SHAITAN SINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Heard learned counsel for the petitioners.

(2.) Since, all the above writ petitions are based on identical facts and arise out of the same order, therefore, with the consent of counsel for the petitioners, they are being heard and decided finally by this common order.

(3.) Learned counsel for the petitioners submits that the petitioners are the tenants of shops/cabins, which are under the control and management of the Waqf Committee located at Sindhari, District Barmer. On a complaint filed before the District Collector, Barmer stating therein that the land of Khasra No.61/11 situated in Village Sindhari Chousira is set apart for Kabristan but some persons have constructed commercial premises thereon.