Shambhu Dan vs State Of Rajasthan
2022 Latest Caselaw 11255 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 11303/2022

Shambhu Dan S/o Kandan, Aged About 76 Years, R/o 25 Charno Ka Bas, Khasoli, Churu At Present Chak 7 Kpd, 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, Chhatargarh, Bikaner

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

                                                                  ----Respondents


For Petitioner(s)            :   Mr. Vikas Bijarnia
For Respondent(s)            :

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

08/09/2022

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-11303/2022]

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 174-KashishS/-

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