SATYA NARAYAN TAK Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the petitioner.

(2.) The present writ petition has been filed against the order dtd. 11/10/2024 passed by the respondent No.2-Commissioner, Municipal Corporation, Udaipur, whereby, the application preferred by the petitioner for entering his name in Revenue Records (for mutation) has been rejected.

(3.) Briefly noted the facts in the present writ petition are that there is a plot ad-measuring 2640 square feet situated at Savina Kheda, Udaipur in the joint name of Shri Prithvi Singh and Smt. Doli Kunwar, who were issued a freehold patta under Sec. 69A of the Act of 2009 on 12/7/2023 and the said patta was registered on 18/9/2023. The petitioner purchased this plot from the predecessor in title by registered sale deed dtd. 27/9/2023 for a consideration of Rs.26,21,000.00. The petitioner after purchasing the plot, approached the competent authority for granting permission for construction of the residential building, which has been granted to him vide permission dtd. 6/6/2024.