Durgesh Kumari vs State Of Rajasthan ...
2023 Latest Caselaw 2557 Raj

[2023/RJJD/007922]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Civil Writ Petition No. 17585/2022

1.       Durgesh Kumari D/o Late Sh. Raghuvir Singh, Aged About
         85 Years, Ex Jagirdar, Tehsil Bisau, Tehsil Khetri, District
         Jhunjhunu.         Through        Power       Of     Attorney      Holder   Sh.
         Ravindra Singh S/o Sh. Kalyan Singh, Aged About 62,
         House No. 75, Leelki Bhawan, Back Side Of I.t.i. College,
         Vyas Colony, Bikaner.
2.       Harsh Verdhan Singh S/o Late Sh. Raghuvir Singh, Aged
         About 58 Years, Ex Jagirdar, Tehsil Bisau, Tehsil Khetri,
         District Jhunjhunu, R/o House No. 75, Leelki Bhawan,
         Back Side Of I.t.i. College, Vyas Colony, Bikaner.
                                                                         ----Petitioners
                                         Versus
1.       State       Of    Rajasthan,          Through          Principal    Secretary,
         Department Of Revenue And Colonization, Secretariat,
         Jaipur.
2.       Jagir-Cum-Khudkasht                Commissioner,             Rajasthan   Gulab
         Bari, Hatrol, Jaipur.
                                                                       ----Respondents


For Petitioner(s)              :     Mr. Anil Kumar Singh.
For Respondent(s)              :



      HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                          Order

29/03/2023

1.          Learned counsel for the petitioners at the outset makes

a limited submission that the respondents may be directed to

consider and decide the representation of the petitioners, while

taking into consideration the judgment passed by Division Bench

of this Hon'ble Court in Smt. Mussvirnisa Begum Vs. State of

Rajasthan & Ors. reported in 2001 (RRD) 167.




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                                    [2023/RJJD/007922]                    (2 of 2)                    [CW-17585/2022]



                                   2.            In light of such limited submission, the present writ

                                   petition is disposed of with a direction to the respondents to

                                   decide the representation of the petitioners, while keeping into

                                   consideration the judgment passed in Smt. Mussvirnisa Begum

                                   (supra) within a period of four months from today strictly in

                                   accordance with law.

                                   3.            All pending applications also stand disposed of.



                                                                  (DR.PUSHPENDRA SINGH BHATI), J.

12-/Jitender//-

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