Shambhu Singh vs State Of Rajasthan
2021 Latest Caselaw 11214 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 7924/2021

Shambhu Singh S/o Shaitan Singh, Aged About 26 Years, R/o Sattayaya, Tehsil Pokran, District Jaisalmer, Rajasthan.

----Petitioner Versus

1. State Of Rajasthan, Through Commissioner, Colonization Department, Bikaner.

2. The Deputy Commissioner, Colonization, IGNP, Nachana, District Jaisalmer.

3. The Tehsildar Colonization, Nachana-2, District Jaisalmer.

----Respondents

For Petitioner(s) : Mr. Sharwan Singh Nirban

HON'BLE MR. JUSTICE VIJAY BISHNOI

Order

20/07/2021

This writ petition has been filed by the petitioner with a

prayer that the respondent No.3 - Tehsildar Colonization,

Nachana-2, District Jaisalmer may be directed to comply with the

order dated 24.10.2016 passed by the Assistant Collector and

Deputy Commissioner, Colonization IGNP, Nachana, District

Jaisalmer in revenue suit No.410/2016.

The petitioner has filed an application under Section 15AAA

Sub-clause 2 (ka) of the Rajasthan Tenancy Act, 1955 with a

prayer to declare him khatedar of a piece of land. The said

application filed by the petitioner was allowed vide judgment

dated 24.10.2016 passed by the Assistant Collector and Deputy

Commissioner, Colonization IGNP, Nachana, District Jaisalmer.

(2 of 2) [CW-7924/2021]

The petitioner is claiming that pursuant to judgment dated

24.10.2016, he has approached the respondent No.3 on several

occasions to comply with the judgment dated 24.10.2016, but the

respondent No.3 - Tehsildar Colonization, Nachana-2, District

Jaisalmer is not passing any order in terms of the above referred

judgment.

A limited prayer is made by learned counsel for the petitioner

that the respondent No.3 - Tehsildar Colonization, Nachana-2,

District Jaisalmer may be directed to consider the representation

of the petitioner filed by him from time to time, and decide the

same.

In view of the limited prayer made on behalf of the

petitioner, the writ petition is disposed of with a direction that

respondent No.3 - Tehsildar Colonization, Nachana-2, District

Jaisalmer to consider and decide the representation filed by the

petitioner strictly in accordance with law, expeditiously, preferably

within a period of three months from the date of production of

certified copy of this order.

Stay petition also stands disposed of.

(VIJAY BISHNOI),J 33-Rashi/-

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