Kachhuram vs State Of Rajasthan
2021 Latest Caselaw 11038 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 8699/2021

1. Kachhuram S/o Shri Ramuram, Aged About 70 Years, V.p.

Ajasar, Tehsil Pokaran, District Jaisalmer.

2. Smt. Nijro @ Nirmala W/o Kachhu Ram, Aged About 65 Years, V.p. Ajasar, Tehsil Pokaran, District Jaisalmer.

3. Ghewarchand S/o Shri Kachhuram, Aged About 36 Years, V.p. Ajasar, Tehsil Pokaran, District Jaisalmer.

4. Manraj S/o Shri Kachhuram, Aged About 34 Years, V.p.

Ajasar, Tehsil Pokaran, District Jaisalmer.

5. Smt. Poonam D/o Shri Kachhuram W/o Late Shri Surendra Prakash, Aged About 40 Years, V.p. Sihada, Tehsil Phalodi, District Jodhpur.

6. Smt. Gomati D/o Shri Kachhuram W/o Indra Ram, Aged About 38 Years, V.p. Ujla, Bhilon Ki Dhani, Tehsil Pokaran, District Jaisalmer.

7. Smt. Santosh D/o Shri Kachhuram W/o Devilal, Aged About 32 Years, V.p. Boha, Tehsil Jaisalmer, District Jaisalmer.

----Petitioners Versus

1. State Of Rajasthan, Through Tehsildar Colonization, Indira Gandhi Nagar Pariyojana, Nachana No. 2, Jaisalmer.

2. Commissioner, Colonization, Indira Gandhi Nagar Pariyojana, Jaipur.

3. Deputy Commissioner Colonization, Colonization, Indira Gandhi Nahar Pariyojana, Nachana No. 2, Jaisalmer.

                                                                ----Respondents


For Petitioner(s)        :     Mr. Hemant Jain



            HON'BLE MR. JUSTICE VIJAY BISHNOI

                         Judgment / Order

16/07/2021





                                                                               (2 of 2)                [CW-8699/2021]

As per claim of the petitioners, they are in possession of

certain piece of land, which was declared as colony area under the

provisions of the Rajasthan Colonization Act, 1954 so many years

ago. The Colonization Department is treating the possession of the

petitioners as unauthorized, therefore, from time to time it is

issuing notices to them to vacate the land.

Learned counsel for the petitioner has submitted that the

petitioner have already applied for regularization of their

possession as per the provisions of Section 21 A of the Act, 1954

and the said representations/applications of the petitioners are

pending before the Colonization Department since the year, 2018.

A limited prayer is made by the counsel for the petitioners

that the respondent-authority may be directed to consider and

decide the application of the petitioners for regularization of their

possession as per Section 21 A of the Rajasthan Colonization Act,

1954 expeditiously.

In view of the above limited prayer made by the counsel for

petitioner, this writ petition is disposed of with a direction to the

respondent- Colonization Department to consider and decide the

application of the petitioners for regularization of their possession

on the disputed land as per Section 21 A of the Act of 1954

expeditiously, preferably within a period of six months from the

date of production of certified copy of this order.

Stay petition also stands disposed of.

(VIJAY BISHNOI),J

46-Arun/-

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