SARPANCH, GRAM PANCHAYAT TANGLA Vs. RAMLAL CHHABA

JUDGEMENT

(1.) These writ petitions under Article 226/227 of the Constitution of India have been preferred claiming the following reliefs: S.B. Civil Writ Petition No. 3055/2023:

(2.) In Writ petition No. 3055/2023, the respondents instituted a civil suit for permanent injunction and cancellation of the patta; alongwith therewith an application under Order 39 Rule 1 and 2 CPC against the petitioners was also filed, before the learned Civil Judge, Jayal, District Nagaur, stating therein that Patta No.10 Misal No.9/62 dtd. 9/1/1962 was issued to Late Tulcha Ram (great Grandfather of the respondent no.1).

(3.) Mr. G.R. Punia, learned Senior Counsel assisted by Mr.Mahaveer Bhanwariya appearing on behalf of the petitioners submitted that as per the description of the land in patta no.10 of the respondents, northern side, there exists Land of Shiv Temple, on southern side- Ramdevra, on eastern side - a public way and on the western side - Field of one Magna Ram and Moola Ram.