RAM NARAIN Vs. ADDITIONAL COLLECTOR CUM

JUDGEMENT

(1.) THIS writ petition as well as the writ petitions mentioned in Schedule A appended to this Order involve common question of law and fact, therefore, they are disposed of by this common order.

(2.) FOR the convenient disposal of these writ petition, the facts given in the case of Ram Narain v. Additional Collector -cum -Secretary, Mandi Samiti, Hanumangarh and Ors. (S.B. Civil Writ Petition No. 2165 of 1987), are taken into consideration:

(3.) THE brief facts which are necessary for the disposal of this writ petition are that the petitioner did not possess any accommodation to live and he could not get any land allotted for the purpose of construction of his house. The petitioner occupied a portion of the land situated in square No. 32/390 in the year 1980. The size of the land was 100' '60. The petitioner is said to have raised construction at the cost of Rs. 55,000/ -. It is submitted that originally, the land was within the jurisdiction of respondent No. 1. But, subsequently, by a notification dated 9.6.1976 the limits of Municipal Board, Suratgarh was extended and the land in question was taken out from the jurisdiction of Rajasthan Canal Project, Mandi Samiti, Suratgarh. A copy of the notification has been placed on the record as Ex. 1. It is submitted that the plot in question is in the southern side of the Government General Hospital, Suratgarh. The notice was issued by the respondent No. 1 in the year 1982 for eviction. Aggrieved against this a writ petition was filed by one of such persons, which came to be registered as S.B. Civil Writ Petition No. 2267/1982. This writ petition along with other similar writ petitions came to dismissed by this Court as the Municipal Board, Suratgarh was not impleaded as a party to these writ petitions.