Devi Lal vs The State Of Rajasthan
2022 Latest Caselaw 10665 Raj

(1 of 2) [CW-11379/2022]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 11379/2022

1. Devi Lal S/o Late Shri Maniram, Aged About 56 Years, Resident Of Ward No. 1, Bangla Nagar, Bikaner.

2. Satpal S/o Late Shri Maniram, Aged About 59 Years, Resident Of Behind Sabji Mandi, Bikaner.

3. Om Prakash S/o Late Shri Maniram, Aged About 57 Years, Resident Of Chak 1 Kjd, 3 Pwm Khajuwala, Bikaner.

4. Prithviraj S/o Late Shri Maniram, Aged About 54 Years, Resident Of 5 Mwm, Aanand Garh, 2, Kld, Bikaner.

5. Guddi D/o Late Shri Maniram, Aged About 50 Years, Resident Of Village Sukhachenpura, 2 Bksm, Gudli, Sri Ganganagar. All Are Lr's Of Late Maniram S/o Shri Sultan Ram, Resident Of 15 Kjd, Khajuwala, Bikaner.

----Petitioners Versus

1. The State Of Rajasthan, Through Secretary, Department Of Colonization, Govt. 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. Forrest Settlement Officer, Bikaner.

7. Dfo, Chhattargarh, Bikaner.

8. Range Forest Officer, Dantour, Tehsil Khajuwala, District Bikaner.

----Respondents

For Petitioner(s) : Mr. Vikas Bijarnia

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

18/08/2022

(2 of 2) [CW-11379/2022]

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

petitioner has been allotted land in the year 1989 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,

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.

(VINIT KUMAR MATHUR),J 59-SanjayS/-

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