Bhoora Ram Singariya vs State Of Rajasthan
2021 Latest Caselaw 13038 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 11259/2021

Bhoora Ram Singariya S/o Mangilal, Aged About 33 Years, Giri, Tehsil Raipur, District Pali.

----Petitioner Versus

1. State Of Rajasthan, Through Secretary, Department Of Revenue, Government Of Rajasthan, Jaipur.

2. The Collector (Land Record), Pali.

3. The Sub Divisional Officer (Land Record), Raipur, District Pali.

4. The Tehsildar (Land Record), Raipur, District Pali.

----Respondents

For Petitioner(s) : Mr. A.D. Ujjwal

JUSTICE DINESH MEHTA

Order

24/08/2021

1. Mr. Ujjwal, learned counsel for the petitioner submits that

the impugned order dated 14.08.2021 does not record 'in

administrative exigency'; hence, the same cannot be considered

to have been passed in administrative exigency.

2. It is further stated that petitioner's transfer suffers from non-

application of mind, inasmuch as just two months ago (on

10.06.2021), the petitioner was transferred from Biratiya Khurd to

Babra, whereas the impugned order still shows the petitioner to be

working at Biratiya Khurd.

3. Learned counsel relies upon the judgment dated 18.03.2021

of this Court rendered in Rajpal Singh Vs. State of Raj. & Ors. :

(2 of 2) [CW-11259/2021]

S.B. Civil Writ Petition No.544/2021 in support of his first

argument.

4. Matter requires consideration.

5. Issue notice. Issue notice of stay application also, returnable

within six weeks.

6. Meanwhile, effect and operation of the order dated

14.08.2021 qua the petitioner shall remain stayed.

(DINESH MEHTA),J 65-Ramesh/-

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