Smt. Manju Devi vs State Of Rajasthan
2021 Latest Caselaw 11100 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 8457/2021 Smt. Manju Devi W/o Shri Gopal Lal Modi, Aged About 60 Years, Resident Of Behind Sbi Bank, Nawa City, Tehsil Nawa, District Nagaur, Rajasthan.

----Petitioner Versus

1. State Of Rajasthan, Through The Principal Secretary (Revenue) Government Of Rajasthan, Secretariat, Jaipur, Rajasthan.

2. District Collector, Nagaur, District Nagaur, Rajasthan.

3. Sub Divisional Officer, Nawa City, District Nagaur, Raj.

4. Tehsildar, Tehsil Nawa, District Nagaur, Rajasthan.

5. Patwari, Nawa, Tehsil Nawa, District Nagaur, Rajasthan.

                                                                ----Respondents


For Petitioner(s)        :     Mr. Manoj Purohit
For Respondent(s)        :


            HON'BLE MR. JUSTICE VIJAY BISHNOI
                    Judgment / Order

19/07/2021

By way of this writ petition, the petitioner is claiming

that she had purchased the land in question from one of the

Ex-Jagirdar and, thereafter, made several representations to

the concerned authorities to mutate the land in her favour in

the revenue record, however, the respondents have not

mutated the same in her favour on the ground that the

matter with respect to the land admeasuring 6620 bighas 19

biswas of village Nava, Tehsil and District Nagaur situated in

several khasras is pending consideration with the committee

constituted pursuant to the order dated 29.2.2012 passed by

(2 of 2) [CW-8457/2021]

this Court at Jaipur Bench in S.B. Civil Writ Petition

No.6958/2004.

Learned counsel for the petitioner has submitted that

though the said committee has submitted its report on 11 th

November, 2014 with the observation that 6620 bighas of the

land is already allotted to the Ex-Jagirdars as per the order of

the Khudkasth Aayukta and, therefore, there is no

requirement of making any change in respect of the said

land.

Learned counsel for the petitioner has argued that after

the report of the said committee, it is clear that the land of

Ex-Jagirdars is not involved in the said dispute and petitioner

being the purchaser of the said land from one of the Ex-

Jagirdar is entitled to get her name recorded in the revenue

record. Learned counsel for the petitioner has submitted that

despite several requests, the concerned officials are not

recording name of the petitioner in the revenue record.

Having heard learned counsel for the petitioner and after

going through the material available on record, this writ

petition is disposed of with an observation that the petitioner

may approach the concerned authority for getting her name

recorded in the revenue record. If any such attempt is made

by the petitioner, it is expected that the authority concerned

shall consider the request of the petitioner and decide the

same strictly in accordance with law expeditiously.

(VIJAY BISHNOI),J

Surabhii/43-

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