Rajasthan High Court - Jodhpur
Omprakash vs State Of Rajasthan on 5 February, 2021
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 3707/2020
Omprakash S/o Shri Jai Shankar Simbal, Aged About 70 Years,
R/o Hanumangarh Town.
----Petitioner
Versus
1. State Of Rajasthan, Through The Director Cum Joint
Secretary, Local Self Department, Jaipur.
2. District Collector, Hanumangarh.
3. The Additional District Collector, Nohar, District
Hanumangarh.
4. Municipal Board, Rawatsar, District Hanumangarh
Through Its Executive Officer.
----Respondents
Connected With
S.B. Civil Writ Petition No. 14867/2019
Jailal S/o Shri Bega Ram Jat, Aged About 72 Years, R/o Ward No.
19, Rawatsar, District - Hanumangarh.
----Petitioner
Versus
1. State Of Rajasthan, Through The Director Cum Joint
Secretary, Local Self Department, Jaipur.
2. The District Collector, Hanumangarh.
3. The Additional District Collector, Nohar, District
Hanumangarh.
4. Municipal Board, Rawatsar, District Hanumangarh.
Through Its Executive Officer.
----Respondents
S.B. Civil Writ Petition No. 16819/2019
Pokarram S/o Mohanlal, Aged About 48 Years, Chak 4-5, Rwb,
Mastiwali Head Tehsil Tibi, Distt. Hanumangarh.
----Petitioner
Versus
1. State Of Rajasthan, Through The Director Cum Joint
Secretary, Local Self Department, Jaipur.
2. District Collector, Hanumangarh.
(2 of 3) [CW-3707/2020]
3. The Additional District Collector, Nohar, District
Hanumangarh.
4. Municipal Board, Rawatsar, District Hanumangarh,
Through Its Executive Officer.
----Respondents
For Petitioner(s) : Mr. Rajesh Panwar
Mr. C.R. Choudahry
Mr. Manish Dadhich
For Respondent(s) : Mr. Rajesh Parihar
HON'BLE MR. JUSTICE INDERJEET SINGH
Judgment / Order
05/02/2021
Learned counsel for the petitioners submits that the issue
involved in the matter has been considered by the Co-ordinate
Bench of this Court in S.B.C.W.P. No.14867/2019 on 16.10.2019,
wherein the Court has passed the following order :-
"Learned counsel for the petitioner submits
that the respondents have cancelled the auction in
question held between 19.05.2010 and 25.05.2010,
on the basis of the report dated 02.07.2010,
prepared by the Additional District Collector, Nohar.
Inviting attention of the Court towards the
order dated 11.09.2017, passed by this Court in
earlier round of litigation, learned counsel contends
that despite the clear directions, no opportunity of
hearing was provided to the petitioner before setting
the auction at naught.
The matter requires consideration.
Admit. Issue notice. Issue notice of stay
application also.
Meanwhile, no third party rights shall be
created in respect of the plot/shop for which the
petitioner had been a successful bidder."
In that view of the matter, issue notice to the respondents,
returnable by six weeks.
(3 of 3) [CW-3707/2020]
Meanwhile, no third party rights shall be created in respect of
the plot/shop for which the petitioner had been a successful
bidder.
Learned counsel for the petitioner may supply copy of the
writ petition in the office of Mr. Rajesh Parihar during the course of
the day.
Office is directed to show the name of Mr. Rajesh Parihar in
the cause list.
List on 03.03.2021 alongwith S.B.C.W.P. No.14867/2019.
S.B. Civil Writ Petition No. 14867/2019
List this matter on 3.3.2021. Interim order to continue
till then.
S.B. Civil Writ Petition No. 16819/2019
List this matter on 3.3.2021. Interim order to continue till
then.
(INDERJEET SINGH),J
13-15-NS/Hanuman/-
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