Mahendra S/O Late Sh. Prabhati Lal vs State Of Rajasthan
2022 Latest Caselaw 6446 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

              S.B. Civil Writ Petition No. 14377/2022

Mahendra S/o Late Sh. Prabhati Lal
                                                                   ----Petitioner
                                    Versus
State Of Rajasthan & Ors.
                                                                ----Respondents

Connected with S.B. Civil Writ Petition No. 14378/2022

Vikram S/o Late Sh. Radhakrishan

----Petitioner Versus State Of Rajasthan

----Respondent S.B. Civil Writ Petition No. 14379/2022

Rohitash S/o Late Sh. Prabhati Lal

----Petitioner Versus State Of Rajasthan

----Respondent S.B. Civil Writ Petition No. 14480/2022

Rajpal S/o Shri Harhaari Lal

----Petitioner Versus State Of Rajasthan

----Respondent S.B. Civil Writ Petition No. 14484/2022

Nathu Ram S/o Shri Harhaari Lal

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Mr. Mahendra Singh Gurjar For Respondent(s) :

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

(2 of 2) [CW-14377/2022]

Order

29/09/2022

Since, all these writ petitions share common facts and

questions of law, they have been tagged together.

Learned counsel for the petitioners submits that they are

residing on the subject land for last about 40-50 years raising

construction of their Pukka houses with electricity connection. He

submits that the petitioners have no land except the land under

their possession. He submits that vide judgment dated

06.09.2022, the Sub-Tehsildar, Singhana, District Jhunjhunu has

issued direction for their dispossession whereas, as per various

circulars issued by the State Government from time to time such

as 27.12.2021, the petitioners are entitled for regularization of

their old possession even on the Charagah land. Learned counsel

submits that the petitioners have already applied for regularization

of their possession over the subject land with the authorities.

Learned counsel for the petitioners is directed to supply a

copy of the writ petitions in the office of Mr. Shailesh Sharma,

learned Additional Government Counsel, during course of the day.

List these matters along with SB Civil Writ Petition

No.5711/2022 after showing name of Mr. Shailesh Sharma, AGC in

the cause list as counsel for the respondents.

Heard learned counsel on interim relief.

Taking into consideration the contentions advanced by him

and the material on record, this Court deems it just and proper to

restrain the respondents for interfering with use and occupation of

the subject land by the petitioners, till further orders.

(MAHENDAR KUMAR GOYAL),J Manish/s-292-294, 161-162

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