Bashir Khan vs State Of Rajasthan
2023 Latest Caselaw 1227 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR.

S.B. Civil Writ Petition No. 1960/2023

Bashir Khan S/o Shri Araj Ali, Aged About 38 Years, R/o Bharewala, Tehsil Pokaran, District Jaisalmer.

----Petitioner Versus

1. State Of Rajasthan, Through The Secretary, Revenue/colonization Department, Govt. Of Rajasthan, Jaipur.

2. The Deputy Commissioner Colonization, I.g.n.p, Nachna, Jaisalmer.

3. Tehsildar Colonization, Nachna No. 1, District Jaisalmer.

----Respondents

For Petitioner(s) : Mr. Chirag Khatri.

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

02/02/2023

Learned counsel for the petitioner has submitted that the

petitioner was declared as Khatedar of the land of old Khasra No.

145, 146, at present new Khasra No.948, 947, 955, 956, 952,

950, 957, 949, 954, 1019 whose chak No.6 DKWM Murabba

No.15/12, 15/20, 15/14, 15/15, 15/05,15/06, 15/22, 15/23, chak

No.6 DKWM 'A' Murabba No.15/24, 15/31, 16/17 by the Deputy

Commissioner Colonisation, IGNP, Nachna, Jaisalmer vide

judgment dated 04.10.2016 in a suit preferred by the petitioner

under Section15AAA, sub-section (2)(a) of the Rajasthan Tenancy

Act, 1955(Second Amendment 1992). It is further submitted that

the said judgment has not been challenged by the State

Government, which is represented through Tehsildar Colonisation,

(2 of 2) [CW-1960/2023]

Nachna No. 1 even then, the Tehsildar Colonisation, Nachna No. 1

while treating the petitioner as trespasser, has threatened for

dispossessing him.

Issue notice. Issue notice of stay application as well.

Learned counsel for the petitioner is directed to supply a

copy of the writ petition to Shri Pankaj Sharma, learned Additional

Advocate General within a period of one week from today.

Let the name of Shri Pankaj Sharma, learned Additional

Advocate General be shown in the cause list as counsel for the

respondents.

In the meantime, the respondents are restrained from

dispossessing the petitioner from the land in question pursuant to

the decree dated 04.10.2016 (Annex.2).

Connect with S.B. Civil Writ Petition No.15906/2022.

(VINIT KUMAR MATHUR),J 297-Anil Singh/-

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