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

(3.) Mr. J.L. Purohit, learned Senior Counsel assisted by Mr. N.R. Budania, appearing on behalf of the petitioner submits that the petitioner being an agriculturist, claimed to be in possession of the land in question, at Khasra No. 69 admeasuring 100 bighas in Village Tidiyasar, Tehsil Nohar, District Hanumangarh, for a period of about 100 years. Learned Senior Counsel also submits that the petitioner claimed to be an allottee of the land since when the Bikaner Tenancy Act, 1945 came into force.