Sawroop Singh vs State Of Rajasthan
2021 Latest Caselaw 13141 Raj

(1 of 2) [CW-11545/2021]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 11545/2021

1. Sawroop Singh S/o Late Shri Gulab Singh, Aged About 85 Years, By Caste Rajput, R/o Chayan, Tehsil Pokran, District Jaisalmer, Rajasthan.

2. Bhanwar Singh S/o Shri Sawroop Singh, Aged About 67 Years, By Caste Rajput, R/o Chayan, Tehsil Pokran, District Jaisalmer, Rajasthan.

3. Kishan Singh S/o Shri Sawroop Singh, Aged About 65 Years, By Caste Rajput, R/o Chayan, Tehsil Pokran, District Jaisalmer, Rajasthan.

4. Hukam Singh S/o Shri Sawroop Singh, Aged About 62 Years, By Caste Rajput, R/o Chayan, Tehsil Pokran, District Jaisalmer, Rajasthan.

5. Derawar Singh S/o Shri Sawroop Singh, Aged About 50 Years, By Caste Rajput, R/o Chayan, Tehsil Pokran, District Jaisalmer, Rajasthan.

6. Jabar Singh S/o Shri Sawroop Singh, Aged About 45 Years, By Caste Rajput, R/o Chayan, Tehsil Pokran, District Jaisalmer, Rajasthan.

7. Rawal Singh S/o Shri Sawroop Singh, Aged About 43 Years, By Caste Rajput, R/o Chayan, Tehsil Pokran, District Jaisalmer, Rajasthan.

8. Nepal Singh S/o Shri Sawroop Singh, Aged About 40 Years, By Caste Rajput, R/o Chayan, Tehsil Pokran, District Jaisalmer, Rajasthan.

9. Bhom Singh S/o Late Shri Ummed Sijngh, Aged About 25 Years, By Caste Rajput, R/o Chayan, Tehsil Pokran, District Jaisalmer, Rajasthan.

----Petitioners Versus

1. State Of Rajasthan, Through Commissioner Colonization, Bikaner.

2. The Dy. Commissioner, Colonization I.g.n.p., Nachana, Distt. Jaisalmer.

3. The Colonization Tehsildar, Nachana No. 2, Distt.

Jaisalmer.

                                                               ----Respondents


                                                                                (2 of 2)                 [CW-11545/2021]




                                   For Petitioner(s)            :     Ms. Anita Singh
                                   For Respondent(s)            :

HON'BLE MR. JUSTICE MANOJ KUMAR GARG

Judgment / Order

26/08/2021

A limited prayer has been made by the counsel for the

petitioners that the civil suit is pending before the respondent

No.2 i.e. the Deputy Commissioner, Colonization I.G.N.P.,

Nachana, Distt. Jaisalmer, therefore, it is prayed that the

respondent No.2-The Deputy Commissioner, Colonization may be

directed to expedite the said suit pending before him.

Having regard to the peculiar facts and circumstances of the

case, the respondent No.2--the Deputy Commissioner,

Colonization I.G.N.P., Nachana, District Jaisalmer before whom,

the suit as well as injunction application of the petitioners are

pending, is directed to expedite the proceedings of the suit and

injunction application and shall try to conclude the same within a

period of one year from the date of submission of certified copy of

this order. Till the petitioners' suit and injunction application are

decided, they shall not be dispossessed from the land in question.

The writ petition as well as stay petition is hereby disposed of.

(MANOJ KUMAR GARG),J

90-MS/nidhi/-

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