Rajasthan High Court - Jodhpur
Lrs Of Lali vs Lrs Of Jalaliya on 19 December, 2022
Bench: Arun Bhansali
HIGH COURT OF JUDICATURE FOR RAJASTHAN
AT JODHPUR
S.B. Civil Writ Petition No. 15808/2022
1. LR's of Lali W/o Baggu Ram (Deceased)
1/1. Makhan Ram S/o Lali, aged about 72 Years, Resident of
Purani Abadi, District Sriganganagar (Raj.).
1/2. Laxmi Devi @ Lachho D/o Lali, aged about 70 Years,
Resident of Purani Abadi, District Sriganganagar (Raj.).
1/3. Reshmi D/o Lali, aged about 60 Years, Resident of Purani
Abadi, District Sriganganagar (Raj.).
1/4. Sheelo D/o Lali, aged about 58 Years, Resident of Purani
Abadi, District Sriganganagar (Raj.).
1/5. Sundo D/o Lali, aged about 50 Years, Resident of Purani
Abadi, District Sriganganagar (Raj.).
1/6. Chando D/o Lali, aged about 45 Years, Resident of Purani
Abadi, District Sriganganagar (Raj.).
1/7. Shankar @ Gulabiya S/o Lali, aged about 42 Years,
Resident of Purani Abadi, District Sriganganagar (Raj.).
2. Mamdu Ram S/o Smt. Lali Devi W/o Baggu Ram, Resident
of Purani Abadi, District Sriganganagar (Raj.) (Deceased)
2/1. Bhago Devi W/o Mamdu Ram, aged about 50 Years,
Resident of Purani Abadi, District Sriganganagar (Raj.).
2/2. Sonu S/o Mamdu Ram, aged about 35 Years, Resident of
Purani Abadi, District Sriganganagar (Raj.).
2/3. Monu S/o Mamdu Ram, aged about 33 Years, Resident of
Purani Abadi, District Sriganganagar (Raj.).
2/4. Bablu S/o Mamdu Ram, aged about 25 Years, Resident of
Purani Abadi, District Sriganganagar (Raj.).
2/5. Sapna D/o Mamdu Ram, aged about 30 Years, Resident of
Purani Abadi, District Sriganganagar (Raj.).
2/6. Asha D/o Mandu Ram, aged about 32 Years, Resident of
Purani Abadi, District Sriganganagar (Raj.).
2/7. Niko D/o Mandu Ram, aged about 21 Years, Resident of
Purani Abadi, District Sriganganagar (Raj.).
3. Khana Ram (Deceased).
3/1. Kalu Ram S/o Khana Ram S/o Lali Devi W/o Baggu Ram,
aged about 50 Years, Resident of Purani Abadi, District
Sriganganagar (Raj.).
(2 of 5) [CW-15808/2022]
3/52. Baniya S/o Sh. Khana Ram S/o Lali Devi W/o Sh. Baggu
Ram, aged about 42 Years, Resident of Purani Abadi,
District Sriganganagar (Raj.).
4. Ramchandra S/o Lali Devi (Deceased).
4/1. Reshmi Devi W/o Ramchandra S/o Lali Devi W/o Baggu
Ram, aged about 55 Years, Resident of Purani Abadi,
District Sriganganagar (Raj.).
4/2. Vijay S/o Ramchandra S/o Lali Devi W/o Baggu Ram,
aged about 40 Years, Resident of Purani Abadi, District
Sriganganagar (Raj.).
5. Kishan Lal S/o Sh. Lal (Deceased).
5/1. Sheelo D/o Kishan Lal, aged about 45 Years, Resident of
Ward No. 8, Purani Abadi, District Sriganganagar.
5/2. Madhu D/o Kishan Lal, aged about 25 Years, Resident of
Ward No. 8, Purani Abadi, District Sriganganagar.
All petitioners through their Power Attorney Holders Sh.
