PRABHU RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) These writ petitions are being decided by a common order as the prayer made in these writ petitions is for quashing the General Notice dtd. 04/06/2010 issued by the Tehsildar, Nagaur. The petitioners are the residents of the Khasras mentioned in the notice dtd. 04/06/2010 and they are occupying the land on the strength of Pattas, lease and other valid documents issued by the competent authorities of the Department.

(2.) Learned counsel for the petitioners submit that in the garb of general notice dtd. 04/06/2010, the peaceful possession of the petitioners is being disturbed without any reason or rhyme.

(3.) Learned counsel for the petitioners submit that they are holding the pieces of land on the strength of valid documents issued by the competent authorities of the Department and on some of the lands, the construction of houses have been made by investing huge amounts. Learned counsel for the petitioners, therefore, submit that general notice issued on 04/06/2010 may be quashed.