Brijlal vs State Of Rajasthan
2022 Latest Caselaw 11178 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 10007/2022

Brijlal S/o Shri Late Mukhram, Aged About 60 Years, Resident Of Chak 11 E.E.A., Tehsil Padampur, Sri Ganganagar 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. Forrest Settlement Officer, Bikaner

7. Dfo, Chhattargarh, Bikaner

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

----Respondents

For Petitioner(s) : Mr. Vikas Bijrania

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

07/09/2022

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-10007/2022]

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 149-payal/-

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