SHANTI DEVI Vs. JODHPUR NAGAR NIGAM

JUDGEMENT

(1.) Thepresent writ impugned notice dated respondent no.2. petition has been filed against the 15/9/2017 (Annex.-6) passed by the respondent no.2.

(2.) Learned counsel for the petitioner submits that the petitioner is holding the subject piece of land on the strength of patta issued by the respondents on 4/10/1989 (Annex.-2). He, therefore, submits that the petitioner is legally entitled to hold the subject piece of land. Learned counsel for the petitioner submits that the controversy involved in the present case is squarely covered by the judgment of this Court dtd. 8/4/2008 passed in a batch of writ petitions led by S. B. Civil Writ Petition No.1053/2008 (Smt. Rani Vs. State of Rajasthan).

(3.) Learned counsel for the respondents is not in a position to dispute the submissions made by the learned counsel for the petitioner.