Kanhaiya Lal Son Of Late Shri Nanda vs State Of Rajasthan Through Home ...
2023 Latest Caselaw 3296 Raj/2

[2023:RJ-JP:17025]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

              S.B. Civil Writ Petition No. 16272/2018

1.       Kanhaiya Lal Son Of Late Shri Nanda, Aged About 80
         Years, Resident Of Village Roopa Rail, Tehsil Asnawar,
         Distt. Jhalawar.
2.       Kala Bai D/o Galaya, Aged About 62 Years, Resident Of
         Village Roopa Rail, Tehsil Asnawar, Distt. Jhalawar
3.       Jamna Bai D/o Galaya, Resident Of Village Roopa Rail,
         Tehsil Asnawar, Distt. Jhalawar.
                                                                   ----Petitioners
                                    Versus
1.       State Of Rajasthan Through Home Secretary, Secretariat,
         Jaipur
2.       Superintendent Of Police, S.p. Office Jhalawar, Distt.
         Jhalawar
3.       Collector, Jhalawar, Collectorate Office, Jhalawar.
4.       Sdm Jhalawar, Sdm Office, Jhalawar.
5.       Tehsildar Ansawar, Distt. Jhalawar
6.       Station House Officer, Mandawar, Tehsil Ansawar, Distt.
         Jhalawar.
                                                                 ----Respondents

For Petitioner(s) : Mr. Pramod Kumar Sharma For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

08/08/2023

1. The present writ petition has been filed by the petitioners

seeking directions to the respondents to measure their agriculture

land and further to lodge the F.I.R. against the accused-persons

who are in unauthorized possession over the agriculture land of

[2023:RJ-JP:17025] (2 of 2) [CW-16272/2018]

the petitioners and also to provide the Police protection to the

petitioners so that they can live at their home peacefully.

2. As far as the prayer in regard to measurement of the

agriculture land is concerned, the petitioners are required to make

an appropriate application before the concerned Tehsildar.

3. Therefore the petitioners would be at liberty to make an

appropriate application before the concerned Tehsildar for

measurement of their agriculture land and on submission of such

application, the Tehsildar may take a decision in accordance with

law.

4. As far as the prayer for seeking directions to lodge the F.I.R.

against the accused-persons, who are in unauthorized possession

over the agriculture land of the petitioners is concerned, the

petitioners may approach the concerned Police Authorities to

register their complaint/F.I.R. against the accused-persons in

accordance with law.

5. The present writ petition is disposed of, as above.

6. Since the main petition has been disposed of, stay

application and all other pending application/s, if any, also stands

disposed of.

(GANESH RAM MEENA),J

ARTI SHARMA /20

Powered by TCPDF (www.tcpdf.org)