Ummed Maloo vs State Of Rajasthan ...
2023 Latest Caselaw 6455 Raj

[2023:RJ-JD:27288-DB]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR

D.B. Review Petition (Writ) No. 46/2023

Ummed Maloo S/o Shri Mal Chand Maloo, Aged About 61 Years, R/o Ward No. 3, Sadulpur, Tehsil Rajgarh, District Churu (Rajasthan).

----Petitioner Versus

1. State Of Rajasthan, Through Secretary, Department Of Revenue, Secretariat, Jaipur (Rajasthan).

2. The District Collector, Churu (Rajasthan).

3. The Sub-Divisional Officer, Rajgarh, Churu (Rajasthan).

4. The Tehsildar, Sadulpur, Rajgarh, District Churu (Rajasthan).

5. Municipality, Sadulpur (Rajgarh), District Churu Through Executive Officer / Commissioner.

----Respondents

1. Sushil Kumar S/o Shri Maniram, Aged About 65 Years, R/o Sadulpur, Rajgarh, Churu (Rajasthan) Through Power Of Attorney Holder Salamuddin S/o Haji Noor Mohd. Aged About 75 Years, R/o Sadulpur, Tehsil Rajgarh, District Churu (Rajasthan). (Applicant)

2. Puroshottam S/o Shri Ram Swaroop, Aged About 62 Years, R/o Sadulpur, Rajgarh, Churu (Rajasthan) Through Power Of Attorney Holder Salamuddin S/o Haji Nor Mohd. Aged About 75 Years, R/o Sadulpur, Tehsil Rajgarh, District Churu (Rajasthan).

                                                                      ----Applicants


 [2023:RJ-JD:27288-DB]                   (2 of 3)                    [WRW-46/2023]




For Petitioner(s)             :    Mr. Vinay Jain



             HON'BLE MR. JUSTICE VIJAY BISHNOI

HON'BLE MR. JUSTICE YOGENDRA KUMAR PUROHIT

Judgment / Order

28/08/2023

This review application is filed on behalf of the applicants

seeking review of the order dated 10.2.2020 passed by this Court

in DBCWP No.1159/2020 - "Ummed Maloo Vs. State of Rajasthan

& Ors."

Vide order dated 10.2.2020, this Court, while disposing of

the above-referred writ petition, has directed the Collector-cum-

Chairperson, Public Land Protection Cell, Distt. Churu to consider

the petitioner's representation and take requisite steps thereupon

in light of this Court's judgment dated 30.1.2019 rendered in the

case of Jagdish Prasad Meena & Ors. vs. State of Rajasthan

& Ors. [DBCWP (PIL) No.10819/2018].

The review-applicants are claiming that pursuant to the order

dated 10.2.2020 passed by this Court in DBCWP No.1159/2020 -

"Ummed Maloo Vs. State of Rajasthan & Ors.", the respondent-

authorities are proceeding against them.

The review application is also barred by limitation of 981

days, however neither application for condonation of delay is filed

nor the other defects pointed out by the Registry are cured.

[2023:RJ-JD:27288-DB] (3 of 3) [WRW-46/2023]

Having heard learned counsel for the review-applicants, we

are of the opinion that no case for review of the order dated

10.2.2020 passed by this Court is made out.

Hence, this review application is dismissed on the ground of

delay as well as merits.

However, if the review-applicants are aggrieved by the action

of the respondent-authorities, they are free to avail appropriate

remedy available to them under the law.

(YOGENDRA KUMAR PUROHIT),J (VIJAY BISHNOI),J

163-msrathore/-

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