RATANA DEVI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present writ petition has been filed under Article 226/227 of the Constitution of India with the following prayers:-

(2.) The petitioner has set up a case that he had purchased a land bearing Khasra Nos.74, 75 and 348, ad measuring 100 bighas in Khasra Nos.74 and 75 and 32 bighas 12 biswas in Khasra No.348 and the same has been substantiated by placing on record a copy of the registered sale-deed dtd. 24/10/2005 (Annex.1).

(3.) The petitioner hd also purchased another agricultural land from Kanta Devi, Kesav, Madhav, etc., bearing Khasra Nos.74 min, 75 min, 76 and 78 through registered sale-deed dtd. 24/4/2007, ad measuring 81 bighas 12 biswas. The petitioner had also purchased another piece of land bearing Khasra Nos.76, 77, 78, 79, 80, 83 and 84, ad measuring 353 bighas 6 biswas by way of another registered sale-deed dtd. 28/3/2014. The petitioner was in possession of the aforementioned land and was cultivating the same but since 4/10/2015, a dispute arose when some persons entered the land in question of the petitioner and claimed the said land to be theirs.