Citation : 2021 Latest Caselaw 2934 Raj
Judgement Date : 3 February, 2021
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 10791/2020
Late Smt. Vidyawanti Labhu Ram Foundation For Science Research And Social Welfare, H.h. Farm, Chak 1-E Chhoti, Sri Ganganagar Through Secretary Of The Trust Gorav Gupta Son Of Late Shri Surender Kumar Aggarwal, By Caste Aggarwal, Aged About 47 Years, R/o H.H. Farm, Chak 1-E Chhoti, Sri Ganganagar.
----Petitioner Versus
1. State Of Rajasthan, Through Collector, Sri Ganganagar.
2. Tehsildar (Revenue), Sri Ganganagar.
----Respondents
For Petitioner(s) : Mr. GR Goyal, Adv.
For Respondent(s) :
HON'BLE MR. JUSTICE MANOJ KUMAR GARG
Judgment / Order
03/02/2021
Counsel for the petitioner submits that in a writ petition relating to similar controversy i.e. SBCWP No.15096/2018 Labh Singh & Ors. Vs. State & Anr. decided on 26.10.2018 this Court issued direction to the Tehsildar to look into the grievances of the petitioners and pass appropriate order thereupon.
Counsel for the petitioner submits that the petitioner's application (Annx-9) dated 26.02.2020 is still pending before the Tehsildar (Revenue), Sriganganagar for mutation of the land in question, therefore the Tehsildar may be directed to expeditiously decide the said application.
Considering the overall facts as available on record, the Tehsildar (Revenue), Sriganganagar is directed to look into the petitioner's grievances and pass appropriate order thereupon within a period of three months from the date of submission of certified copy of this order.
The writ petition is disposed of accordingly.
(MANOJ KUMAR GARG),J 118-MS/-
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