Arun Bhansali, J. - (1.) Though the petitions are listed on applications filed by the respondents seeking vacation of interim order granted by this Court, with the consent of the parties, these writ petitions have been finally heard.
(2.) The present writ petitions have been filed by the petitioners questioning the legality and validity of the notices issued by the Tehsildar (Revenue), Deedwana, under Section 91 of the Rajasthan Land Revenue Act, 1956 ('the Act') whereby the petitioners have been called upon to vacant the land which is comprised in Khasra No. 3052.
(3.) In response to the writ petition, the respondents have indicated that pursuant to the notice issued to the petitioners, the proceedings have been determined by the Tehsildar under Section 91 of the Act and the petitioners have been held to be trespassers to the extent of land comprised in Khasra No. 3052, which is recorded as Gair Mumkin Rasta.;