SURENDRA KUMAR BARDIA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The petitioner is purchaser of FIR referred Khasra No. 607/1 Rakba 1/11/0. The nature of the land was uncultivated. The sale deed was executed on 9/4/2012 in favour of the petitioner by Rajendra Yadav and others.

(2.) It is said that proceedings for acquisition of that land was to start. The petitioner got nature of the land changed and got Patta on 5/10/2018 showing the nature of land as residential one.

(3.) Contention of the State-respondent is that in-spite of the sale deed, the petitioner was not in possession of the land.