Mukesh Kumar vs State Of Rajasthan
2021 Latest Caselaw 6801 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR

D.B. Spl. Appl. Writ No. 1152/2019

1. Mukesh Kumar S/o Prabhulal, Aged About 48 Years, R/o Khermaliya, Tehsil Choti Sadari, District Pratapgarh (Raj.).

2. Vishnulal S/o Kevalram, Aged About 52 Years, R/o Khermaliya, Tehsil Choti Sadari, District Pratapgarh (Raj.).

3. Mamta W/o Mukesh Kumar, Aged About 40 Years, R/o Khermaliya, Tehsil Choti Sadari, District Pratapgarh (Raj.).

----Appellants Versus

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

2. Tehsildar, Choti Sadari, District Pratapgarh, Rajasthan.

3. All residents and villagers of Revenue Village Khermaliya, Through 3/1. Parmanand S/o Panna Lal, Resident Of Khermaliya, Tehsil Choti Sadari, District Pratapgarh (Raj.). 3/2. Tori Ram S/o Pyar Chand, Resident Of Khermaliya, Tehsil Choti Sadari, District Pratapgarh (Raj.). 3/3. Geru Lal S/o Botlal, Resident Of Khermaliya, Tehsil Choti Sadari, District Pratapgarh (Raj.).

3/4. Dayaram S/o Bhanwar Lal, Resident Of Khermaliya, Tehsil Choti Sadari, District Pratapgarh (Raj.). 3/5. Neemat Lal S/o Shankar Lal, Resident Of Khermaliya, Tehsil Choti Sadari, District Pratapgarh (Raj.). 3/6. Shrilal S/o Gokul, Resident Of Khermaliya, Tehsil Choti Sadari, District Pratapgarh (Raj.).

3/7. Radheshyam S/o Heeralal, Resident Of Khermaliya, Tehsil Choti Sadari, District Pratapgarh (Raj.). 3/8. Radheshyam S/o Balmukund, Resident Of Khermaliya, Tehsil Choti Sadari, District Pratapgarh (Raj.). 3/9. Bheru Lal S/o Shankar Lal Sharma, Resident Of Khermaliya, Tehsil Choti Sadari, District Pratapgarh (Raj.). 3/10 Kailash Chandra S/o Gopilal Sharma, Resident Of Khermaliya, Tehsil Choti Sadari, District Pratapgarh (Raj.).

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3/11 Rooplal S/o Dayaram, Resident Of Khermaliya, Tehsil Choti Sadari, District Pratapgarh (Raj.). 3/12 Neel Kamal S/o Bhanwar Lal, Resident Of Khermaliya, Tehsil Choti Sadari, District Pratapgarh (Raj.). 3/13 Suresh Chandra S/o Bihari Lal, Resident Of Khermaliya, Tehsil Choti Sadari, District Pratapgarh (Raj.). 3/14 Rameshwar S/o Vali Lal, Resident Of Khermaliya, Tehsil Choti Sadari, District Pratapgarh (Raj.). 3/15 Onkar Lal S/o Ram Lal, Resident Of Khermaliya, Tehsil Choti Sadari, District Pratapgarh (Raj.). 3/16 Tulsiram S/o Bhawani Ram Namberdar, Resident Of Khermaliya, Tehsil Choti Sadari, District Pratapgarh (Raj.). 3/17 Jagdish Chandra S/o Modiram, Resident Of Khermaliya, Tehsil Choti Sadari, District Pratapgarh (Raj.). 3/18 Jagdish Chandra S/o Champalal Namberdar, Resident Of Khermaliya, Tehsil Choti Sadari, District Pratapgarh (Raj.).

----Respondents

Connected With

D.B. Spl. Appl. Writ No. 1157/2019

1. Vishnu Lal S/o Kewal Ram, Aged About 52 Years, R/o Khermaliya, Tehsil Choti Sadari, District Pratapgarh (Raj.).

2. Roop Lal S/o Keshuram, aged 58 years, R/o Khermaliya, Tehsil Choti Sadari, District Pratapgarh

----Appellant

Versus

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

2. Tehsildar, Choti Sadari, District Pratapgarh, Rajasthan.

3. All residents and villagers of Revenue Village Khermaliya, Through 3/1. Parmanand S/o Panna Lal, Resident Of Khermaliya, Tehsil Choti Sadari, District Pratapgarh (Raj.). 3/2. Tori Ram S/o Pyar Chand, Resident Of Khermaliya, Tehsil

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Choti Sadari, District Pratapgarh (Raj.). 3/3. Goru Lal S/o Botlal, Resident Of Khermaliya, Tehsil Choti Sadari, District Pratapgarh (Raj.).

