PUSHPENDRA SINGH BHATI,J. - (1.) In wake of onslaught of COVID-19, abundant caution is being taken while hearing the matters in Court.
(2.) Learned counsel for the parties have jointly pleaded for final disposal of these petitions at this stage. Accordingly, the matters were heard finally at this stage itself.
(3.) These writ petitions under Article 226 of the Constitution of India have been preferred claiming the following reliefs: S.B. Civil Writ Petition No. 5108/2020: "1. By an appropriate writ, order or direction may issued and, quash the Order dated 24.08.2018 (Annexure-4) passed by learned Tehsildar, Sujangarh and the order dated 03.01.2020 (Annexure-7) passed by the Sub Tehsildar, Salasar, may also quashed and set aside. 2. Any other appropriate writ, order or direction, which this Hon'ble Court may deem it just and proper in the facts and circumstances of the case may kindly be issued. 3. Costs of this writ petition may kindly be may kindly be awarded in favour of the petitioner." S.B. Civil Writ Petition No. 3539/2014 "1. Court may be pleased to issue appropriate writ, order or direction, quash the order dated 13.02.2014 (Annexure3) passed by learned learned Board of Revenue, Ajmer in Reference Number 4234/2007 Churu may kindly be quashed and set aside. 2. By an appropriate writ, order, direction, the application u/s 82 of the L.R. Act dated 14.06.2006 preferred by Tehsildar (Annexure 1) may kindly be dismissed. 3. Any other writ, direction or order necessary for ends of justice be issued. 4. Cost of writ petition be awarded." ;