Lilu Kanwar vs State Of Rajasthan
2022 Latest Caselaw 12362 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 15241/2022

Lilu Kanwar W/o Shri Gulab Singh, Aged About 67 Years, Resident of Inderpura House, Opposite Police Line, Bikaner At Present Chak 15 KJD, Tehsil Khajuwala, District 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. Forest Settlement Officer, Bikaner.

7. DFO, Chhattargarh, Bikaner.

8. Range Forest Officer, Dantour, Tehsil Khajuwala, District Bikaner.

----Respondents

For Petitioner(s) : Mr. K. R. Saharan

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

17/10/2022

1. Mr. K.R. Saharan, 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,

(2 of 2) [CW-15241/2022]

a conscious decision has been taken by the State Government that

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 her.

5. Connect with SBCWP No.5449/2018 & S.B. Civil Writ Petition

No. 11306/2022.

(VINIT KUMAR MATHUR),J 196-Praveen/nitin/-

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