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Rajasthan High Court - Jodhpur
Priti Soni vs The State Of Rajasthan ... on 17 February, 2026
[2026:RJ-JD:8895]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 1631/2026
1. Priti Soni W/o Radheyshyam Soni, Aged About 43 Years,
Resident Of Housing Board, Kumbhanagar, Chittorgarh
Tehsil And District Chittorgarh (Raj.)
2. Basant Kumar Heda S/o Sukhlal Heda, Aged About 55
Years, Resident Of Bapunagar Seti, Tehsil Chittorgarh,
District Chittorgarh (Raj.)
3. Hemlata W/o Anil Joshi, Aged About 50 Years, Resident Of
Bapunagar Seti, Tehsil Chittorgarh, District Chittorgarh
(Raj.)
4. Manoj Kumar S/o Sukhlal Heda, Aged About 44 Years,
Resident Of Bapunagar Seti, Tehsil Chittorgarh, District
Chittorgarh (Raj.)
----Petitioners
Versus
1. The State Of Rajasthan, Through The Secretary,
Department Of Revenue, Secretariat, Jaipur.
2. The District Collector, Chittorgarh.
3. The Sub-Divisional Officer, Chittorgarh.
4. The Tehsildar, Tehsil- Chittorgarh.
----Respondents
For Petitioner(s) : Mr. Surendra Thanvi.
For Respondent(s) : Mr. Sanjay Raj Paliwal, G.C.
HON'BLE MR. JUSTICE SANJEET PUROHIT
Order
17/02/2026
1. Present writ petition has been filed with following prayers:-
"(i) The entry made in the revenue records as Peta / Pal,
with regards to the land belonging to the petitioners may
kindly be declared illegal and set aside.
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(ii) The respondent authorities be directed changes the
nature of the land of Khasra No. 521, comprised in Araji
No. 1306/521 admeasuring 0.2250 hectare, Araji No.
1314/521 admeasuring 0.30 hectare, Araji No. 993/521
admeasuring 0.250 hectare, Araji No. 992/521
admeasuring 0.23 hectare, and Araji No. 521 admeasuring
5.046 hectare, from Peta to khatedari land of the
petitioner in the revenue records.
(iii) Any other relief which this Hon'ble Court deems just
and proper in favour of the petitioner, may kindly be
granted and
(iv) The cost of the writ petition be allowed in favour of
the petitioners."
2. Learned counsel for the petitioners submits that petitioners
are having khatedari land, ad-measuring 5.046 hectares situated
at khasra no. 521, Tehsil and District Chittorgarh, comprised in
Araji Nos. 1306/521 (0.2250 hectare), 1314/521 (0.30 hectare),
993/521 (0.250 hectare), 992/521 (0.23 hectare), and 521 (5.046
hectare) (hereinafter referred to as "the land in question").
3. Learned counsel for the petitioners contends that although
the land in question has always remained in possession of
petitioners and has been used for agricultural purposes, the same
has been wrongly recorded in the revenue records as Peta / Pal.
Upon becoming aware of said discrepancy, petitioners submitted a
detailed representation to District Collector, Chittorgarh, seeking
issuance of directions for correction of revenue entries.
4. Learned counsel for the petitioner has drawn the attention of
this Court to report prepared by concerned Patwari, Patwar Halka
Sahnava, Tehsil and District Chittorgarh (Annexure-4), wherein it
is clearly mentioned that although the land in question is entered
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as land of Peta / Pal in the revenue records, the land is in
possession of petitioners and is being used for agricultural
purposes. It is also noted that the land in enclosed by a boundary
wall.
5. Said report of Patwari was forwarded by Tehsildar,
Chittorgarh, to SDO, Chittorgarh, vide communication dated
20.11.2025 (Annexure-5), communicating said fact.
6. Learned counsel for the petitioners, therefore, prays that
appropriate direction be issued to respondents to record the
names of petitioners as khatedars of agricultural land in place of
Peta / Pal.
7. Learned counsel for the respondents does not dispute the
submissions made on behalf of petitioner. It was reiterated that as
per report of Patwari as well as of Tehsildar, it is affirmed that the
land in question is being used for said purpose, however, in
revenue records, the said land is recorded as Peta / Pal.
8. Learned counsel for the petitioners has also relied upon
judgment dated 29.01.2024 passed by this Court in S.B. Civil Writ
Petition No. 10490/2023 (Girdharilal Vs State of Rajasthan),
wherein in view of the undisputed mauka report, this Hon'ble
Court issued directions to make necessary corrections in revenue
record and to record the names of petitioners as khatedars of
agricultural land in place of Peta and Pal.
9. Learned counsel for the respondents are not in a position to
dispute the applicability of said judgment to the facts of present
case.
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10. Heard learned counsel for the parties and have considered
the submissions made at bar and have also gone through record
of the case.
11. From the report prepared by concerned Patwari (Annexure-
4), so also communication dated 20.11.2025 (Annexure-5) sent
by Tehsildar, Chittorgarh, it is evident that the land in question has
been used for agricultural purposes for a very long time and even
the land revenue for the said purpose was also being paid. It is
also recorded that the land in question is enclosed by boundary
wall, is plain in nature, and crops of corn and sorghum are
currently standing over the land.
12. It is specifically reported by concerned Patwari that the land
in question is not being used as peta / pal. Said undisputed report
clearly shows that there is no water body in proximity of khasra
no. 521, and there is no question of said land being shown as land
of peta / pal. Said undisputed facts show that the specifications of
the land in question were wrongly mentioned as peta / pal.
13. In the considered opinion of this Court, the revenue entries
which were earlier made in the name of the petitioners are
required to be re-entered for Khasra No.521 as khatedari lands of
the petitioners in place of the 'Peta' and 'Pal'.
14. In view of the discussions made above, the writ petition is
allowed. The respondents are directed to enter the name of the
petitioners in revenue records as Khatedars of agricultural land
instead of 'Peta' and 'Pal'. The entire exercise shall be completed
within a period of three months from the date of receipt of a
certified copy of this order.
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15. Stay application and all other applications, if any, also stand
disposed of.
(SANJEET PUROHIT),J
50-sumer/-
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