KHANGARA RAM & ANR Vs. STATE & ORS

JUDGEMENT

(1.) The prayer in the present petition is to set aside the notice dated 18/10/2016 passed by the respondent No.4-the Land Record Officer, Bavtara, Tehsil Sayala, District Jalore.

(2.) While praying for setting aside the notice, only objection raised is that the respondent No.4 has issued the impugned notice dated 18/10/2016 which was received by the petitioners on 09/11/2016 and hence no time was given to him to reply the said notice and before he could respond to the said notice, the respondent-authorities came to evict the petitioners.

(3.) Reply has been filed. As per the reply, on 10/08/2016, one camp was organized by the district administration for resolution of problems relating to ways in the interest of public at large. The Patwari Halka reported that in the aforesaid khasras as mentioned in para No.2 of the reply, Kadami Rasta is being used by the the agriculturists/ public. Further, public notices dated 18/10/2016 had been duly issued in accordance with the Circular/guidelines dated 10/08/2016 issued by the Revenue Department and thereafter the Sub Divisional Officer, Sayla passed a reasonable and speaking order dated 10/11/2016 and ordered to record the way in the revenue record which is passing from the khasras referred to hereinabove.