NORANG LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present writ petition has been filed challenging the proceedings initiated under Sec. 91 of the Rajasthan Land Revenue Act, wherein the order for eviction of the petitioners has been passed while declaring them as encroachers.

(2.) Learned counsel for the petitioners submits that as a matter of fact, the petitioners are having the valid patta being issued by the Gram Panchayat and have already constructed their residential houses thereupon. However, they are sought to be evicted in pursuance of directions issued by the Hon'ble Division Bench of this Court in D.B Civil Writ (PIL) No. 9393/2022.

(3.) Learned counsel for the petitioners relied upon the judgment dtd. 15/7/2024 passed by this Court in a bunch of writ petitions, the lead case being S.B. Writ Petition No. 8144/2024.