Karna Ram vs State Of Rajasthan
2022 Latest Caselaw 5701 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 17962/2021

Karna Ram S/o Danaram, Aged About 44 Years, Resident Of Village Swami Ji Ki Dhani, Tehsil Bhaniyana, District Jaisalmer (Raj.).

----Petitioner Versus

1. State Of Rajasthan, Through Deputy Secretary, Revenue ()Gr-1 Department, Government Of Rajasthan, Secretariat, Jaipur.

2. Director, Directorate Of Census Operations, Rajasthan, Having Its Office At 6-B, Jhalana Dungri, Jaipur (Raj.).

3. Principle Secretary, Department Of Economic And Statistics, Yojna Bhawan, Tilak Marg, Jaipur.

4. District Collector, Jaisalmer.

5. Sub Divisional Officer, Bhaniyana, Tehsil Bhaniyana, District Jaisalmer.

6. Gram Panchayat, Swami Ji Ki Dhani, Through Secretary, Having Its Office At Village Swami Ji Ki Dhani, Tehsil Bhaniyana, District Jaisalmer.

                                                                      ----Respondents


For Petitioner(s)              :     Mr. Manas Ranchhor Khatri
For Respondent(s)              :     ---



                HON'BLE MR. JUSTICE VIJAY BISHNOI

                               Judgment / Order

19/04/2022

This writ petition has been filed by the petitioner with the

apprehension that the respondent-State is going to create new

revenue villages i.e. Azzejgarh, Suswabhiman Nagar and

Swarajgandhi Nagar from the existing village Swami Ji Ki Dhani in

District Jaisalmer in contravention of the notification/circular dated

22.12.2017 issued by the Office of Ragistrar General of India and

(2 of 2) [CW-17962/2021]

the similar circular issued by the State Government, inter alia,

providing that no revenue village henceforth be constituted as

Census of 2021 is to be conducted.

Learned counsel for the petitioner has frankly submitted that

the Civil Writ Petition No.16149/2021 preferred on behalf of the

other villagers of the Revenue Village Swami Ji Ki Dhani came to

be dismissed by this Court vide order dated 25.11.2021 while

treating the writ petition as premature. It is further submitted by

the learned counsel for the petitioner that against the order dated

25.11.2021 passed in S.B.Civil Writ Petition No.16149/2021, D.B.

Special Appeal (Writ) No.682/2021 was preferred and the same

has also been dismissed by the Division Bench of this Court vide

order dated 01.12.2021 while granting liberty to the villagers of

the revenue village Swami Ji Ki Dhani to raise all their objections

before the Collector regarding creation of new revenue villages

when the census operations are going on with liberty to the

Collector concerned to take appropriate decision in accordance

with the law.

In view of the above facts, this writ petition is dismissed as

being premature.

However, the petitioner is free to raise objections before the

District Collector, Jaisalmer in respect of creation of new revenue

villages. If any objections are preferred by the petitioner regarding

creation of the new revenue villages before the Dstrict Collector,

Jailsamer, it is expected that the District Collector, Jaisalmer shall

consider and decide those objections strictly in accordance with

law expiditiously.

(VIJAY BISHNOI),J 9-KshamaD/-

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