PRABHU RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present petition has been filed by the petitioners against the order dtd. 7/4/2022 passed by the Tehsildar, Nawa, District Nagaur whereby an order of eviction has been passed against them under Sec. 91 of the Rajasthan Land Revenue Act, 1956 (for short, hereinafter referred to as, "the Act of 1956").

(2.) Learned counsel for the petitioners submits that the petitioners are in possession of all the chain of documents showing their ownership over the land in dispute. He further submits that on a notice being issued under Sec. 91 of the Act of 1956, a detailed reply had been filed on behalf of the petitioners but the same was not considered by the Tesildar.

(3.) In view of the submissions made, issue notice. Issue notice of stay application also. Notices be made returnable on 26/7/2022.