BHAGADI LAL Vs. STATE

JUDGEMENT

(1.) In the wake of instant surge in COVID-19 cases and spread of its highly infectious Omicron variant, abundant caution is being maintained, while hearing the matters in the Court, for the safety of all concerned.

(2.) The petitioner has preferred this petition with the following prayers:

(3.) Learned counsel for the petitioner submits that certain appeals under Sec. 75 of the Rajasthan Land Revenue Act, 1956 were filed before the learned Revenue Appellate Authority, Udaipur against the order dtd. 23/10/2006 passed by the District Collector, Udaipur, whereby certain 'charaga' lands of the Gram Panchayat, Jetpura, Tehsil Valabh Nagar, District Udaipur, were converted into residential plots, beyond the sanctioned limit and without hearing, and allotted to the Nagar Palika, Bhinder.