Makhan Ram S/o late Bhaguram, aged about 72 years,
and Gulabiya @ Shankar S/o Bhaguram, aged about 42
years, Resident of Purani Abadi Ward No.11/8,
Sriganganagar (Raj.)
----Petitioners
Versus
1. LR's of Jalaliya, S/o Rikhiya, Resident of Jandawali, Tehsil
and District Hanumangarh (Raj.) (Deceased).
1/1. Gangu Ram (Deceased).
1/1/1. Sundri @ Sundo W/o Gangu, Resident of Sansi Mohalla,
Purani Abadi Ward No. 12, Sriganganagar (Raj.).
1/1/2 Shankar S/o Gangu, Resident of Sansi Mohalla, Purani
Abadi Ward No. 12, Sriganganagar (Raj.).
1/1/3. Rani D/o Gangu, Resident of Sansi Mohalla, Purani Abadi
Ward No. 12, Sriganganagar (Raj.).
1/1/4. Shyam Lal S/o Gangu, (Deceased).
1/1/4/1 Shammi W/o Shyam Lal, Resident of Sansi Mohalla,
Purani Abadi Ward No. 12, Sriganganagar (Raj.).
1/1/4/2 Jyoti D/o Shyam Lal, Resident of Sansi Mohalla, Purani
Abadi Ward No. 12, Sriganganagar (Raj.).
1/1/4/3 Deepa D/o Shyam Lal, Resident of Sansi Mohalla, Purani
Abadi Ward No. 12, Sriganganagar (Raj.).
(3 of 5) [CW-15808/2022]
1/1/4/4 Rohit S/o Shyam Lal, Resident of Sansi Mohalla, Purani
Abadi Ward No. 12, Sriganganagar (Raj.).
1/1/4/5 Amit S/o Shyam Lal, Through His Natural Guardian
Mother Shammi W/o Shyam Lal, Resident of Sansi
Mohalla, Purani Abadi Ward No. 12, Sriganganagar (Raj.).
1/2. Lala Ram S/o Jalaliya, Resident of Jandawali, Tehsil and
District Hanumangarh (Raj.).
1/3. Bakhu Ram S/o Jalaliya, Resident of Jandawali, Tehsil and
District Hanumangarh (Raj.).
1/4. Lachu Ram S/o Jalaliya (Deceased).
1/4/1. Reshma W/o Lachhu Ram, Resident of Ward No. 12,
Purani Abadi, District Sriganganagar.
1/4/2. Ravidas S/o Lachhu Ram, Resident of Ward No. 12, Purani
Abadi, District Sriganganagar.
1/4/3. Mukesh S/o Lachhu Ram, Resident of Ward No. 12, Purani
Abadi, District Sriganganagar.
1/4/4. Bharat S/o Lachhu Ram, Resident of Ward No. 12, Purani
Abadi, District Sriganganagar.
1/4/5. Avinash S/o Lachhu Ram, Resident of Ward No. 12, Purani
Abadi, District Sriganganagar.
1/4/6. Sachin S/o Lachhu Ram, Resident of Ward No. 12, Purani
Abadi, District Sriganganagar.
1/4/7. Bharati D/o Lachhu Ram, Resident of Ward No. 12, Purani
Abadi, District Sriganganagar.
1/5. Magu Ram S/o Jalaliya, Resident of Jandawali, Tehsil and
District Hanumangarh (Raj.).
1/6. Ramesh Ram S/o Jalaliya, Resident of Jandawali, Tehsil
and District Hanumangarh (Raj.).
1/7. Kammo Devi D/o Jalaliya, Resident of Jandawali, Tehsil
and District Hanumangarh (Raj.).
2. Kalu Ram S/o Jalaliya, Resident of Jandawali, Tehsil and
District Hanumangarh (Deceased).
2/1. Chunki Devi W/o Sh. Kalu Ram S/o Jalaliya, Resident of
Sriganganagar (Raj.). Through Guardian Mother Smt.
Chunki Devi W/o Sh. Kalu Ram S/o Jalaliya, Resident of
Sriganganagar (Raj.).
