DHANNA RAM Vs. BOARD OF REVENUE

JUDGEMENT

(1.) This writ petition under Articles 226 and 227 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 petitioner, are that the petitioner was having an agricultural land comprising Khasra No.149 situated at Village Shimbhu Pura, Tehsil- Nawa, District Nagaur and the private respondent was also having an agricultural land comprising Khasra Nos.147 and 148 at Village Shimbhu Pura, Tehsil Nawa, District Nagaur.

(3.) Learned counsel for the petitioner submitted that the private respondent was seeking an alternative way from the petitioner's land, despite availability of an alternative land for the purpose in question. He further submitted that the learned revenue authorities below, while passing the impugned judgments, ignored the fact that the nearest distance was marked as A to C in the report dtd. 30/9/2020 submitted by the Patwari concerned.