SATYA NARAIN Vs. STATE OF RAJ. & ORS.

JUDGEMENT

(1.) This writ petition has been filed by the petitioner seeking to question the validity of notice dated 22.7.2015 (Annex.4) issued by the respondents under Section 91 of the Rajasthan Land Revenue Act, 1956 ('the Act') and seeking a declaration that the action of the respondents in putting red 'X' mark over the construction in question while declaring the same to be encroachment be declared illegal.

(2.) The petitioner is in possession of land comprised in Khasara No. 1058 and Khasara No. 1060 and has constructions over the said land.

(3.) A notice under Section 91 of the Act dated 22.7.2015 was issued by Tesildar, Kapasan District Chittorgarh alleging that petitioner was in possession of land comprised in Khasara No. 669 and sought removal of the petitioner from the said 'Araji'.