Smt. Seema Kanwar vs Board Of Revenue, Rajasthan, ...
2021 Latest Caselaw 10771 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 8825/2021

1. Smt. Seema Kanwar W/o Shri Ramchandra Singh Bhati, Aged About 44 Years, By Caste Rajput, Resident Of Girajsar House, Mejor Puran Singh Nagar, Bhutoon Ka Circle, Bikaner, Tehsil And District Bikaner.

2. Indra Kanwar W/o Shri Kamal Singh, Aged About 62 Years, By Caste Rajput, Resident Of Near Mataji Temple, Subhashpura, Bikaner, Tehsil And District Bikaner.

3. Ajay Singh S/o Shri Kamal Singh, Aged About 32 Years, By Caste Rajput, Resident Of Near Mataji Temple, Subhashpura, Bikaner, Tehsil And District Bikaner.

4. Bhawani Singh S/o Shri Kamal Singh, Aged About 35 Years, By Caste Rajput, Resident Of Near Mataji Temple, Subhashpura, Bikaner, Tehsil And District Bikaner.

5. Pokar Singh S/o Shri Jethmal Singh, Aged About 53 Years, By Caste Rajput, Resident Of Kanasar, Bikaner, Tehsil And District Bikaner.

6. Hari Singh S/o Shri Jethmal Singh, Aged About 43 Years, By Caste Rajput, Resident Of Kanasar, Bikaner, Tehsil And District Bikaner.

7. Mohan Singh S/o Shri Jethmal Singh, Aged About 41 Years, By Caste Rajput, Resident Of Kanasar, Bikaner, Tehsil And District Bikaner.

8. Laxman Singh S/o Shri Jethmal Singh, Aged About 46 Years, By Caste Rajput, Resident Of Kanasar, Bikaner, Tehsil And District Bikaner.

9. Pooja W/o Shri Rajeev Pandey, Aged About 42 Years, Resident Of 01 Pandey Quarter, Kirti Sthamb, Bikaner, Tehsil And District Bikaner.

----Petitioners Versus

1. Board Of Revenue, Rajasthan, Ajmer, Through Its Registrar.

2. State Of Rajasthan, Through Tehsildar, Bikaner.

3. Collector, Bikaner.

                                                                ----Respondents




                                            (2 of 3)                   [CW-8825/2021]




For Petitioner(s)          :     Mr. Anil Kumar Singh

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

14/07/2021

This writ petition has been preferred on behalf of the

petitioners essentially with a contention that though the

Board of Revenue, Ajmer vide order dated 29.10.2020 in

application No.4099/2020 has directed the District

Collector, Bikaner to constitute a committee of revenue

officials to verify about the revenue record and

possession of various Khatedars in certain Khasra

numbers of Village Kanasar, Tehsil and Distt. Bikaner and,

thereafter, to take action against the encroachers within

15 days, however, the District Collector, Bikaner has not

taken any action in this regard.

Having heard learned counsel for the petitioners and

after going through the material available on record, I

deem it appropriate to direct the petitioners to move

appropriate representation before the District Collector,

Bikaner with a request to comply with the directions

given by the Board of Revenue, Ajmer vide order dated

29.10.2020.

(3 of 3) [CW-8825/2021]

If any such representation is filed on behalf of the

petitioners before the District Collector, Bikaner, it is

expected that the District Collector, Bikaner shall consider

and decide the same objectively strictly in accordance

with law expeditiously.

With the above observations, this writ petition is

disposed of.

(VIJAY BISHNOI),J

28-msrathore/-

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