Ramesh Singh vs State Of Rajasthan
2021 Latest Caselaw 11283 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 6126/2021

Ramesh Singh S/o Shri Sang Singh, Aged About 37 Years, By Caste Oad, Resident Of Babar Magra, Jaisalmer.

----Petitioner Versus

1. State Of Rajasthan, Through Secretary, Revenue/colonization Department, Government Of Rajasthan, Jaipur.

2. Assistant Commissioner Colonisation, I.g.n.p., Mohangarh A, Jaisalmer.

3. Tehsildar Colonisation, Mohangarh No. 1, Jaisalmer.

                                                                  ----Respondents


For Petitioner(s)         :     Mr. Anil Kumar Singh
For Respondent(s)         :

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

22/07/2021

Learned counsel for the petitioner has submitted that

the petitioner was declared as Khatedar of the land of

Khasra Nos.1119, 1120 and Murbba No.201/31

measuring about 200 bigha by the Assistant Collector

cum Assistant Commissioner Colonisation, IGNP,

Mohangarh-A, Jaisalmer vide judgment dated 21.1.2016

in a suit preferred by the petitioner under Section 15AAA,

sub-section (2)(a) of the Rajasthan Tenancy Act, 1955

(Second Amendment 1992). It is further submitted that

(2 of 2) [CW-6126/2021]

the said judgment has not been challenged by the State

Government, which is represented through Tehsildar

Colonisation, Mohangarh No.1, even then, the Tehsildar

Colonisation, Mohangarh No.1, while treating the

petitioner as trespasser, has ordered for dispossessing

him vide order dated 9.3.2021.

Issue notice. Issue notice of stay application as well,

returnable within four weeks.

In the meantime, the respondents are restrained

from dispossessing the petitioner pursuant to the order

dated 9.3.2021 (Annex./3).

(VIJAY BISHNOI),J

32-msrathore/-

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