Rajendra Singh vs The State Of Rajasthan
2022 Latest Caselaw 8959 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 9113/2022

Rajendra Singh S/o Late Shri Amarjeet Singh, Aged About 47 Years, Chak 2 G.g., Post Office 18 G.g., Tehsil And District Sri Ganganagar (Raj.).

----Petitioner Versus

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

2. The Board Of Revenue, Rajasthan, Ajmer, Through Its Secretary.

3. The Divisional Commissioner, Bikaner Zone, Bikaner (Raj.).

4. The District Collector (Land Revenue), Sriganganagar (Raj.).

5. The Additional District Collector (Administration), Sriganganagar (Raj.).

----Respondents

For Petitioner(s) : Mr.Himmat Jagga.

For Respondent(s) :

HON'BLE MR. JUSTICE ARUN BHANSALI

Order

08/07/2022

It is submitted by learned counsel for the petitioner that by

order dated 30.06.2021, the confirmation order and fixation of the

petitioner have been withdrawn as a consequence of which, the

respondents would recover about Rs.12 lacs. from the petitioner,

which recovery would be contrary to the judgment in the case of

State of Punjab & Ors. v. Rafiq Masih (White Washer) & Ors. :

2015 (4) SCC 334.

(2 of 2) [CW-9113/2022]

In view of the submissions made, issue notice. Issue notice

of the stay application also, returnable within a period of six

weeks.

Notices when issued be given 'dasti' to learned counsel for

the petitioner.

In the meanwhile and till further orders, recovery pursuant

to the order dated 30.06.2021, if any, shall remain stayed.

(ARUN BHANSALI),J 173-Rmathur/-

Powered by TCPDF (www.tcpdf.org)