MANGI LAL Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The instant Misc. Petition has been filed on behalf of the petitioner seeking direction that the onerous condition imposed by the learned Judicial Magistrate, First Class, Rajsamand directing the Tehsildar, Nathdwara not to permit transfer of the petitioner's land by a letter/notice dated 5.4.2007 should be directed to be deleted.

(2.) Defects pointed out by the office are over-ruled.

(3.) Learned counsel for the petitioner submits that the liquor recovered during the course of the investigation of the F.I.R. No. 14/2003 and (Criminal Original Case No. 113/2003 pending in the Court of learned Judicial Magistrate, First Class, Rajasamand) registered at Police Station Kunwaria, Distt. Rajsamand was directed to be handed over to the petitioner, who was the power of attorney holder of the' licensee Mukesh and party by the order of this Court dated 14.11.2006 passed in S.B. Criminal Misc. petition No. 1394 of 2006 (Mukesh Vs. State of Rajasthan) .