Bhalu Khan vs State Of Rajasthan
2021 Latest Caselaw 17720 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 16439/2021

Bhalu Khan S/o Shri Fatu Khan, Aged About 62 Years, Resident Of Meghsar, District Churu At Present Chak 15 Ktd, Tehsil Khajuwala, District Bikaner.

----Petitioner Versus

1. State Of Rajasthan, Through Secretary, Department Of Colonization, Gov.t Of Rajasthan, Jaipur.

2. District Collector, Bikaner.

3. Assistant Colonization Commissioner, Chhatargarh, District Bikaner.

4. Sub Divisional Officer, Khajuwala, District Bikaner.

5. Tehsildar (Revenue), Khajuwala, District Bikaner.

6. Regional Forest Officer, Beriyanwali, Tehsil Khajuwala, District Bikaner.

7. Chief Engineer, Water Resources Department, Hanumangarh.

8. Superintending Engineer, Resources Department, Chhatargarh, Bikaner.

9. Executive Engineer, Water Resources Department, Gharsana, Sri Ganganagar.

----Respondents

For Petitioner(s) : Mr. Vikas Bijarnia

JUSTICE DINESH MEHTA

Order

25/11/2021

1. Mr. Bijarnia, learned counsel for the petitioner, submits that

petitioner has been allotted land in the year 1986 and in light of

judgment dated 27.05.1993, rendered by Coordinate Bench of this

Court in the case of Teeja Devi Vs. State & Ors. (SBCWP

No.921/1993), which has been affirmed up to the Supreme Court,

(2 of 2) [CW-16439/2021]

a conscious decision has been taken by the State Government that

the said judgment will be applicable to all the allottees, the

petitioner cannot be dispossessed by the Forest Department.

2. Learned counsel submits that in identical matter being

SBCWP No.5449/2018, this Court has passed interim order while

issuing notices.

3. Hence, issue notice. Issue notice of stay application also,

returnable within eight weeks.

4. Meanwhile, the petitioner shall not be dispossessed from the

land allotted to him.

5. Connect with SBCWP No.5449/2018.

(DINESH MEHTA),J

63-skm/-

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