PANNA LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present writ petition has been filed by the petitioner with a prayer to issue directions to the respondents to regularize the Plots No.107-A and 107-B situated in Khasra No.316 at Village Nagaur, Tehsil and District Nagaur for the purpose of residential scheme.

(2.) Learned counsel for the petitioner submits that the land bearing Khasra No.316 measuring Rakba 18 Bigha and 9 1/2 Biswa situated at Village Nagaur, Tehsil and District Nagaur is in the abadi area. Since the land is being recorded as Barani in the Revenue Record and a part of it in the possession of the petitioner and several other persons and being used for their residential purposes, the same is required to be regularized in favour of the petitioner to the extent of his possession. Learned counsel also submits that the petitioner is in possession of certain area which is numbered as Plots No.107-A and 107-B on the basis of registered sale deed in his favor by the recorded Khatedar Dineshchand Sharma.

(3.) Learned counsel for the petitioner also submits that the respondents have made regularization of certain plots in favour of plot holders over the land of the said Khasra number on the basis of their possession, but the respondents are denying regularization of Plots No.107-A and 107-B in favour of the petitioner vide note-sheet dtd. 24/1/2022 saying that the land is Gair Mumkin Doli and the same cannot be allotted or regularize for residential purpose. She further submits that the action of the respondents in not regularizing the Plots No.107-A and 107-B in favour of the petitioner is wholly illegal, arbitrary and unjustified.