Makheli Ram Ado.S/O Vipatu vs State And Ors
2022 Latest Caselaw 6139 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 1593/2005

Makheli Ram aged about 45 years, Ado. S/o Vipatu S/o Hazari R/o 12 BLM Tehsil Vijay Nagar, District Sri Ganganagar. At present residing Bassi Tehsil Dehra District Kangara(H.P.)

----Petitioner Versus

1. State of Rajasthan, through Collector, Sri Ganganagar.

2. S.D.O. Revenue, Raisinghnagar at present Anupgarh

3. Birbal Ram S/o Ramu Ram by caste Kumhar R/o 12 BLM Tehsil Vijay Nagar, District Sri Ganganagar.

4. Special Judge-III, Pong Dam Oustees Matters, Sri Ganganagar.

----Respondents

For Petitioner(s) : Mr. Sudheer Sharma. For Respondent(s) : Mr. R. D. Bhadu.

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR Order

26/04/2022

Learned counsel for the parties are in agreement that the

controversy involved in the present case is covered by the

judgment of this Court in the case of Gurbachan Singh Vs.

State of Rajasthan & Ors. 2003(3) 570 WLC.

In view of the submissions of the counsels for the parties,

the writ petition is allowed. The impugned orders dated

23.06.1992 passed by SDO Raisinghnagar and the order dated

19.06.1998 passed by learned Special Judge-III Pong Dam

Oustees Cases, Sri Ganganagar, are quashed and set aside.

(VINIT KUMAR MATHUR),J

11-nitin/AnilSingh/-

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