MOHAMMAD ZAKI Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner has preferred the present writ petition for the following prayers :-

(2.) The petitioner has set up a case that vide registered sale-deed dtd. 4/2/1998 a land was purchased bearing Khasra No.361/1 (later on re-numbered as 361/08 and presently it is shown as 361/08 in Jamabandi) situated at village Kakani, Tehsil Luni, District Jodhpur. The petitioner's name had also been entered in the revenue case of Godavari as a Khatedar, which is evident from the Jamabandi placed on record.

(3.) The petitioner applied for conversion of his agricultural land to non-agricultural usage and conversion of the agricultural land was accordingly done vide conversion order dtd. 30/12/1998 for commercial purpose (petrol pump).