RAJARAM Vs. GOPAL

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.) This writ petition has been preferred claiming the following reliefs:

(3.) As the pleaded facts would reveal, the respondent No. 1 moved an application under Sec. 251-A of the Rajasthan Tenancy Act, 1955 (hereinafter referred to as 'Act of 1955') before the Assistant Collector and Sub Divisional Officer, Pilibanga, District Hanumangarh (in short, 'SDO'), stating therein that an agricultural land in Chak 1 J.W. at Stone No. 93/359 in Murabba No. 23 in Kila Nos. 21, 22, 23 and 24 admeasuring 4 bighas, and at Stone No. 93/360 in Murabba No. 28 in Kila Nos. 1, 2, 3, 8, 9 and 10 admeasuring 6 bighas, totalling 2.506 hectare command and uncommand land was recorded as khatedari land of the respondent No. 1(applicant) in the revenue records. It was further stated that in Chak 1 J.W. at Stone No. 93/359 in Murabba No. 23 in Kila No. 25, agricultural land measuring 1 bigha of the petitioner and respondents No. 6 and 7 is situated.