Jassaram vs State Of Rajasthan
2022 Latest Caselaw 10887 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 2182/2022 Jassaram S/o Shri Mangu Ram Kumawat, Aged About 47 Years, Resident Of Village Nimaj, Tehsil- Jaitaran, Dist. Pali (Raj).

----Petitioner Versus

1. State Of Rajasthan, Through The Secretary, The Department Of Revenue, Secretariat, Jaipur (Raj.).

2. The District Collector, Pali (Raj.).

----Respondents

For Petitioner(s) : Mr. Muktesh Maheshwari For Respondent(s) : Mr. RD Choudhary

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR Order

25/08/2022

Heard learned counsel for the parties.

Learned counsel for the parties are in agreement that the

controversy involved in the present case is squarely covered by

the judgment of this Court dated 06.05.2022 passed in S.B. Civil

Writ Petition No. 1543/2003 (Jaichand vs. State of Rajasthan &

Ors.).

In view of the judgment passed by this Court in Jaichand

(supra) the writ petition is allowed and the order dated

28.09.2020 (Annexure-13) is quashed and set aside.

Consequently, the application preferred by the petitioner for

conversion of the land in question shall be considered by the

competent authority and shall pass the appropriate order within a

period of four weeks.

(VINIT KUMAR MATHUR),J 13-KashishS/-

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