Arjun Singh Son Of Samre Ram vs State Of Rajasthan ...
2023 Latest Caselaw 2580 Raj/2

[2023/RJJP/003640]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

              S.B. Civil Writ Petition No. 8787/2020

Arjun Singh Son Of Samre Ram, Aged About 48 Years, Resident
Of Village Tez Nagar, Roopwas, District Bharatpur, Rajasthan.
                                                                     ----Petitioner
                                     Versus
1.       State Of Rajasthan, Through Principal Secretary,
         Department Of Home Affairs, Government Of Rajasthan,
         Secretariat, Jan Path, Jaipur, Rajasthan.
2.       District Collector And            District      Magistrate,    Bharatpur
         (Rajasthan) 321001
3.       Sub Divisional Officer, Sub Division Roopwas, District
         Bharatpur (Rajasthan) 321001.
4.       Tehsildar,   Roopwas,          District,      Bharatpur       (Rajasthan)
         321001.
5.       Director General Of Police, Rajasthan Police Headquarter,
         Lalkothi, Jaipur, Rajasthan 302015
6.       Superintendent Of Police, Bharatpur (Rajasthan) 321001.

7.       Station House Officer, Police Station-Roopwas, District
         Bharatpur (Rajasthan) 321001.
                                                                  ----Respondents

For Petitioner(s) : Mr. Arjun Singh, petitioner present in person For Respondent(s) : Mr. Akshay Sharma, AGC

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

02/03/2023

Petitioner who is present in person before the Court submits

that he has filed the present writ petition for alteration in the

revenue record in compliance of the order dated 07.11.2012,

passed by the Court of Sub-Divisional Officer (in short 'SDO'),

Roopwas, District Bharatpur. He further submits that the Tehsildar,

Roopwas, District Bharatpur is neither complying with the order

[2023/RJJP/003640] (2 of 2) [CW-8787/2020]

dated 07.11.2012, passed by the SDO, Roopwas, District

Bharatpur nor making alteration in the revenue record.

Mr. Akshay Sharma, AGC appearing for the respondent-State

submits that the respondents have already complied with the

order dated 07.11.2012 passed by the SDO, Roopwas, District

Bharatpur and necessary corrections have already been made in

the revenue record. He submits that no material or any application

has been placed on record by the petitioner to show that he has

approached the Tehsildar, Roopwas for alteration in the revenue

record as directed by the SDO, Roopwas, District Bharatpur vide

order dated 07.11.2012. A person is required to submit the

application to the concerned authority who has to make the

compliance of the order of a Court.

Since no material including any application has been placed

on record by the petitioner to show that he has approached the

Tehsildar, Roopwas, District Bharatpur, after the order dated

07.11.2012 passed by the SDO, Roopwas, Bharatpur.

This Court is not inclined to pass any order in favour of the

petitioner at this stage.

Accordingly, present writ petition is dismissed.

However, the petitioner is at liberty to approach the

concerned Tehsildar, Roopwas, District Bharatpur with an

appropriate application for compliance of the order dated

07.11.2012 passed by the SDO, Roopwas, District Bharatpur and

also for alteration in the revenue court as ordered therein.

(GANESH RAM MEENA),J

ARTI SHARMA /69

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