Gopal S/O Shri Khooba Ram vs State Of Rajasthan Through Deputy ...
2023 Latest Caselaw 4458 Raj/2

[2023:RJ-JP:20309]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

               S.B. Civil Contempt Petition No. 232/2021
                                            In
                     S.B. Civil Writ Petition No.1355/2012

Gopal S/o Shri Khooba Ram, aged 58 years, R/o Asalpur, Tehsil
Phulera, District Jaipur
                                                                         ----Petitioner
                                         Versus
1. State Of Rajasthan Through Deputy Secretary to Government,
Department of Mines, Secretariat Building, Jaipur
2. Neetu Barupal, Deputy Secretary to Government, State of
Rajasthan, Secretariat Building Jaipur
3. Shri Rajkumar Kasva, The Sub-Divisional Officer-cum-
Acquisition Officer, Sambhar Lake, District Jaipur
4. Shri Antar Singh Nehra, The District Collector Jaipur
5. Shri Hari Singh Rao, Tehsildar Sambhar Lake, District Jaipur
6. Shri Kumar Nandan Singh, The Area Marketing Manager,
Rajasthan Bharat Petroleum Corporation Limited (BPCL) Old
Residency Road, 22 Godown, Jaipur
                                                    ----Contemnors-Respondents

For Petitioner(s) : Mr. Ramavtar Bochalya For Respondent(s) : Ms. Archana for Mr. Anil Mehta, AAG

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Judgment / Order

31/08/2023

This contempt petition has been filed alleging willful

disobedience of the order dated 19.09.2014 whereby, the

respondents were directed to take a decision if the petitioner

prays that out of 25% developed land, 5% be treated as

commercial.

Learned counsel for the respondents has submitted a copy of

the order dated 14.03.2023 passed by the District Collector, Jaipur

wherein, it is stated that the if the petitioner applies for treating

[2023:RJ-JP:20309] (2 of 2) [CCP-232/2021]

5% land as commercial with the competent authority for

conversion under the Rules of 2007, it shall be considered in

accordance with law. She submits that the if the petitioner applies

for conversion under the Rules of 2007, the prayer shall be

considered in accordance with law.

Learned counsel for the petitioner prays for disposal of the

contempt petition in terms thereof.

Ordered accordingly.

Notices are discharged.

(MAHENDAR KUMAR GOYAL),J

Sudha/102

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