HEERA LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The present writ petition has been filed against the order dtd. 21/1/2013 passed by the District Collector, Nagaur, whereby the cost of construction of the building over the acquired land in question was denied.

(3.) The brief facts giving rise to the present writ petition are that the petitioner was having a piece of land in Makrana for which a Patta was issued in his favour in the year 1957. The petitioner applied for permission to the Municipal Board, Makrana to raise certain constructions in the year 1987. The permission sought for was granted vide order dtd. 15/4/1987.