Omprakash vs State Of Rajasthan ...
2023 Latest Caselaw 1232 Raj

[2023/RJJD/003476]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 17106/2022

Omprakash S/o Tiloka Ram, Aged About 55 Years, By Caste Suthar, Resident of Village Changoi, Gram Panchayat Mikhala, Tehsil Taranagar, District Churu.

----Petitioner Versus

1. The State of Rajasthan, through Secretary, Department of Revenue, Government of Rajasthan, Jaipur.

2. The District Collector (Land Record), Churu.

3. The Sub Divisional Officer, Taranagar, District Churu.

4. The Tehsildar (Land Record), Taranagar, Churu.

5. The Sarpanch, Gram Panchayat Mikhala, Panchayat Samiti Taranagar, District Churu.

----Respondents

For Petitioner(s) : Mr. Awar Dan Ujjwal

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

02/02/2023

Heard learned counsel for the petitioner.

Learned counsel for the petitioner submits that the

controversy involved in the present case is squarely covered by a

judgment of this Court rendered in S.B. Civil Writ Petition

No.10736/2022 "Jannu Khan Vs. State of Rajasthan &

Ors." and other connected matters decided on 25.08.2022. He

further submits that this Court in S.B. Civil Writ Petition

No.17416/2022 "Pratap Das Vs. State of Rajasthan & Ors."

has also passed the similar order on 18.11.2022.

In view of the submissions made before this Court, the

present writ petition is disposed of with a direction to the

[2023/RJJD/003476] (2 of 2) [CW-17106/2022]

respondent No.4-Tehsildar (Land Record), Taranagar, Churu to

decide the pending notice dated 19.09.2022 and the reply to the

same filed by the petitioner in accordance with law. The

respondent No.4 shall decide the same within a period of eight

weeks from today and till the respondent No.4 decides the matter

under Notice dated 19.09.2022, the petitioner shall not be

dispossessed from the subject piece of land.

Stay petition also stands disposed of.

The present writ petition is disposed of on the submission

made by the learned counsel for the petitioner and if the

authorities find that the matter is not squarely covered by the

judgments rendered in the case of Jannu Khan and Pratap Das

(supra), they will be free to take appropriate action in accordance

with law.

(VINIT KUMAR MATHUR),J 69-Shahenshah/-

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