3/4. Dayaram S/o Bhanwar Lal, Resident Of Khermaliya, Tehsil Choti Sadari, District Pratapgarh (Raj.). 3/5. Neemat Lal S/o Shankar Lal, Resident Of Khermaliya, Tehsil Choti Sadari, District Pratapgarh (Raj.). 3/6. Shrilal S/o Gokul, Resident Of Khermaliya, Tehsil Choti Sadari, District Pratapgarh (Raj.).

3/7. Radheshyam S/o Heeralal, Resident Of Khermaliya, Tehsil Choti Sadari, District Pratapgarh (Raj.). 3/8. Radheshyam S/o Balmukund, Resident Of Khermaliya, Tehsil Choti Sadari, District Pratapgarh (Raj.). 3/9. Bheru Lal S/o Shankar Lal Sharma, Resident Of Khermaliya, Tehsil Choti Sadari, District Pratapgarh (Raj.).

3/10 Kailash Chandra S/o Gopilala Sharma, Resident Of Khermaliya, Tehsil Choti Sadari, District Pratapgarh (Raj.).

3/11 Rooplal S/o Dayaram, Resident Of Khermaliya, Tehsil Choti Sadari, District Pratapgarh (Raj.). 3/12 Neel Kamal S/o Bhanwar Lal, Resident Of Khermaliya, Tehsil Choti Sadari, District Pratapgarh (Raj.). 3/13 Suresh Chandra S/o Bihari Lal, Resident Of Khermaliya, Tehsil Choti Sadari, District Pratapgarh (Raj.). 3/14 Rameshwar S/o Vali Lal, Resident Of Khermaliya, Tehsil Choti Sadari, District Pratapgarh (Raj.). 3/15 Onkar Lal S/o Ram Lal, Resident Of Khermaliya, Tehsil Choti Sadari, District Pratapgarh (Raj.). 3/16 Tulsiram S/o Bhawani Ram Namberdar, Resident Of Khermaliya, Tehsil Choti Sadari, District Pratapgarh (Raj.).

3/17 Jagdish Chandra S/o Modiram, Resident Of Khermaliya, Tehsil Choti Sadari, District Pratapgarh (Raj.). 3/18 Jagdish Chandra S/o Champalal Namberdar, Resident Of Khermaliya, Tehsil Choti Sadari, District Pratapgarh (Raj.).

                                                                   ----Respondents



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For Appellant(s)           :    Mr. Anirudh Purohit
For Respondent(s)          :    Mr. L.K. Purohit
                                Mr. Rajesh Choudhary



             HON'BLE MR. JUSTICE SANDEEP MEHTA

HON'BLE MR. JUSTICE DEVENDRA KACHHAWAHA

Judgment

09/03/2021

These two intra court appeals have been preferred by

the appellants writ petitioners being aggrieved by the identical

orders dated 05.07.2019 and 04.07.2019 passed by the learned

Single Bench in S.B. Civil Writ Petition Nos.9369/2019 and

9333/2019 respectively, dismissing the writ petitions preferred by

the petitioners for assailing the order dated 12.01.2017 passed by

the Board of Revenue Rajasthan dismissing the second appeals

preferred by the petitioners whereby the judgment and decree

dated 29.03.2012 passed by the Revenue Appellate Authority,

Chittorgarh was affirmed.

We have heard and considered the submissions

advanced at bar and gone through the material available on

record.

We find that by way of the subject writ petitions, the

appellant writ petitioners were seeking quashing of the orders

passed by the Revenue Courts, whereby the allotment orders

issued in favour of the petitioners for the lands in question were

set aside. It is virtually an undisputed factual position from the

material available on record that the land on which the petitioners

laid claim were entered in the Revenue records as pasture land

and thus, the same was not available for allotment. In this

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background, the view taken by the learned Single Bench

dismissing the writ petitions of the petitioners vide orders dated

05.07.2019 and 04.07.2019 ex facie does not suffer from any

infirmity, illegality or perversity warranting interference in the

letters patent jurisdiction of this court.

In view of the above, both the appeals fail and are

hereby dismissed as being devoid of merit.

(DEVENDRA KACHHAWAHA),J (SANDEEP MEHTA),J

41-Pramod/-

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