MANJOOR KHAN Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) In all these writ petitions, the petitioners have challenged the notice issued by the Gram Panchayat, vide which they have been asked to handover their possession, which according to the respondent Gram Panchayat is on the play ground/in or around the boundary of the Government school.

(2.) Mr. Sudhir Sharma, learned counsel for the petitioners argued that the petitioners are having long possession over the subject land and have raised even Pakka construction, over the land that is part of the Aabadi land.

(3.) It is also contended that that a few of the petitioners have raised construction within the precincts of the school, whereas construction of other petitioners is outside the boundary wall of the school.