Sharwan Ram vs State Of Rajasthan
2022 Latest Caselaw 4153 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 3756/2022

Sharwan Ram & Ors.

----Petitioners Versus State Of Rajasthan & Ors.

                                                                ----Respondents


For Petitioner(s)        :     Mr. A.R.Godara



            HON'BLE MR. JUSTICE VIJAY BISHNOI

                         Judgment / Order

15/03/2022

The application (Inward No.01/2022) is preferred on behalf

of the petitioners with the prayer for impleading Hari Narayan S/o

Ganpat Ram, Ramniwas Dudi S/o Bhanwara Ram, Harsukh Ram

S/o Sharwan Ram, Chetan Ram S/o Danaram and Sandeep S/o

Motaram as party-respondent Nos.8 to 12 in this petition.

Learned counsel for the petitioners has submitted that

petitioners are in possession of certain land since long, however,

now the Tehsildar, Ladnu has issued notices under Section 91 of

Rajasthan Land Revenue Act to the petitioners alleging that the

petitioners are in illegal possession of gochar land. Learned

counsel has further submitted that proceedings against the

petitioners were initiated pursuant to a decision of this Court in a

Public Interest Litigation being D.B. Civil Writ Petition No.

15975/2021 preferred on behalf of persons to whom now the

petitioners desire to implead as party respondents in this petition.

It is also submitted that in the said Public Interest Litigation, the

(2 of 2) [CW-3756/2022]

petitioners were not made party and no opportunity was given to

them to submit their case.

Learned counsel has submitted that in the above facts and

circumstances of the case, the persons, who have preferred the

aforesaid Public Interest Litigation are necessary party for

adjudication of this writ petition.

Having heard learned counsel for the petitioners and after

going through the averments made in application(Inward

No.01/2022), the same is allowed and Hari Narayan S/o Ganpat

Ram, Ramniwas Dudi S/o Bhanwara Ram, Harsukh Ram S/o

Sharwan Ram, Chetan Ram S/o Danaram and Sandeep S/o

Motaram are impleaded as party respondent Nos.8 to 12 in this

petition.

Amended cause title already filed is taken on record.

Issue notice. Issue notice of stay application also, returnable

on 19.04.2022.

In the meantime, status quo as it exists today shall be

maintained by the parties till the next date.

(VIJAY BISHNOI),J 102-Ajay/-

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