BHAGWATI FILLING STATION Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present writ petition has been filed with the following prayers :-

(2.) Learned counsel submits that the Tehsildar, Reodar, District Sirohi vide his order dtd. 29/7/2022 had already decided the proceedings under Sec. 91 of the Rajasthan Land Revenue Act, 1956 and declared the Respondent No.5 as an encroacher.

(3.) Learned counsel for the petitioner has made a limited prayer that since the proceedings have been reopened on the application preferred by the Respondent No.5- Mr. Jayantilal, therefore, the Respondent No.3-Tehsildar, Reodar, District Sirohi may be directed to decide the pending proceedings under Sec. 91 of the Rajasthan Land Revenue Act, 1956 at the earliest.