BHOJRAJ GURJAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant petition has been filed by the petitioner seeking a direction against the respondents to make demarcation of boundaries of the petitioner land bearing khasra No.189/5 and 189/6 situated at Village Dungri Kalan, Patwar Halka-Dungri Kalan, Tehsil Malpura, District Tonk. The petitioner has pleaded in his petition that he purchased land bearing khasra No.189/5 ad-measuring 2 bigha and khasra No.189/6 ad-measuring 2 bigha vide two registered sale deed dated 18.03.2014 and 10.03.2014.

(2.) The petitioner has pleaded himself to be khatedar tenant of the land. There are revenue entries have also been made in the revenue record which is evident from Jamabandi Samvat 2072- 2075.

(3.) The petitioner has pleaded that since the land of the petitioner is open from all sides and mining activities are carried out in land bearing khasra No.190, the petitioner wanted to get demarcation of his land to protect his land from mining activities. The petitioner has submitted several applications in the office of Tehsildar Malpura for demarcation of his land but no steps have been taken.