Mangi Lal S/O Late Shri Mool Chand vs The State Of Rajasthan
2022 Latest Caselaw 2081 Raj/2

                                          HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                      BENCH AT JAIPUR

                                                  S.B. Civil Writ Petition No. 8830/2021

                                    Mangi Lal and Anr.
                                                                                                     ----Petitioners
                                                                        Versus
                                    The State Of Rajasthan and Ors.
                                                                                                   ----Respondents

For Petitioner(s) : Mrs. Manjeet Kaur

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL Order

08/03/2022 Learned counsel for the petitioners submits that they are

bonafide purchaser of the land in question for valuable

consideration on the strength of Jamabandi wherein the proforma

respondents were shown as khatedar, therefore, they are entitled

for allotment of suitable alternative land on cancellation of

allotment of land in question in favour of the seller. She relies on a

Division Bench judgment of this Court dated 10.12.2014 passed in

D.B. Civil Writ Petition No.386/2007: Young Blood Yuva

Samiti vs. The State of Rajasthan and Ors., in support of her

submission.

Learned counsel for the petitioners is directed to supply a

copy of the writ petition in the office of Shri Ganesh Meena,

learned AAG, during course of the day.

List on 14.03.2022 after showing name of Shri Ganesh

Meena, learned AAG in the cause list.

(MAHENDAR KUMAR GOYAL),J

MADAN/61

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