Suresh Kumar vs State Of Rajasthan
2022 Latest Caselaw 8382 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 8273/2022

Suresh Kumar S/o Shri Ram Das, Aged About 64 Years, Resident Of Ward No. 09 Vijaynagar, Sri Ganganagar At Present Chak 15 KJD, Tehsil Khajuwala, District Bikaner, Resident Of Shivbadi, Bikaner.

----Petitioner Versus

1. State Of Rajasthan, Through Secretary, Department Of Colonization, Govt. Of Rajasthan, Jaipur.

2. District Collector, Bikaner.

3. Assistant Colonization Commissioner, Chhatargarh, District Bikaner.

4. Sub Divisional Officer, Khajuwala, District Bikaner.

5. Tehsildar (Revenue), Khajuwala, District Bikaner.

6. DFO, Chhattargarh, Bikaner.

7. Range Forest Officer, Beriyanwali, Tehsil Khajuwala, District Bikaner.

----Respondents

For Petitioner(s) : Mr. Vikas Bijarnia

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

28/06/2022

1. Mr. Bijarnia, learned counsel for the petitioner, submits that

petitioner has been allotted land in the year 1989 and in light of

judgment dated 27.05.1993, rendered by Coordinate Bench of this

Court in the case of Teeja Devi Vs. State & Ors. (SBCWP

No.921/1993), which has been affirmed up to the Supreme Court,

a conscious decision has been taken by the State Government that

(2 of 2) [CW-8273/2022]

the said judgment will be applicable to all the allottees, the

petitioner cannot be dispossessed by the Forest Department.

2. Learned counsel submits that in identical matter being

SBCWP No.5449/2018, this Court has passed interim order while

issuing notices.

3. Hence, issue notice. Issue notice of stay application also,

returnable within eight weeks.

4. Meanwhile, the petitioner shall not be dispossessed from the

land allotted to him.

5. Connect with SBCWP No.5449/2018.

(VINIT KUMAR MATHUR),J

54-/Vivek/-

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