Ladu Ram vs State Of Rajasthan
2021 Latest Caselaw 8782 Raj

     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
                S.B. Civil Writ Petition No. 419/2021

Ladu Ram S/o Luna Ram, Aged About 55 Years, Village Kundal,
Tehsil Phalodi, District Jodhpur
                                                                    ----Petitioner
                                    Versus
1.      State Of Rajasthan, Through The Secretary, Revenue
        Department (Group-Iii), Rajasthan, Jaipur.
2.      The District Collector, Jodhpur
3.      Gram Panchayat Kundal, Tehsil Phalodi, District Jodhpur -
        Through Sarpanch.
4.      Tehsildar, Phalodi.
                                                                 ----Respondents


For Petitioner(s)         :     Mr. Sanjay Mathur



     HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                     Order

05/04/2021

     In wake of onslaught of COVID-19, abundant caution is being

taken while hearing the matters in Court.

     The petitioner has preferred this writ petition under Article

226 of the Constitution of India claiming the following reliefs:-


         "Order dated 08.10.2018 passed in DB Writ Contempt
         Petition No.834/2017 in DB Writ Misc. application No.
         32/20218 may kindly be modified up to the extend if
         petitioners land that they should not be disposed for their
         plot in khasra No. 476 and also respondents may also be
         directed not to create any hindrance or disturbance in the
         right full possession of petition. And order of district
         magistrate dated 01.12.2020 (Annex.7) may kindly be
         quashed and set aside."



                     (Downloaded on 06/04/2021 at 08:54:28 PM)
                                                                               (2 of 2)             [CW-419/2021]



                                        Counsel for the petitioner fairly admits that the facts and

                                   prayers in the writ petition in-question are governed by Division

                                   Bench Judgment passed in DBCWP No. 13467/2016 (Veni Dutt &

                                   Ors. Vs. State of Rajasthan & Ors.) decided on 20.12.2016 read

                                   with order passed by this Court in D.B. Writ Contempt No.

                                   834/2017 decided on 08.10.2018.

                                        Counsel for the petitioner seeks intervention of this Court.

                                        In the humble opinion of this Court even if there is merit in

                                   this case, then also overreaching orders of Hon'ble Division Bench

                                   of this Court consecutively passed in writ petition and contempt

                                   jurisdiction would not be anything less than judicial indiscipline.

                                        This Court upon recording such observation is not inclined to

                                   make any interference at this stage. The writ petition, thus, is

                                   dismissed.


                                                                 (DR.PUSHPENDRA SINGH BHATI),J.

11-Nirmala/Sanjay/-

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