Ganpat Singh vs Anand Kumar
2022 Latest Caselaw 9957 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Writ Contempt No. 856/2021

1. Ganpat Singh S/o Joravar Singh, Aged About 39 Years, Resident Of Ravo Ka Vas, Village Chandana, Tehsil Shivganj, District Sirohi, Rajasthan. (Aadhar No. 6218- 0424-9844).

2. Karan Singh S/o Ram Singh, Aged About 48 Years, Resident Of Tehsil Road, Village Chandana, Tehsil Shivganj, District Sirohi, Rajasthan. (Aadhar No. 4365- 0220-8320).

3. Mahendra Singh S/o Keshar Singh, Aged About 33 Years, Resident Of Padva Vas, Village Chandana, Tehsil Shivganj, District Sirohi, Rajasthan. (Aadhar No. 7608-5411-0796).

4. Fateh Singh S/o Raghunath Singh, Aged About 38 Years, Resident Of 31, Nadi Kinara Vas, Village Chandana, Tehsil Shivganj, District Sirohi, Rajasthan. (Aadhar No. 6206- 8456-5376).

----Petitioners Versus

1. Anand Kumar, Secretary, Department Of Revenue, Government Of Rajasthan, Jaipur.

2. Shri Bhagwati Prasad, The District Collector (Plpc Cell), Sirohi, Rajasthan.

3. Shri Bhagirath Ram, The Sub Divisional Officer, Shivganj, District Sirohi.

4. Shri Ranchhor Lal, Tehsildar Shivganj, District Sirohi.

5. Vaja Ram S/o Khema Ram, Resident Of Village Chandana, Tehsil Shivganj, District Sirohi, Rajasthan

6. Sona Ram S/o Khema Ram, Resident Of Village Chandana, Tehsil Shivganj, District Sirohi, Rajasthan

7. Deva Ram S/o Khema Ram, Resident Of Village Chandana, Tehsil Shivganj, District Sirohi, Rajasthan

8. Narayan Ram S/o Khema Ram, Resident Of Village Chandana, Tehsil Shivganj, District Sirohi, Rajasthan

9. Nema Ram S/o Dana Ram, Resident Of Village Chandana, Tehsil Shivganj, District Sirohi, Rajasthan

10. Pratap Ram S/o Dana Ram, Resident Of Village Chandana, Tehsil Shivganj, District Sirohi, Rajasthan

(2 of 3) [WCP-856/2021]

11. Poma Ram S/o Khangara Ram, Resident Of Village Chandana, Tehsil Shivganj, District Sirohi, Rajasthan

12. Haka Ram S/o Khangara Ram, Resident Of Village Chandana, Tehsil Shivganj, District Sirohi, Rajasthan

13. Veera Ram S/o Khangara Ram, Resident Of Village Chandana, Tehsil Shivganj, District Sirohi, Rajasthan

14. Bhura Ram S/o Hakma Ram, Resident Of Village Chandana, Tehsil Shivganj, District Sirohi, Rajasthan

15. Ramesh Kumar S/o Hakma Ram, Resident Of Village Chandana, Tehsil Shivganj, District Sirohi, Rajasthan

16. Shankar Lal S/o Poma Ram, Resident Of Village Chandana, Tehsil Shivganj, District Sirohi, Rajasthan

17. Kumbha Ram S/o Haka Ram, Resident Of Village Chandana, Tehsil Shivganj, District Sirohi, Rajasthan

----Respondents

For Petitioner(s) : Mr. Moti Singh.

For Respondent(s) : Mr. Sunil Beniwal, AAG.

HON'BLE MR. JUSTICE SANDEEP MEHTA HON'BLE MR. JUSTICE KULDEEP MATHUR

Judgment / Order

28/07/2022

Learned AAG, Shri Beniwal, has submitted a factual report on

record, as per which, almost all encroachments on the disputed

chunk of land have been removed. However, Shri Moti Singh,

learned counsel representing the petitioners submits that the way

to the Jujhar Ji Temple which was existing since last 300 years is

still blocked and thus, the authorities concerned may be directed

to take remedial measures.

(3 of 3) [WCP-856/2021]

In view of the submissions noted above, the Tehsildar

Shivganj is directed to make enquiry and if permissible, the way

to the temple shall be made accessible to the worshippers.

The contempt petition is disposed of with the above

observations. Rule is discharged.

(KULDEEP MATHUR),J (SANDEEP MEHTA),J

33-Prashant/-

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