Rajasthan High Court - Jodhpur
Hajarat Khan vs State Of Rajasthan ... on 23 August, 2023
Bench: Vijay Bishnoi, Yogendra Kumar Purohit
[2023:RJ-JD:26810-DB]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
D.B. Writ Contempt No. 931/2022
1. Hajarat Khan S/o Tharu Khan, Aged About 35 Years, R/o
Mekuba, Tehsil Bandhewa, District Jaisalmer (Raj.).
2. Bhure Khan S/o Tharu Khan, Aged About 33 Years, R/o
Mekuba, Tehsil Bandhewa, District Jaisalmer (Raj.).
3. Tharu Khan S/o Kamu Khan, Aged About 60 Years, R/o
Karamaiyo Ki Dhani, Longasar, District Jaisalmer (Raj.).
4. Manohar Khan S/o Hakam Khan, Aged About 30 Years,
R/o Musalmano Ki Dhani, Shiv Nagar, Bhikodai, Jaisalmer
(Raj.).
5. Chotu Khan S/o Tharu Khan, Aged About 22 Years, R/o
Karamiyo Ki Dhani, Longasar, District Jaisalmer (Raj.).
----Petitioners
Versus
1. State Of Rajasthan, Through Secretary, Department Of
Revenue, Govt. Of Rajasthan, Secretariat, Jaipur.
2. Tina Dabi, Ias, District Collector, Jaisalmer, Office Of The
District Collector, Jaisalmer.
3. Om Prakash, Sub Divisional Officer, Bhaniyana, Dist.
Jaisalmer.
4. Shaitan Singh, Tehsildar, Bhaniyana, Dist. Jaisalmer.
5. Rahimo Khan, Sarpanch, Gram Panchayat Bhadhewa,
Dist. Jaisalmer.
----Respondents
For Petitioner(s) : Mr. V.D. Gaur
For Respondent(s) : Mr. Sunil Beniwal, AAG
HON'BLE MR. JUSTICE VIJAY BISHNOI
HON'BLE MR. JUSTICE YOGENDRA KUMAR PUROHIT
[2023:RJ-JD:26810-DB] (2 of 3) [WCP-931/2022]
Judgment / Order
23/08/2023
The instant writ contempt petition is filed by the petitioners
alleging that the respondents are not complying with the
directions given by this Court vide order dated 21.2.2022 in
DBCWP No.2701/2022.
This Court, vide order dated 21.2.2022, has directed the
respondents to treat the writ petition as the compliant of the
petitioners and take a decision as found necessary on the basis of
materials on record preferably within a period of four months from
the date of receipt of copy of the order.
Reply to the writ contempt petition is filed on behalf of the
respondents, wherein it is stated that encroachments over the
public land of khasra numbers, mentioned in the writ petition,
have been removed, except those encroachments, in which, stay
order has been passed by this Court in various writ petitions.
Rejoinder to the reply is filed on behalf of the petitioners,
wherein it is alleged that though some of the encroachers are not
having any stay order of this Court in their favour, but their
encroachments have not been removed. Along with the rejoinder,
some photographs indicating the names of the persons, who are
allegedly in possession of the land as encroachers, have been
annexed.
We have taken note of the fact that in SBCWP
No.9129/2022, Hanif Khan (petitioner therein) has been granted
interim protection by this Court, however in SBCWP
[2023:RJ-JD:26810-DB] (3 of 3) [WCP-931/2022]
No.15696/2022, Daapu Khan, Jannu Khan, Roshan Khan,
Rahmutullah Khan and Umardin Khan (petitioners therein) are
granted interim protection by this Court and the present
petitioners, in the rejoinder, have indicated about encroachments
of most of the persons, who are having interim protection of this
Court in their favour.
In such circumstances, we are of the opinion that substantial
compliance of the order passed by this Court has been made.
Hence, no further order is required to be passed in this writ
contempt petition and the same is hereby dismissed.
Notices are discharged.
(YOGENDRA KUMAR PUROHIT),J (VIJAY BISHNOI),J
77-msrathore/-
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