KACHRI JEEVA BALAI Vs. KANTI LAL

JUDGEMENT

(1.) Though this matter has been listed in the "For Orders" category, but with the consent of learned counsel for both the parties, the matter has been finally heard.

(2.) The instant writ petition has been preferred by the petitioners under Article 227 of the Constitution of India with the following prayers:-

(3.) Brief facts of the case are that respondents-plaintiffs filed a suit for permanent injunction against the petitioners-defendants regarding their jointly owned and possessed land situated in Araji No.508 Old No. 678,679 admeasuring 775 square yards of Village Lokiya, Patwar Halka Arthuna, Tehsil Gadhi, District Banswara which was purchased from one Daya Lal and others on 28/7/1983 and thereafter the same was converted into Abadi land by the order of Collector dtd. 24/2/1986.