Jalu Ram vs State Of Rajasthan
2022 Latest Caselaw 5415 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 5005/2022

1. Jalu Ram S/o Revnta Ram, Aged About 44 Years, By Caste Oad, Resident Of Selta Tehsil And District Jaisalmer.

2. Jawaro W/o Govind Ram, Aged About 75 Years, By Caste Oad, Resident Of Hadda, Tehsil And District Jaisalmer (Rajasthan)

3. Savroopa Ram S/o Revnta Ram, Aged About 42 Years, By Cate Oad, Resident Of Selta, Tehsil And District Jaisalmer (Rajasthan)

4. Nakhta Ram S/o Govind Ram, Aged About 41 Years, By Caste Oad, Resident Of Hadda, Tehsil And District Jaisalmer (Rajasthan)

5. Ghewar Ram S/o Lichhman Ram, Aged About 44 Years, By Caste Oad, Resident Of Kishanghat, Tehsil And District Jaisalmer (Rajasthan)

----Petitioners Versus

1. State Of Rajasthan, Through The Secretary, Revenue (Colonization) Department, Govt. Of Rajasthan, Jaipur.

2. The Commissioner, Colonization Department, Bikaner.

3. The Additional Commissioner (Colonization Administration), Indira Gandhi Nahar Pariyojana, Jaisalmer.

----Respondents

For Petitioner(s) : Mr. Kuldeep Singh

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

12/04/2022

Heard learned counsel for the parties and perused

the material available on record.

(2 of 3) [CW-5005/2022]

It is the case of the petitioners that they have

applied for allotment of agricultural land before the Addl.

Commissioner (Colonization)(Administration), Indira

Gandhi Nahar Pariyojana, Jaisalmer, Distt. Jaisalmer. The

Addl. Commissioner (Colonization)(Administration),

Indira Gandhi Nahar Pariyojana, Jaisalmer, Distt.

Jaisalmer after verification of all the applications in

respect of allotment of agricultural land has appointed a

Group Leader and the said Group leader has submitted a

communication and proposed to allot agricultural land to

the Oad families. The case of the petitioners is that their

names have not been figured in the said list.

Learned counsel for the petitioners has made a

limited prayer that the petitioners may be allowed to file

a representation before the Addl. Commissioner

(Colonization)(Administration), Indira Gandhi Nahar

Pariyojana, Jaisalmer, Distt. Jaisalmer for ventilating their

grievances and he may be directed to decide the same

expeditiously.

In view of the limited prayer made by learned

counsel for the petitioners, this writ petition is disposed

of with liberty to the petitioners to move appropriate

representation before the competent authority for

ventilating their grievances within a period of four weeks.

(3 of 3) [CW-5005/2022]

If any such representation is filed by the petitioners

before the competent authority within a period of four

weeks, it is expected that the same shall be decided in

accordance with law expeditiously preferably within two

weeks thereafter.

The stay petition is also disposed of.

(VIJAY BISHNOI),J

71-msrathore/-

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