Hem Singh vs State Of Rajasthan ...
2023 Latest Caselaw 1319 Raj

[2023/RJJD/003718] (1 of 2) [CW-19035/2022]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 19035/2022

1. Hem Singh S/o Shri Khum Singh Rawat, Aged About 49 Years.

2. Veerum Singh S/o Shri Hem Singh, Aged About 29 Years.

Both by Caste Rawat, R/o Near Kalka Mataji Temple, Village Balaton Ki Guwar, Tehsil Bhim, District Rajsamand.

----Petitioners Versus

1. State Of Rajasthan, Through The Principal Secretary, Revenue Department, Government Of Rajasthan, Jaipur.

2. The District Collector, Rajsamand.

3. The Sub Divisional Officer, Bhim, District Rajsamand.

4. The Tehsildar, Bhim, District Rajsamand.

----Respondents

For Petitioner(s) : Mr. Surendra Singh Choudhary.

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

03/02/2023

Heard learned counsel for the petitioners.

Learned counsel for the petitioners 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.

[2023/RJJD/003718] (2 of 2) [CW-19035/2022]

In view of the submissions made before this Court, the

present writ petition is disposed of with a direction to the

respondent No.4-Tehsildar, Bhim District Rajsamand to decide the

pending notice dated 14.01.2022 and the reply to the same filed

by the petitioners 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 14.01.2022, 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 learned counsel for the petitioners. However, if the facts

of the present case are not identical to the facts of the case relied

upon by the counsel for the petitioners, the respondents shall be

at liberty to take appropriate against the petitioners in accordance

with law.

(VINIT KUMAR MATHUR),J 86-AnilSingh/-

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