TEENA REAL ESTATE PVT. LTD. Vs. GOV. RAJASTHAN

JUDGEMENT

(1.) The petitioner is a Company registered under Companies Act, 1956 on 25/10/2004. The petitioner-Company purchased an agricultural land situated in village- Gorella, Patwar Khetra- Sisarama, Bhoo Abhilekh Nirakshak Khetra Nai Tehsil- Girwa, District Udaipur (bearing Aarji No. 49 (New) and 24 (Old), Khasra No. 924/724, 926/725, 927/735, 736 total Kita four, ad measuring 0.4100 hectare) vide registered sale deed on 1/3/2005 while making payment of Rs.5,50,000.00.

(2.) The petitioner-Company developed the land in question and sold plot No. 18 to one Mayakumari Acharya vide sale letter dtd. 6/12/2022.

(3.) The petitioner filed an application before District Collector, Stamp/Addl. Inspector General Registrar, Udaipur (Rajasthan) and requested for registration of plot No. 18 ad measuring about 565 Sq. Feet. The registration was denied on count of annexure/5, vide impugned order dtd. 4/1/2023, but the registration of the plot was not permitted because it was assumed to be a violation of Ss. 42(b), 46(a) & 49(a) of the Rajasthan Tenancy Act, 1955, on count of the khatedar being a person belonging to SC Category.