Smt. Rasal Kanwar vs State Of Rajasthan
2022 Latest Caselaw 11968 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 13512/2022

1. Smt. Rasal Kanwar W/o Late Shri Dan Singh, Aged About 70 Years,

2. Dalpat Singh S/o Late Shri Dan Singh, Aged About 42 Years,

3. Prem Singh S/o Late Shri Dan Singh, Aged About 40 Years, All By Caste Rajput, R/o Village Satto, Tehsil And District Jaisalmer.

----Petitioners Versus

1. State Of Rajasthan, Through Colonisation Tehsildar, Mohangarh No. 2, District Jaisalmer.

2. Assistant Commissioner Colonisation, Mohangarh No. 2, District Jaisalmer.

3. Commissioner Colonisation, Bikaner.

4. Ramjan Khan S/o Shri Bhage Khan, By Caste Musalman, R/o Village Bariyada, Tehsil Shiv, District Barmer.

5. Babar Khan S/o Shri Khuda Bux, By Caste Musalman, R/o Village Bariyada, Tehsil Shiv, District Barmer.

----Respondents

For Petitioner(s) : Mr. Anil Kumar Singh

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

28/09/2022

Learned counsel for the petitioner submits that the petitioner

was declared as Khatedar of the land by the Assistant Collector-

cum-Assistant Commissioner Colonization, IGNP, Mohangarh-A,

Jaisalmer vide judgment dated 17.09.2015 in a suit preferred by

the petitioner under Section 15AAA, sub-section (2) (a) of the

Rajasthan Tenancy Act, 1955 (Second Amendment 1992). It is

(2 of 2) [CW-13512/2022]

further submitted that the said judgment has not been challenged

by the State Government, which is represented through Tehsildar

Colonisation, Mohangarh No.1.

Issue notice. Issue notice of stay application also, returnable

within four weeks.

In the meantime, the respondents are restrained from

dispossessing the petitioner from the land as per the judgment

dated 17.09.2015.

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

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

(VINIT KUMAR MATHUR),J 693-Praveen/-

Powered by TCPDF (www.tcpdf.org)