Latib Khan vs The State Of Rajasthan ...
2023 Latest Caselaw 8729 Raj

[2023:RJ-JD:35953]                     (1 of 2)                        [CW-16992/2023]


      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Civil Writ Petition No. 16992/2023

Latib Khan S/o Akhi Mohammed, Aged About 37 Years, B/c
Musalman, R/o Village Aakalka Talla, Tehsil Pokran, District
Jaisalmer.
                                                                       ----Petitioner
                                      Versus
1.       The State Of Rajasthan, Through                             Commissioner,
         Colonization Department, Bikaner.
2.       The Dy. Commissioner Colonization, Indra Gandhi Nahar
         Pariyojana, Nachana, District Jaisalmer, Raj.
3.       The Tehsildar, Colonization, Tehsil Nachana-1, District
         Jaisalmer, Raj.
                                                                    ----Respondents


For Petitioner(s)            :    Mr. Binja Ram Jajra



      HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI

                                       Order

19/10/2023

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 petitioners 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 23.11.2021 passed by the Assistant Collector and

Deputy     Commissioner,         Colonization         IGNP,        Nachana,   District

Jaisalmer in revenue suit No.48/2014.

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

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

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                                    [2023:RJ-JD:35953]                   (2 of 2)                    [CW-16992/2023]



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

                                   application filed by the petitioners was allowed vide judgment

                                   dated 23.11.2021 passed by the Assistant Collector and Deputy

                                   Commissioner, Colonization IGNP, Nachana, District Jaisalmer.

                                   4.    The petitioner is claiming that pursuant to judgment dated

                                   23.11.2021, he has approached the respondent No.3 on several

                                   occasions to comply with the judgment dated 23.11.2021, 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

                                   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

                                   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.

594-AnilKC/-

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