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Madhu Singh vs State Of Rajasthan ...
2023 Latest Caselaw 8184 Raj

Citation : 2023 Latest Caselaw 8184 Raj
Judgement Date : 7 October, 2023

Rajasthan High Court - Jodhpur
Madhu Singh vs State Of Rajasthan ... on 7 October, 2023
Bench: Pushpendra Singh Bhati
[2023:RJ-JD:33465]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                           JODHPUR
            S.B. Civil Writ Petition No. 15788/2023

Madhu Singh S/o Shri Kan Singh, Aged About 60 Years, By Cast
- Rajput, R/o Khara, Tehsil Pokran, District Jaisalmer, Rajasthan.
                                                       ----Petitioner
                              Versus
1.     State Of Rajasthan, Through Commissioner, Colonization
       Department, Bikaner.
2.     The Deputy Commissioner, Colonization, Ignp, Nachana,
       District Jaisalmer.
3.     The Tehsildar Colonization, Nachana-1, District Jaisalmer.
                                                   ----Respondents


For Petitioner(s)            :    Mr. S.S. Nirban a/w Ms. Anita Singh



      HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                       Order

07/10/2023

1.       Learned counsel for the petitioner has shown the order

passed by a Coordinate Bench of this Hon'ble Court in the case of

S.B. Civil Writ Petition No.8699/2023 (Shri Lal Singh & Ors.

Vs. State of Rajasthan & Ors.) decided on 04.07.2023, thus,

seeks similar order / directions for the present petitioner also.

2.    This writ petition has been filed by the petitioner with a

prayer    that   the   respondent          No.3      -    Tehsildar    Colonization,

Nachana-1, District Jaisalmer may be directed to comply with the

order dated 21.03.2022 passed by the Assistant Collector and

Deputy     Commissioner,         Colonization         IGNP,        Nachana,   District

Jaisalmer in revenue suit No.435/2016.

3.    The petitioner has filed an application under Section 15AAA

Sub-clause 2 (ka) of the Rajasthan Tenancy Act, 1955 with a

prayer to declare him khatedar of a piece of land. The said

application filed by the petitioner was allowed vide judgment



                       (Downloaded on 12/11/2023 at 07:18:13 AM)
                                    [2023:RJ-JD:33465]                   (2 of 2)                    [CW-15788/2023]



                                   dated 21.03.2022 passed by the Assistant Collector and Deputy

                                   Commissioner, Colonization IGNP, Nachana, District Jaisalmer.

                                   4.    The petitioner is claiming that pursuant to judgment dated

                                   21.03.2022, he has approached the respondent No.3 on several

                                   occasions to comply with the judgment dated 21.03.2022, but the

                                   respondent No.3 - Tehsildar Colonization, Nachana-1, District

                                   Jaisalmer is not passing any order in terms of the above referred

                                   judgment.

                                   5.       A limited prayer is made by learned counsel for the

                                   petitioner that the respondent No.3 - Tehsildar Colonization,

                                   Nachana-1, District Jaisalmer may be directed to consider the

                                   representation of the petitioner filed by him from time to time,

                                   and decide the same.

                                   6.    In view of the limited prayer made on behalf of the

                                   petitioner, the writ petition is disposed of with a direction that

                                   respondent No.3 - Tehsildar Colonization, Nachana-1, District

                                   Jaisalmer to consider and decide the representation filed by the

                                   petitioner strictly in accordance with law, expeditiously, preferably

                                   within a period of three months from the date of production of

                                   certified copy of this order.

                                   7.    Stay petition also stands disposed of.



                                                                 (DR.PUSHPENDRA SINGH BHATI), J.

704-/Jitender//-

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