R.K. Merathia, J. - (1.) IT is submitted on behalf of the Petitioner that the Respondents may be restrained from making construction over plot No. 1904 under Khata No. 1 of Mauja Budhshera, P.S. No. 109 measuring an area of 1.44 acre as the said land belongs to the Petitioner.
(2.) ON the other hand, Mr. Akhtar, learned Counsel appearing for the State, referring to the counter affidavit submitted that the said land is 'Gair Mazurua' and has vested in the Government and the Petitioner is not the owner of the same. In reply, counsel for the Petitioner submitted that the land, in question, was settled to the Petitioner.
(3.) THUS , there appears to be dispute of right, title and interest over the said land, which cannot be decided under writ jurisdiction. The Petitioner is always at liberty to approach the appropriate Civil Court, if so advised.;