URBAN IMPROVEMENT TRUST Vs. POONAM CHAND

JUDGEMENT

(1.) The instant writ petition under Articles 226 and 227 of the Constitution of India has been instituted by the petitioner-trust assailing the order dtd. 17/1/2018 passed by the Permanent Lok Adalat, Bikaner, whereby directions have been issued for grant of patta in favour of the respondent.

(2.) Briefly stated the facts of the case are that the respondent had filed an application under Sec. 22B of the Legal Services Authorities Act, 1987 (hereinafter to be referred as "The Act of 1987") seeking issuance of patta in respect of a plot comprised in Khasra Nos. 546/547 and also paid compensation, alleging deposit of conversion charges.

(3.) Heard learned counsel appearing on behalf of the parties and perused the annexures annexed with the writ petition.