HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 11301/2022 Husain Khan S/o Alim Khan, Aged About 62 Years, resident of Poti, Binasar, Churu At Present Chak 15 Kjd, Tehsil Khajuwala, District Bikaner.
----Petitioner Versus
1. State Of Rajasthan, Through Secretary, Department Of Colonization, Govt. Of Rajasthan, Jaipur.
2. District Collector, Bikaner
3. Assistant Colonization Commissioner, Chhatargarh, District Bikaner
4. Sub Divisional Officer, Khajuwala, District Bikaner
5. Tehsildar (Revenue), Khajuwala, District Bikaner
6. Forrest Settlement Officer, Bikaner
7. Dfo, Chhatargarh, Bikaner
8. Range Forest Officer, Dantour, Tehsil Khajuwala, District Bikaner.
----Respondents For Petitioner(s) : Mr. Vikas Bijarnia For Respondent(s) :
HON'BLE MR. JUSTICE VINIT KUMAR MATHUR Order 08/09/2022
1. Mr. Bijarnia, learned counsel for the petitioner, submits that petitioner has been allotted land in the year 1989 and in light of judgment dated 27.05.1993, rendered by Coordinate Bench of this Court in the case of Teeja Devi Vs. State & Ors. (SBCWP No.921/1993), which has been affirmed up to the Supreme Court, a conscious decision has been taken by the State Government that (Downloaded on 08/09/2022 at 11:48:45 PM) (2 of 2) [CW-11301/2022] the said judgment will be applicable to all the allottees, the petitioner cannot be dispossessed by the Forest Department.
2. Learned counsel submits that in identical matter being SBCWP No.5449/2018, this Court has passed interim order while issuing notices.
3. Hence, issue notice. Issue notice of stay application also, returnable within eight weeks.
4. Meanwhile, the petitioner shall not be dispossessed from the land allotted to him.
5. Connect with SBCWP No.5449/2018.
(VINIT KUMAR MATHUR),J 172-KashishS/-
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