2/2. Sunil S/o Sh. Kalu Ram, Resident of Sriganganagar (Raj.).
Through Guardian Mother Smt. Chunki Devi W/o Sh. Kalu
Ram S/o Jalaliya, Resident of Sriganganagar (Raj.).
(4 of 5) [CW-15808/2022]
2/3. Rani D/o Kalu Ram S/o Jalaliya, Resident of
Sriganganagar (Raj.). Through Guardian Mother Smt.
Chunki Devi W/o Sh. Kalu Ram S/o Jalaliya, Resident of
Sriganganagar (Raj.).
2/4. Kiran D/o Kalu Ram S/o Jalaliya, Resident of
Sriganganagar (Raj.). Through Guardian Mother Smt.
Chunki Devi W/o Sh. Kalu Ram S/o Jalaliya, Resident of
Sriganganagar (Raj.).
3. Gango Devi D/o Jalaliya, Resident of Sriganganagar
(Deceased).
3/1. Sheru Ram S/o Gango Devi D/o Jalaliya, Resident of
Sriganganagar.
3/2. Somu S/o Gango Devi D/o Jalaliya, Resident of
Sriganganagar.
3/3. Raju S/o Gango Devi D/o Jalaliya, Resident of
Sriganganagar.
3/4. Geeta Devi W/o Sheru Ram, (Deceased).
3/4/1. Kiran D/o Sheru Ram, (Minor).
3/4/2. Kajal D/o Sheru Ram, (Minor).
3/4/3. Sneha D/o Sheru Ram, (Minor).
4. Shanti Devi D/o Jalaliya, (Deceased).
4/1. Vikki S/o Shanti Devi D/o Jalaliya, Resident of
Sriganganagar.
4/2. Geeta D/o Shanti Devi D/o Jalaliya, Resident of
Sriganganagar.
4/3. Sunita D/o Shanti Devi D/o Jalaliya, Resident of
Sriganganagar.
4/4. Seema D/o Shanti Devi D/o Jalaliya, Resident of
Sriganganagar.
4/5. Mango D/o Shanti Devi D/o Jalaliya, Resident of
Sriganganagar.
5. Ganga Ram S/o Moji Ram, Resident of Sriganganagar.
6. Roshan Lal S/o Shanti Devi D/o Jalaliya, Resident of
Sriganganagar.
7. Mukesh S/o Shanti Devi D/o Jalaliya, Resident of
Sriganganagar.
8. Sukhi W/o Jalaliya, Resident of Jandawali (Deceased)
9. Chidi D/o Rikhiya, Resident of Jandawali (Deceased
(5 of 5) [CW-15808/2022]
Issueless).
10. Sonaki D/o Rikhiya, Resident of Jandawali (Deceased
Issueless).
11. District Rehabilitation Officer, Hanumangarh (S.D.M.)
12. Settlement Commissioner, Sriganganagar (A.D.M.)
13. District Collector Cum Chief Settlement Commissioner,
Sriganganagar (Raj.).
----Respondents
For Petitioner(s) : Mr. B.S. Sandhu.
HON'BLE MR. JUSTICE ARUN BHANSALI
Order
19/12/2022
Heard.
It is submitted by the counsel for the petitioners that the
Divisional Commissioner has dismissed the appeal filed by the
petitioners by holding that as the Displaced Persons
(Compensation and Rehabilitation) Act, 1954 stands repealed and
there is no saving clause, the appeal was not maintainable, which
is contrary to the judgment of this Court in Ram Singh vs. District
Rehabilitation Officer & Ors. reported in 2008 (1) DNJ (Raj.) 396.
In view of submissions made, issue notice. Issue notice of
stay petition as well. Notices are made returnable within six weeks
and the same be given 'Dasti' to the counsel for the petitioners for
service upon the respondents.
In the meanwhile, status quo pertaining to the land in
question shall be maintained by the parties.
(ARUN BHANSALI),J
108-DJ/-
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