Collector, Udaipur on 20.7.1987 and mutation proceedings, holding the petitioner -appellant to be trespasser on the land in question which is identified as 2 Bigha 3 Biswa of Khasra No. 448/2.

(3.) The writ petition was admitted by the Division Bench of this Court on 28.7.1987 and an interim order was passed for maintaining the status quo in regard to the construction in dispute, so also it was directed to the respondents that no portion or the boundaries thereof shall be demolished and the petitioner shall not be dispossessed from the land in question, till next date.