DINESH KUMAR Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) By way of the present writ petition, the petitioner has challenged the notice dtd. 23/7/2019, issued by the Tehsildar, Nagaur, whereby the petitioner has been ordered to stop construction, failing which the construction so far raised by him, would be removed at the cost of the petitioner.

(2.) Mr. Vikas Balia, learned counsel for the petitioner asserts that the petitioner is having possession and title over a land admeasuring 4840 sq. ft., which he had purchased from Smt. Kamla Devi, who had been granted a 'Patta' by the Muncipal Board, Nagaur.

(3.) He contends that the notices issued by the Tehsildar, Nagaur is per se without jurisdiction, inasmuch as, the Tehsildar does not have any power to question petitioner's possession/title, which is covered by a 'Patta' duly granted by the Municipal Board, Nagaur, particularly when the land in question is not a revenue land.