MADHUKANT Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) In wake of instant surge in COVID-19 cases and spread of its highly infectious Omicron variant, lawyers have been advised to refrain from coming to the Courts.

(2.) The writ petition has been preferred claiming the following relief:-

(3.) Learned counsel for the petitioner submits that one Ghisulal was the recorded khatedar, to the extent of 1/3rd share i.e. 8 biswa 7 biswansi - 9600 square feet (also referred to as 'land in question), of a land in Araji No. 51 min Rakba 1.05 bigha situated in Revenue Village Charniya Patwar Halka Kamali, Tehsil Devgarh, District Rajsamand.