PRITI SONI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Present writ petition has been filed with following prayers:-

(2.) Learned counsel for the petitioners submits that petitioners are having khatedari land, ad-measuring 5.046 hectares situated at khasra no. 521, Tehsil and District Chittorgarh, comprised in Araji Nos. 1306/521 (0.2250 hectare), 1314/521 (0.30 hectare), 993/521 (0.250 hectare), 992/521 (0.23 hectare), and 521 (5.046 hectare) (hereinafter referred to as "the land in question").

(3.) Learned counsel for the petitioners contends that although the land in question has always remained in possession of petitioners and has been used for agricultural purposes, the same has been wrongly recorded in the revenue records as Peta / Pal. Upon becoming aware of said discrepancy, petitioners submitted a detailed representation to District Collector, Chittorgarh, seeking issuance of directions for correction of revenue entries.