Bhim Singh S/O Sh. Rewant Singh vs State Of Rajasthan
2022 Latest Caselaw 1519 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

                D.B. Civil Writ Petition No. 9075/2021


1.    Bhim Singh S/o Sh. Rewant Singh, Aged About 35 Years,
      R/o   Village    Chhinchhas,           Post     Kumas      Jataan,   Tehsil
      Laxmangarh, Dist. Sikar (Raj.) 332311.
2.    Rukma Nand Saini S/o Sh. Toru Ram, Aged About 61
      Years, R/o Village Chhinchhas, Post Kumas Jataan, Tehsil
      Laxmangarh, Dist. Sikar (Raj.) 332311.
3.    Suresh Kumar S/o Sh. Chhaganlal Sharma, Aged About
      34 Years, R/o Village Chhinchhas, Post Kumas Jataan,
      Tehsil Laxmangarh, Dist. Sikar (Raj.) 332311.
4.    Kan Singh S/o Sh. Pahar Singh, Aged About 77 Years, R/o
      Village      Chhinchhas,          Post       Kumas        Jataan,    Tehsil
      Laxmangarh, Dist. Sikar (Raj.) 332311.
5.    Ram Niwas S/o Sh. Mangla Ram, Aged About 46 Years,
      R/o   Village    Chhinchhas,           Post     Kumas      Jataan,   Tehsil
      Laxmangarh, Dist. Sikar (Raj.) 332311.
6.    Narpat Singh S/o Sh. Khinw Singh, Aged About 37 Years,
      R/o   Village    Chhinchhas,           Post     Kumas      Jataan,   Tehsil
      Laxmangarh, Dist. Sikar (Raj.) 332311.
7.    Ummed Singh S/o Sh. Mahavir Singh, Aged About 28
      Years, R/o Village Chhinchhas, Post Kumas Jataan, Tehsil
      Laxmangarh, Dist. Sikar (Raj.) 332311.
8.    Prithvi Singh S/o Sh. Shaitan Singh, Aged About 74
      Years, R/o Village Chhinchhas, Post Kumas Jataan, Tehsil
      Laxmangarh, Dist. Sikar (Raj.) 332311.
9.    Ramesh Kumar S/o Sh. Chothu Ram, Aged About 31
      Years, R/o Village Chhinchhas, Post Kumas Jataan, Tehsil
      Laxmangarh, Dist. Sikar (Raj.) 332311.
10.   Shimbhu Singh S/o Sh. Ugam Singh, Aged About 41
      Years, R/o Village Chhinchhas, Post Kumas Jataan, Tehsil
      Laxmangarh, Dist. Sikar (Raj.) 332311.
11.   Kalyan Singh S/o Sh. Hanuman Singh, Aged About 44
      Years, R/o Village Chhinchhas, Post Kumas Jataan, Tehsil
      Laxmangarh, Dist. Sikar (Raj.) 332311.


                                                                 ----Petitioners



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                                            (2 of 3)                 [CW-9075/2021]


                                     Versus
1.     State Of Rajasthan, Through The Chief Secretary, Govt Of
       Rajasthan, Secretariat, Jaipur (Raj.)
2.     The District Collector Sikar, Collectorate Sikar, Sikar (Raj.)
3.     The      Sub-Divisional        Magistrate          Laxmangarh,      Tehsil
       Laxmangarh, Dist Sikar (Raj.)
4.     Tehsildar, Laxmangarh, Tehsil Laxmangarh, Dist Sikar
       (Raj.)
5.     The      Executive       Officer,   Municipal        Corporation,   Tehsil
       Laxmangarh, Dist Sikar (Raj.)
6.     Secretary Gram Panchayat, Kumas Jataan, Panchayat
       Samiti Laxmangarh, Dist Sikar (Raj.)
7.     Smt. Saraswati Godara W/o Sh Ghisa Ram Godara
       Sarpanch, Gram Panchayat Kumas Jataan, Panchayat
       Samiti Laxmangarh, Dist Sikar (Raj.)
                                                                 ----Respondents

For Petitioner(s) : Mr. Mahipal S. Shekhawat For Respondent(s) : Mr. Sandeep Sharma, Dy. G.C.

through VC Mr. Rahul Agrawal

HON'BLE THE CHIEF JUSTICE MR. AKIL KURESHI HON'BLE MR. JUSTICE SUDESH BANSAL Judgment

14/02/2022

The petitioners in this public interest petition has complained

about allocation of 0.19 hectares of land for the purpose of

crematorium in the village. The area of land allotted is extremely

small. The purpose stated is for cremation. In this public interest

petition therefore we are not inclined to entertain the allegation

of allocation of land for the said purpose for favouring an

individual family is not established. In any case we fail to

(3 of 3) [CW-9075/2021]

understand how allocation of a small piece of a government land

for cremation would benefit anyone at all.

In the result the public interest petition is dismissed.

(SUDESH BANSAL),J (AKIL KURESHI),CJ

BRIJ MOHAN GANDHI/32

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