Devi Singh vs State Of Rajasthan ...
2023 Latest Caselaw 8255 Raj

[2023:RJ-JD:33771]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 15972/2023

1. Devi Singh S/o Shri Mohan Singh, Aged About 42 Years, By Caste Rajput, R/o Panna, Tehsil Pokran, District Jaisalmer, Rajasthan.

2. Mahendra Singh S/o Shri Mohan Singh, Aged About 40 Years, By Caste Rajput, R/o Panna, Tehsil Pokran, District Jaisalmer, Rajasthan.

3. Dilip Singh S/o Shri Mohan Singh, Aged About 38 Years, By Caste Rajput, R/o Panna, Tehsil Pokran, District Jaisalmer, Rajasthan.

----Petitioners 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
For Respondent(s)            :

HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

Order

09/10/2023

1. Learned counsel for the petitioners 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 petitioners also.

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

prayer that the respondent No.3 - Tehsildar Colonization,

[2023:RJ-JD:33771] (2 of 3) [CW-15972/2023]

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.431/2016.

3. The petitioners have filed an application under Section

15AAA Sub-clause 2 (ka) of the Rajasthan Tenancy Act, 1955 with

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

application filed by the petitioners was allowed vide judgment

dated 21.03.2022 passed by the Assistant Collector and Deputy

Commissioner, Colonization IGNP, Nachana, District Jaisalmer.

4. The petitioners are claiming that pursuant to judgment dated

21.03.2022, they have 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

petitioners that the respondent No.3 - Tehsildar Colonization,

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

representation of the petitioners filed by them from time to time,

and decide the same.

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

petitioners, 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

petitioners strictly in accordance with law, expeditiously,

preferably within a period of three months from the date of

production of certified copy of this order.

[2023:RJ-JD:33771] (3 of 3) [CW-15972/2023]

7. Stay petition also stands disposed of.

(DR. PUSHPENDRA SINGH BHATI),J 406-Anil/-

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