Gajendra Singh vs State Of Rajasthan
2022 Latest Caselaw 7960 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 7377/2022

Gajendra Singh S/o Richpal Singh, Aged About 58 Years, By Caste Rajput, Resident Of Village Budoli, Tehsil Deedwana, District Nagaur

----Petitioner Versus

1. State Of Rajasthan, Through The Secretary, Revenue/colonization Department, Government Of Rajasthan, Jaipur

2. Collector, Bikaner

3. S.d.o. Bajju, District Bikaner

----Respondents

For Petitioner(s) : Mr. Anil Kumar Singh

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

26/05/2022

Learned counsel for the petitioner has submitted that the

petitioner's land was acquired by the respondents for the purpose

of construction of canal, however, he has neither been paid any

compensation nor any alternate land is allotted to him. It is

further submitted that the respondents have already allotted

alternate land to the similarly situated persons, but petitioner's

claim has not been decided till date. It is also submitted that since

the petitioner has moved a fresh representation on 28.12.2021

before the concerned authorities, this writ petition may be

disposed of with a direction to the authorities concerned to decide

the petitioner's representation for allotment of alternate land

within fixed time.

(2 of 2) [CW-7377/2022]

In view of the limited prayer made by learned counsel for the

petitioner, this writ petition is disposed of with a direction to the

respondents to consider the case of the petitioner for allotment of

alternate land in lieu of the land acquired for the purpose of

construction of canal, within a period of six months from the date

of receipt of certified copy of this order.

Stay petition is also disposed of.

(VIJAY BISHNOI),J

181-AjaySingh/-

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