Rajasthan High Court - Jodhpur
Kalu Singh vs The State Of Rajasthan on 2 February, 2021
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 2336/2020
1. Kalu Singh S/o Birbal Singh, Aged About 22 Years,
2. Shankar Ram S/o Lisu Ram, Aged About 22 Years,
3. Haru Ram S/o Devi Lal, Aged About 21 Years,
4. Chagna Ram S/o Sona Ram, Aged About 35 Years,
5. Arjun Singh S/o Sag Singh, Aged About 19 Years,
6. Nirmit S/o Ram Swaroop, Aged About 30 Years,
7. Gudi W/o Hukma Ram, Aged About 25 Years,
8. Vedi Singh S/o Lekhu Singh, Aged About 35 Years,
9. Bajrang Singh S/o Birbal Singh, Aged About 23 Years,
10. Muna Devi W/o Devi Lal, Aged About 48 Years,
11. Manju D/o Devi Lal, Aged About 20 Years,
12. Ranjeet Singh S/o Lekhu Singh, Aged About 50 Years,
13. Gattu Singh S/o Chetan Singh, Aged About 30 Years,
14. Ramesh Singh S/o Sag Singh, Aged About 21 Years,
15. Angrej Ram S/o Lisu Ram, Aged About 27 Years,
16. Naresh S/o Oma Ram, Aged About 21 Years,
17. Rajendra S/o Leesu Ram, Aged About 30 Years,
18. Vimla W/o Dilipa Ram, Aged About 30 Years,
19. Geeta D/o Devi Lal, Aged About 19 Years,
20. Suman D/o Devi Lal, Aged About 21 Years,
21. Gemra Ram S/o Hukma Ram, Aged About 35 Years,
22. Birju Ram S/o Lisu Ram, Aged About 29 Years,
23. Sadul Ram S/o Lisu Ram, Aged About 25 Years,
24. Lisu Ram S/o Naru Ram, Aged About 52 Years,
25. Imali W/o Om Prakash, Aged About 42 Years,
26. Jagdish S/o Khamana Ram, Aged About 21 Years,
27. Pappu Ram S/o Khamana Ram, Aged About 27 Years,
All By Caste Oad, Resident Of Village Babar Magra, Tehsil
Nachana, District Jaisalmer.
----Petitioners
Versus
1. The State Of Rajasthan, Through Secretary, Revenue
(Colonization) Department, Govt. Of Rajasthan, Jaipur.
(2 of 2) [CW-2336/2020]
2. The Commissioner, Colonization Department, Bikaner.
3. The Addl. Commissioner (Colonization) (Administration),
I.G.N.P. Jaisalmer, District Jaisalmer.
----Respondents
For Petitioner(s) : Mr. NS Rajpurhoit, Adv.
For Respondent(s) :
HON'BLE MR. JUSTICE MANOJ KUMAR GARG
Judgment / Order
02/02/2021
A limited prayer has been made by the counsel for the
petitioners that the petitioners may be permitted to file a fresh
representation ventilating their grievances before the respondent
No.3--Addl. Commissioner (Colonization) [Administration], IGNP
Jaisalmer, District Jaisalmer and the respondent No.3 may be
directed to decide the said representation at an early date.
In view of limited prayer made, the present writ petition is
disposed of with the direction to the respondent No.3--Addl.
Commissioner (Colonization) [Administration], IGNP Jaisalmer,
District Jaisalmer that if the petitioners file a fresh representation
ventilating their grievances before him within a period of fifteen
days from today, then he shall consider and decide the same in
accordance with law within a period of three months from the date
of its receipt.
Stay application is also decided.
(MANOJ KUMAR GARG),J
80-MS/-
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