SHYAM RIZHWANI Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THESE are three appeals arising out of the similar situation and are being decided by this common order.

(2.) THE appellants have constructed their houses, after obtaining proper permission from the competent Authority, in Survey No. 1467 of Village chourasiyawas. According to the respondents, they have constructed their houses in Survey No. 1467 and this survey number does not fall within the catchment area of Annasagar Lake at Ajmer. The respondent- Authorised Officer under the Urban improvement Trust (for short the UIT) has issued notices to the appellants for demolition of their houses constructed in Survey No. 1468, which fall within the catchment area.

(3.) IT is also stated at the bar that the respondents want to demolish their house. The appellants sought time from the respondents that in case they do not succeed in proving that the houses have not been constructed in Khasra No. 1468, for which notices have been issued, they will demolish their houses on their own.