PRAKASH CHANDRA Vs. UNION OF INDIA

JUDGEMENT

(1.) Though the matters have been posted for orders on application under Article 226 (3) of the Constitution of India, but learned counsel for the parties submitted that they be finally decided. Considering that the controversy lies in a narrow compass and having regard to the fact that project of construction and widening of National Highway No. 76 is stalled, this Court proceeds to finally decide these petitions.

(2.) All the three matters involve identical facts and common arguments, hence they are being heard conjointly and decided by a common order. For the sake of convenience, the facts of SB Civil Writ Petition No. 303/2019 are, however, taken into account.

(3.) Petitioner claims himself to be a recorded khatedar of parcel of land, admeausring 7 biswas in Khasra No. 1239 of village Ganoli, Patwar Halka Namri, Revenue Inspection Area Dabok, Tehsil Mawali, District Udaipur. He has approached this Court alleging that the respondents are dispossessing him and removing the construction raised by him on his owned land.