Jagdish vs State Of Rajasthan ...
2023 Latest Caselaw 2412 Raj

[2023/RJJD/007240]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Civil Writ Petition No. 2292/2023

1.       Jagdish S/o Shri Hukma Ram, Aged About 64 Years, By
         Caste Jat, Resident Of Mehrana Tehsil Bhadra District
         Hanumangarh.
2.       Jagat Pal S/o Shri Hukma Ram, Aged About 58 Years, By
         Caste Jat, Resident Of Mehrana Tehsil Bhadra District
         Hanumangarh.
3.       Rajpal S/o Shri Hukma Ram, Aged About 54 Years, By
         Caste Jat, Resident Of Mehrana Tehsil Bhadra District
         Hanumangarh.
                                                                       ----Petitioners
                                         Versus
1.       State Of Rajasthan, Through Secretary, Department Of
         Colonization,       Government           Of     Rajasthan,       Secretariat,
         Rajasthan, Jaipur.
2.       The Commissioner, Colonization, Rajasthan, Bikaner.
3.       Allotment Officer Cum Addl. Colonization Commissioner,
         Department Of Colonization, Bikaner.
4.       Asstt. Colonization Commissioner, (Admn.), Indira Gandhi
         Nahar Pariyojana, Bikaner.
                                                                     ----Respondents


For Petitioner(s)              :     Mr. R.S. Choudhary



      HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                         Order

22/03/2023

      Learned        counsel       for   the   petitioners          submits    that   the

petitioners would be satisfied if their representation is considered

and decided by the respondents, while keeping into consideration

the order passed by this Hon'ble Court in Narayan Vs. State of

Rajasthan & Anr. : S.B. Civil Writ Petition No.1818/2017 and other

connected matters on               25.03.2017.       Learned         counsel    for   the

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                                   petitioners has also referred to the judgment rendered by the

                                   Division Bench of this Hon'ble Court in State of Rajasthan Vs. Smt.

                                   Sajjan Kanwar & Anr. : D.B. Special Appeal (Writ) No.10075/2015

                                   decided on 22.03.2017.

                                         In view of the above, the present writ petition is disposed of

                                   with a direction to the respondents to consider and decide the

                                   representation of the petitioners keeping into consideration the

                                   decision rendered in Narayan's case (supra) and Sajjan Kanwar's case

                                   (supra) by passing a speaking order within a period of three

                                   months from the date of receipt of certified copy of this order,

                                   strictly in accordance with law. Stay petition also stands disposed

                                   of.

                                                                (DR. PUSHPENDRA SINGH BHATI), J.

87-Zeeshan

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