Rameshwar Dayal Meena S/O. Shri ... vs State Of Rajasthan
2022 Latest Caselaw 4649 Raj/2

                                           HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                       BENCH AT JAIPUR

                                                 D.B. Civil Writ (PIL) Petition No. 9732/2022
                                   Rameshwar Dayal Meena S/o. Shri Kishori Lal Meena, Aged 68
                                   Years, Resident Of Village Jharothi, Tehsil Bhusawar, District
                                   Bharatpur
                                                                                                         ----Petitioner
                                                                       Versus
                                   1.       State Of Rajasthan, Through Its Principal Secretary,
                                            Revenue     Department,            Government           Of     Rajasthan,
                                            Secretariat, Jaipur (Raj.)
                                   2.       District Collector, Bharatpur Raj.).
                                   3.       The Sub Divisional Office, Bhusawar, District Bharatpur
                                            (Raj.)
                                   4.       The Tehsildar, Tehsil Bhusawar, District Bharatpur (Raj.)
                                   5.       Pooran Mal S/o. Sadhuram, Resident Of Village Jharoti,
                                            Tehsil Bhuswar, District Bharatpur (Raj.)
                                                                                                    ----Respondents

For Petitioner(s) : Mr. Manoj Kumar Dhardwaj Advocate.

HON'BLE MR. JUSTICE MANINDRA MOHAN SHRIVASTAVA HON'BLE MRS. JUSTICE SHUBHA MEHTA Judgment / Order 08/07/2022

Heard.

The challenge to allotment letter has been made by the

petitioner on various grounds as stated in the writ petition.

We find that the original allotment order was passed more

than 40 years ago. Nobody challenged it. In the garb of PIL,

allotment made more than 4 decades ago, cannot be allowed to be

challenged.

The petition is misconceived and, therefore, dismissed.

(SHUBHA MEHTA),J (MANINDRA MOHAN SHRIVASTAVA),J Sanjay Kumawat-13

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