Neetu Kanwar vs State Of Rajasthan
2022 Latest Caselaw 11967 Raj

(1 of 2) [CW-13639/2022]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 13639/2022

1. Neetu Kanwar W/o Shri Rahul Singh Rathore, Aged About 45 Years, Resident Of A-503, Grand Vista, Sirsi Road, Kanak Vrindawan, Jaipur.

2. Naveen Singh Shekhawat S/o Shri Gulab Singh Shekhawat, Aged About 39 Years, Resident Of A-504, Grand Vista, Sirsi Road, Kanak Vrindawan, Jaipur. Both Are In Possession Of Land Situated At Chak 15 Kjd, Tehsil Khajuwala, District Bikaner.

----Petitioners 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 Bijarnia

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

28/09/2022

1. Mr. Bijarnia, learned counsel for the petitioners, submits that

petitioners have been allotted land in the year 1989 and in light of

judgment dated 27.05.1993, rendered by Coordinate Bench of this

(2 of 2) [CW-13639/2022]

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

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 petitioners shall not be dispossessed from the

land allotted to them.

5. Connect with SBCWP No.5449/2018 & S.B. Civil Writ Petition.

No. 11306/2022.

(VINIT KUMAR MATHUR),J 271-nitin/Payal/-

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