Bachan Singh vs State Of Rajasthan
2022 Latest Caselaw 11836 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 12341/2022

1. Bachan Singh S/o Sh. Bakhatawar Singh, Aged About 68 Years, Resident Of Village Pacci Tehsil And District Sriganganagar (Raj.).

2. Preetam Singh S/o Bakhtawar Singh, Aged About 64 Years, Resident Of Village Pacci Tehsil And District Sriganganagar (Raj.).

----Petitioners Versus

1. State Of Rajasthan, Through The Secretary To Government, Department Of Revenue, Secretariat, Jaipur.

2. District Collector, Sriganganagar (Raj.).

----Respondents

For Petitioner(s) : Mr. B.S. Sandhu

HON'BLE MR. JUSTICE VIJAY BISHNOI

Order

22/09/2022

Learned counsel for the petitioners has placed reliance on

the judgment dated 2.3.1989 passed by the Division Bench of this

Court in DBCWP No.1890/1985 - Kartar Singh & Ors. vs. Union

of India, reported in 1990 RRD 35. It is argued that the Division

Bench of this Court while allowing the above-referred writ petition

has directed that the petitioners of that writ petition shall be

entitled to retain possession of the land provided they make

payment of the balance amount together with interest at the rate

of 15% per annum from the date when they had purchased the

land from the claimants.

Learned counsel for the petitioners has submitted that the

petitioners are ready to deposit the remaining balance amount

(2 of 2) [CW-12341/2022]

along with interest at the rate of 15% per annum with effect from

19.02.1968, the date on which, they had purchased the land from

the original allottee - Bahadur Singh.

In view of the above, issue notice. Issue notice of stay

petition as well.

In the meantime, the petitioners shall not be dispossessed

from 10 bigha of the land of Murabba No.16 (New Murabba No.11)

of Chak 2-C Badi, Tehsil and District Sri Gangangar provided they

make payment of the balance amount due against the said 10

bigha of land together with interest thereon at the rate of 15% per

annum with effect from 19.02.1968, the date on which, they had

purchased the land from the original allottee, within a period of

two months.

If the petitioners fail to deposit the said amount within the

aforesaid period, the respondents are free to take possession of

10 bigha of the land.

(VIJAY BISHNOI),J 21-Arun/-

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