PRAMOD KUMAR Vs. STATE OF RAJASTHAN AND ORS.

JUDGEMENT

(1.) In all these writ petitions, the petitioners have challenged the order dated 30.6.1997 (Annex.6) passed by the Board of Revenue and the order dated 16.8.1997 (Annex.5) passed by the Additional Collector, Hanumangarh and has further prayed for restraining the respondents No.1 to 3 from dispossessing the petitioners from the lands of Square No.101/272, 102/272 and 101/273 of Chak 4 STG of Tehsil Hanumangarh, District Hanumangarh.

(2.) The case set up by the petitioners in these writ petitions is this that the respondents No.4 to 8 were the khatedars of land measuring about 62 bighas in Chak No.6 GGR and 8 GGR of village Tibbi and the said land of the respondents No.4 to 8 was acquired for abadi purposes in the year 1961-62. The respondents No.4 to 8 have sold 20 bighas of the land of chak 6 GGR to Jalawar Singh and 21 bighas from Sawant Singh vide registered sale deeds dated 21.3.1968.

(3.) Later on the respondents No.4 to 8 applied before the Collector, Sri Ganganagar for exchange of lands of chak 6 GGR and 8 GGR and the Collector Sri Ganganagar vide order dated 19.4.1968 allowed 44 bighas of land of Chak 4 STG to be allotted in the name of respondents No.4 to 8.