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Ramnarayan Son Of Shri Gokul Singh vs State Of Rajasthan ...
2023 Latest Caselaw 3426 Raj/2

Citation : 2023 Latest Caselaw 3426 Raj/2
Judgement Date : 11 August, 2023

Rajasthan High Court
Ramnarayan Son Of Shri Gokul Singh vs State Of Rajasthan ... on 11 August, 2023
Bench: Ganesh Ram Meena
[2023:RJ-JP:17456]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

              S.B. Civil Writ Petition No. 14954/2021

Ramnarayan Son Of Shri Gokul Singh, Aged About 61 Years,
Resident      Of     Village       Chhapanpura,           P.o.      Dhagaria,   Tehsil
Indragarh, District Bundi (Raj.)
                                                                        ----Petitioner
                                       Versus
1.       State Of Rajasthan, Through District Collector, Bundi.
2.       Sub Divisional Officer, Bundi (Raj.)
3.       Tehsildar, Indragarh, District Bundi (Raj.)
                                                                     ----Respondents

For Petitioner(s) : Mr. Arvind Kumar Singh for Mr. Rajesh Kumar Sharma For Respondent(s) :

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

11/08/2023

1. The present writ petition has been filed by the petitioner for

seeking directions to the respondents to make allotment of the

land in question to the petitioner.

2. Counsel appearing for the petitioner is not able to show that

under which provision of law, the petitioner is seeking allotment?

Allotments of the lands are made to various categories of persons,

as per their entitlement under the various Rules for Allotment

framed by the Legislature.

3. Though the counsel appearing for the petitioner could not

make out right for allotment of the land under any specific Rules,

therefore, the present writ petition deserves to be and is

accordingly, dismissed.

[2023:RJ-JP:17456] (2 of 2) [CW-14954/2021]

4. However, the petitioner would be at liberty to make an

appropriate application before the appropriate authority for

seeking allotments of the land under the law.

5. Since the main petition has been dismissed, the stay

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

dismissed.

(GANESH RAM MEENA),J

ARTI SHARMA /3

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