- (1.) The present petition has been filed challenging the order dated 09.11.2011 passed by the Tehsildar, Neem Ka Thana, District Sikar whereby the petitioners were required to deposit sums of Rs.93,677/- and Rs.1,83,586/- respectively within a period of three days of the said order failing which proceedings under Sections 256, 257 of the Rajasthan Land Revenue Act, 1956 were to be initiated against them.
(2.) I have heard the counsel for the petitioners and perused the writ petition.
(3.) The demand notice dated 09.11.2011 indicates that a show cause notice had been issued to the petitioners on 01.09.2011 in response to which the petitioners were free to file reply and clarify the obtaining position of accounts. It appears that no reply to the show cause notice dated 01.09.2011 was filed consequent to which the order dated 09.11.2011 has been passed.;