Rajasthan High Court - Jodhpur
Girdhari Ram vs Board Of Revenue, Ajmer on 14 September, 2022
Bench: Vijay Bishnoi
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 7640/2022
1. Girdhari Ram S/o Shri Jawan Ram, Aged About 59 Years,
Village Basni Silawata, Tehsil Luni, District Jodhpur.
2. Fusaram S/o Shri Heera Ram, Aged About 68 Years,
Village Basni Silawata, Tehsil Luni, District Jodhpur.
3. Teja Ram S/o Shri Bhakar Ram, Aged About 36 Years,
Village Basni Silawata, Tehsil Luni, District Jodhpur.
----Petitioners
Versus
1. Board Of Revenue, Ajmer, Through Its Registrar.
2. Lrs Of Nemichand, S/o Kundanmal (Deceased)
3. Smt. Sushila W/o Late Shri Nemichand, By Caste
Mahajan, R/o Village Boranada, Tehsil Luni, District
Jodhpur, Presently Resided At Maheshwari Nyati Nohara
Ke Pass, Masuriya, Jodhpur.
4. Dheeraj S/o Late Shri Nemichand, By Caste Mahajan, R/o
Village Boranada, Tehsil Luni, District Jodhpur, Presently
Resided At Maheshwari Nyati Nohara Ke Pass, Masuriya,
Jodhpur.
5. Smt. Sushma D/o Late Shri Nemichand, By Caste
Mahajan, R/o Village Boranada, Tehsil Luni, District
Jodhpur, Presently Resided At Maheshwari Nyati Nohara
Ke Pass, Masuriya, Jodhpur.
6. Smt. Reshma D/o Late Shri Nemichand, By Caste
Mahajan, R/o Village Boranada, Tehsil Luni, District
Jodhpur, Presently Resided At Maheshwari Nyati Nohara
Ke Pass, Masuriya, Jodhpur.
7. Jaina Ram @ Jainarayan S/o Kundan Mal, By Caste
Mahajan, R/o Village Boranada, Tehsil Luni, District
Jodhpur, Presently Resided At Maheshwari Nyati Nohara
Ke Pass, Masuriya, Jodhpur.
8. Madhu W/o Puna Ram Jat, Village Boranada, Tehsil Luni,
District Jodhpur.
9. Baldev S/o Bhalla Ram Jat, Village Boranada, Tehsil Luni,
District Jodhpur.
10. Tehsildar Luni, District Jodhpur.
----Respondents
Connected With
S.B. Civil Writ Petition No. 7908/2022
Pusaram S/o Shri Heera Ram, Aged About 68 Years, Resident Of
Village Basni Silawata, Tehsil Luni, District Jodhpur.
----Petitioner
Versus
1. Board Of Revenue, Ajmer, Through Its Registrar.
2. Lrs Of Nemichand, S/o Kundanmal (Deceased)
3. Smt. Sushila W/o Late Shri Nemichand, By Caste
Mahajan, Resident Of Village Boranada, Tehsil Luni,
District Jodhpur, Presently Resided At Maheshawari Nyati
Nohara Ke Pass, Masuriya, Jodhpur.
4. Dheeraj S/o Late Shri Nemichand, By Caste Mahajan,
Resident Of Village Boranada, Tehsil Luni, District Jodhpur,
Presently Resided At Maheshawari Nyati Nohara Ke Pass,
Masuriya, Jodhpur.
5. Smt. Sushma D/o Late Shri Nemichand, By Caste
Mahajan, Resident Of Village Boranada, Tehsil Luni,
District Jodhpur, Presently Resided At Maheshawari Nyati
Nohara Ke Pass, Masuriya, Jodhpur.
6. Smt. Reshma D/o Late Shri Nemichand, By Caste
Mahajan, Resident Of Village Boranada, Tehsil Luni,
District Jodhpur, Presently Resided At Maheshawari Nyati
Nohara Ke Pass, Masuriya, Jodhpur.
7. Jaina Ram @ Jainarayan S/o Kundan Mal, By Caste
Mahajan, Resident Of Village Boranada, Tehsil Luni,
District Jodhpur, Presently Resided At Maheshawari Nyati
Nohara Ke Pass, Masuriya, Jodhpur.
8. Madhu W/o Puna Ram Jat, Resident Of Village Boranda,
Tehsil Luni, District Jodhpur.
9. Baldev S/o Bhalla Ram Jat, Resident Of Village Boranda,
Tehsil Luni, District Jodhpur.
10. Tehsildar Luni, District Jodhpur.
----Respondents
For Petitioner(s) : Mr. Moti Singh
For Respondent(s) : Mr. GR Punia, Sr. Advocate
Mr. SL Jain
Mr. Himmat Jagga
Mr. Mahaveer Banvaria
HON'BLE MR. JUSTICE VIJAY BISHNOI
Judgment / Order
14/09/2022
Heard learned counsel for the parties at length.
The issue arose for consideration of this Court is that how
much of land of khasra Nos. 242 and 243 of village Boranada was
acquired by the RIICO. As per the petitioners, only 19.06 Bigha of
the land was acquired by the RIICO whereas, the private
respondents are claiming that the total land of khasra Nos. 242
and 243 measuring 21.02 Bigha was acquired by the RIICO
whereas, the petitioners has got compensation for 21.17 Bigha of
the land.
Learned counsel for the petitioners is, therefore, directed to
file an additional affidavit of petitioner No.2- Fusaram that how
many bighas of land of khasra Nos. 242 and 243 of village was
acquired by the RIICO in the year 1996. The petitioners shall also
clarify that he received compensation for 19.06 Bighas of land or
for 21.17 Bighas of land.
List on 22.09.2022.
(VIJAY BISHNOI),J
Surabhii/23-24-
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