NISHA DEVI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present batch of writ petitions arises out of the similar facts, therefore, the same is being decided by this common order.

(2.) The facts of S.B. Civil Writ Petition No. 18087/2019 (Smt. Nisha Devi V/s State of Rajasthan and Ors.) are taken into consideration while deciding this batch of writ petitions.

(3.) The present batch of writ petitions have been filed against the order dtd. 16/10/2008 passed by Additional District Collector, Bhilwara, whereby the revision petitions preferred by the Tehsildar, Hurda District Bhilwara have been allowed. The Pattas issued in favour of the petitioners have been rejected and the matter has been remanded back to the Tehsildar, Hurda for appropriate entries to be made in the revenue record after taking recourse to sec. 136 of the Rajasthan Land Revenue Act, 1956. The petitioners have also prayed that the consequential orders passed by the Assistant Collector on 14/7/2014 and notices dtd. 13/11/2019 issued by the Tehsildar, Hurda may be quashed and set aside.