BANNARAM Vs. MUNICIPAL BOARD, NOKHA

JUDGEMENT

(1.) Though the arguments in the instant petitions were heard separately and the judgment was reserved on different dates, but since the instant petitions involve a common controversy, though with marginal variation in the contextual facts, therefore, they are being decided by this common judgment.

(2.) Brief facts of the case, as placed before this Court by learned counsel for the petitioners, are that a land measuring 2400 square yards situated behind Mangal Palace (Cinema Talkies), Nokha, Bikaner was sold by one Mehardeen to Rajkumar (son of petitioner-Bannaram) through agreement dtd. 31/8/2018; whereafter Rajkumar expired and the land in question came in possession of the petitioners, as legal heirs.

(3.) In Writ petitions no. 11730/2023, 16424/2022 and 12522/2023, it is revealed that the respondent issued the notice to the petitioners seeking production of the original patta and thereafter the respondent passed the impugned order of cancellation of the patta in question under Sec. 73-B of Rajasthan Municipalities Act, 2009 (hereinafter referred to as 'Act of 2009').