CHENA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present writ petition is filed under Articles 226 and 227 of the Constitution of India claiming following reliefs:

(2.) The factual matrix of the case is that the petitioner had been in possession of the land situated in Arazi No.3054 and 3231/3052 of revenue village Titardi, Tehsil Girwa District Udaipur. The said land was earlier recorded in the name of the petitioner and the Sabik Arazi number of the said land was 1127/7. The aforesaid land was wrongly marked as Belanam Government land during settlement and thereafter, the petitioner made an application dtd. 18/7/2006 for correction in the revenue entries before the Sub Divisional Magistrate (hereinafter referred to as 'SDM'), Tehsil Girwa District Udaipur. Then, the SDM vide endorsement dtd. 20/7/2006 referred the matter to Patwari concerned.

(3.) Thereafter, the report dtd. 8/8/2006 was forwarded by the Up-Tehsildar, in which the Up-Tehsildar stated that the petitioner is in possession of the land in question.