MURLIDHAR KHADGAWAT Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This writ petition under Article 226 of the Constitution of India has been preferred claiming the following reliefs:

(2.) Brief facts of the case, as placed before this Court by learned counsel for the petitioners, are that the ancestors of the petitioners and other family members were allotted land of Chak No. 496-150 (RDL), Chak No. 493-350 (RDL), Chak No. 496-402 (RDL) in total 152 bighas at Village Sharah Kunjia, Tehsil & District - Bikaner in Vikram Samvat 1980 (Year -1923), by the erstwhile Princely State of Bikaner.

(3.) Learned counsel for the petitioners submitted that the petitioners and their family members have been enjoying peaceful possession of the land in question for last many years, and therefore, now the respondent-PHED is trying to forcefully take possession of the land in question from the petitioners, which is highly illegal and arbitrary.