GUMAN SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The matter pertains to the year 1999, thus, was listed under the category "Oldest Cases for Early Disposal".

(2.) This writ petition under Articles 226 and 227 of the Constitution of India has been preferred claiming the following reliefs:

(3.) Brief facts of the case, as placed before this Court, by learned counsel for the petitioner, are that the petitioner was having a land situated in Village Khudala in the District of Pali. The petitioner applied for regularization of his possession over the land in question before the respondent no.2-Municipal Board, whereupon, the respondent no.2-Municipal Board drew a notesheet regarding the permission for regularization of the petitioner over the land in question on 6/7/1992; thereafter, the inspection of the land in question for that purpose was conducted, whereupon the permission for regularization was granted on 7/7/1992.