Dhuda Ram vs State Of Rajasthan
2022 Latest Caselaw 1504 Raj

                                        (1 of 2)                  [CW-13517/2019]


     HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                      JODHPUR
              S.B. Civil Writ Petition No. 13517/2019

Dhuda Ram S/o Shri Surja Ram, Aged About 59 Years, By Caste
Suthar, Chak 3 Ssm, Tehsil Khajuwala, District Bikaner.
                                                                   ----Petitioner
                                   Versus
1.      State Of Rajasthan, Through The Secretary, Colonisation
        Department,     Government            Of     Rajasthan,     Secretariat,
        Jaipur.
2.      Commissioner, Colonisation Department, Bikaner.
3.      District Collector, Bikaner.
4.      Sub Divisional Officer, Khajuwala, District Bikaner.
5.      Tehsildar, Tehsil Khajuwala, District Bikaner.
6.      Tulcharam S/o Shri Kisnaram, By Caste Jat, R/o Chak 3
        Ssm,. Tehsil Khajuwala, District Bikaner.
                                                                ----Respondents


For Petitioner(s)        :     Mr. Shyam Sunder on VC
For Respondent(s)        :     Mr. Sunil Beniwal, AAG on VC



     HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                    Order

01/02/2022

     In wake of instant surge in COVID-19 cases and spread of its

highly infectious Omicron variant, lawyers have been advised to

refrain from coming to the Courts.

     The writ petition has been preferred claiming the following

relief:-
      "The respondents may very kindly be directed to
     regularize land in question in favour of the petitioner
     within stipulated time-frame in terms of the provisions of
     Rule-13B of the Rules of 1975."




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                                                                            (2 of 2)                    [CW-13517/2019]



                                         Learned   counsel     for     the     petitioner          submits   that   the

                                   petitioner's prayer for regularization has to be considered strictly

                                   in accordance with law, while keeping into consideration the

                                   mandate of the precedent law laid down by this Court in case of

                                   State of Rajasthan Vs. Smt. Kaushalya Devi, reported in 1999 (2)

                                   WLC 489.

                                         Mr. Sunil Beniwal, learned Additional Advocate General fairly

                                   submits that the issue of regularization shall be decided by the

                                   respondents strictly in accordance with law, while keeping into

                                   consideration the aforementioned judgement as well as any other

                                   litigation pending regarding the issue in question.

                                         In light of the aforesaid submissions, the present writ

                                   petition is disposed of, with a direction to the respondents to

                                   decide the issue of regularization of the said land of the petitioner

                                   by passing a speaking order within a period of three months from

                                   today, while keeping into consideration the judgment of Smt.

                                   Kaushalya Devi (Supra) as well as any other pending litigation,

                                   strictly in accordance with law.

                                         All pending applications also stand disposed of accordingly.



                                                                 (DR.PUSHPENDRA SINGH BHATI),J.

58-Sudheer/-

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