- (1.) Heard learned counsel for the parties.
(2.) Learned counsel appearing for Purshottam has produced a patta issued by the Jaipur Development Authority in the name of Purshottam. Learned counsel states that Purshottam is physically occupying the land as per the patta which admeasures 232.15 square years.
(3.) Since there is no representation from the side of the respondents in the other two writ appeals, we now note the relevant facts which gave birth to the instant three appeals.;