ACHALA RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) After the judgment was reserved on 6/4/2023, Advocate Mr. C.S. Kotwani, learned counsel appeared in the Chamber and submitted that though he represented the petitioners in both the instant petitions i.e. WP Nos. 5117/2020 & 3995/2020, but after the judgment was reserved, the petitioner in WP No.3995/2020 has taken NOC from him, and thus, virtually, he has no further instructions in the said writ petition (No.3995/2020).

(2.) Since the both instant petitions involve a common controversy, though with marginal variation in the contextual facts, therefore, for the purposes of the present analogous adjudication, the factual matrix and the prayer clauses are being taken from the above-numbered SBCWP No.5117/2020, while treating the same as a lead case.

(3.) Brief facts of the case, as placed before this Court by learned counsel for the petitioners, are that the petitioners are agriculturists having their agricultural lands in Khasra No. 859/1, 861, 862, 861/1 and 864 measuring in all 8 bighas 10 biswas, while rest of the land belongs to other co-tenants.