JAI RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This civil writ petition under Article 226 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 petitioners, are that the petitioners are agriculturists, having their agricultural lands situated at Chokha Bye-Pass, Distt,. Jodhpur and the concerned Revenue Officer has issued Girdawari in respect of the lands in question. The respondents initiated the proceeding of acquisition of the lands, and after the same being undertaken, the petitioners were paid compensation against the lands in Village Chokha, Distt. Jodhpur, acquired for the purpose of development of Jodhpur Bye-Pass Road.

(3.) Learned counsel for the petitioners submitted that the petitioners are recorded khatedars of the lands in question and have electricity connection thereon, for last 20 years. As per learned counsel, the respondents without any jurisdiction removed the construction raised over the lands in question, despite being aware that the petitioners are recorded Khatedars of the said lands.