Roshni @ Rosna vs State Of Rajasthan
2022 Latest Caselaw 12609 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 15906/2022

Roshni @ Rosna W/o Shri Habibula, Aged About 19 Years, R/o Aakal Ka Tala, Tehsil Pokaran, District Jaisalmer.

----Petitioner Versus

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

2. The Deputy Commissioner Colonization, Ignp, Nachna, Jaisalmer.

3. Tehsildar Colonization, Nachna No. 1, District Jaisalmer.

4. Tehsildar Colonization, Nachna No. 2, District Jaisalmer.

----Respondents

For Petitioner(s) : Mr. Chirag Khatri

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR Order

20/10/2022 Learned counsel for the petitioner has submitted that the

petitioner was declared as Khatedar of the land of old Khasra No.

251/1126, 29/37, 29/34 measuring 94.14 Bigha, at present Chak

No. 1 TWM Murraba No. 51/27, Chak No. 77 CWB "A" Murraba No.

235/08, Murraba No. 235/16, Murraba No. 236/01, Murraba No.

236/02, Chak No. 17 M.K.M l Murraba No. 228/49, Murraba No.

228/57, Murraba No. 228/59, Murraba No. 08/02, Murraba No.

08/01, Murraba No. 08/26, Murraba No. 08/34, Chak No. 16

M.K.M.l Murraba No. 08/58, Murraba No. 28/02, Murraba No.

08/47, Chak No. 10 J.W.M Murraba No. 228/43, Murraba No.

228/44, Murraba No. 228/57, Murraba No. 228/52, Murraba No.

228/36, Chak No. 78 C.W.B. Murraba No. 175/33, measuring

about 359 Bigha by the Deputy Commissioner Colonisation, IGNP,

(2 of 2) [CW-15906/2022]

Nachna, Jaisalmer vide judgment dated 29.08.2016 in a suit

preferred by the petitioner under Section15AAA, sub-section (2)

(a) of the Rajasthan Tenancy Act, 1955(Second Amendment

1992). It is further submitted that the said judgment has not been

challenged by the State Government, which is represented

through Tehsildar Colonisation, Nachna Nos. 1 & 2 even then, the

Tehsildar Colonisation, Nachna Nos. 1 & 2 while treating the

petitioner as trespasser, has threatened for dispossessing him.

Issue notice. Issue notice of stay application as well,

returnable on 29.11.2022.

Learned counsel for the petitioner is directed to supply a

copy of the writ petition to Shri Pankaj Sharma, learned Additional

Advocate General within a period of one week from today.

Let the name of Shri Pankaj Sharma, learned Additional

Advocate General be shown in the cause list as counsel for the

respondents.

In the meantime, the respondents are restrained from

dispossessing the petitioner from the land in question pursuant to

the decree dated 29.08.2016 (Annex.2).

Connect with S.B. Civil Writ Petition No.6185/2021 (Arjun

Singh V/s State of Rajasthan & Ors.).

(VINIT KUMAR MATHUR),J 414-payal/-

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