Arjun Singh vs State Of Rajasthan
2021 Latest Caselaw 11412 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 6185/2021

Arjun Singh S/o Sang Singh, Aged About 35 Years, By Caste Oad, Resident Of Babar Magra, Jaisalmer.

----Petitioner Versus

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

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

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

----Respondents

For Petitioner : Mr. Anil Kumar Singh

HON'BLE MR. JUSTICE VIJAY BISHNOI

Order

23/07/2021

Learned counsel for the petitioner has submitted that the

petitioner was declared as Khatedar of the land of Khasra

Nos.1104, 1105, 1106 and Murbba No.201/31 measuring about

307 bigha by the Assistant Collector cum Assistant Commissioner

Colonisation, IGNP, Mohangarh-A, Jaisalmer vide judgment dated

09.12.2015 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 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,

(2 of 2) [CW-6185/2021]

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

19-pratibha/-

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