YOGYADEV Vs. MUNICIPAL BOARD, TARANAGAR

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The present writ petition has been filed against the notice dtd. 24/1/2023 issued by the Executive Officer, Municipal Board, Taranagar, District Churu in pursuance of the order dtd. 6/12/2022 passed by the Divisional Commissioner, Bikaner in Appeal No.01/2022.

(3.) Briefly noted the facts in the matter are that the petitioner, being the resident of Taranagar, District Churu, applied for grant of Patta. In pursuance of his application, the respondent No.1 issued a lease deed (Patta) on 30/3/2013 for the land situated at Khasra No.1847/697 at Ward No.16, Taranagar, District Churu ad-measuring 823.33 sq.yds. After issuance of the lease deed (Patta) in his favour, the petitioner got the same registered and is presently residing in the dwelling house constructed on the land in question.