Hajur Khan @ Hajurdeen vs State Of Rajasthan
2022 Latest Caselaw 11965 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 13961/2022

Hajur Khan @ Hajurdeen S/o Shri Gaji Khan, Aged About 28 Years, Bahla, Tehsil Jaisalmer, District Jaisalmer.

----Petitioner Versus

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

2. The Deputy Commissioner Colonization, I.g.n.p., Nachna, Jaisalmer.

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

----Respondents

For Petitioner(s) : Mr. L. D. Khatri

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

28/09/2022 Learned counsel for the petitioner has submitted that the

petitioner was declared as Khatedar of the land of Murbba Nos.

178/25, 178/33, 178/35 of Chak No.1 ULM"A" measuring about

75 bigha by the Deputy Commissioner Colonisation, IGNP, Nachna,

Jaisalmer vide judgment dated 22.09.2016 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 No.2 even then, the Tehsildar Colonisation,

Nachna No.2 while treating the petitioner as trespasser, has

threatened for dispossessing him.

(2 of 2) [CW-13961/2022]

Issue notice. Issue notice of stay application as well,

returnable within four weeks.

In the meantime, the respondents are restrained from

dispossessing the petitioner from the land in question pursuant to

the decree dated 22.09.2016 (Annex.1).

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

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

(VINIT KUMAR MATHUR),J 731-Praveen/-

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