Rajasthan High Court - Jodhpur
Abdul Khan vs State Of Rajasthan ... on 19 October, 2023
Bench: Pushpendra Singh Bhati
[2023:RJ-JD:35954] (1 of 3) [CW-16988/2023]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Civil Writ Petition No. 16988/2023
1. Abdul Khan S/o Aamad Khan, Aged About 42 Years, B/c
Muslman, R/o Aakal Ka Talla, Tehsil Pokaran, Jaisalmer,
Rajasthan.
2. Ishaq Khan S/o Aamad Khan, Aged About 41 Years, B/c
Muslman, R/o Aakal Ka Talla, Tehsil Pokaran, Jaisalmer,
Rajasthan.
3. Mohammed Hanif S/o Aamad Khan, Aged About 37 Years,
B/c Muslman, R/o Aakal Ka Talla, Tehsil Pokaran,
Jaisalmer, Rajasthan.
----Petitioners
Versus
1. 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 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.
(Downloaded on 12/11/2023 at 07:59:42 AM)
[2023:RJ-JD:35954] (2 of 3) [CW-16988/2023]
2. This writ petition has been filed by the petitioners with a
prayer that the respondent No.3 - Tehsildar Colonization,
Nachana-1, District Jaisalmer may be directed to comply with the
order dated 25.11.2021 passed by the Assistant Collector and
Deputy Commissioner, Colonization IGNP, Nachana, District
Jaisalmer in revenue suit No.9/2014.
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 25.11.2021 passed by the Assistant Collector and Deputy
Commissioner, Colonization IGNP, Nachana, District Jaisalmer.
4. The petitioners are claiming that pursuant to judgment dated
25.11.2021, they have approached the respondent No.3 on
several occasions to comply with the judgment dated 25.11.2021,
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
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,
(Downloaded on 12/11/2023 at 07:59:42 AM)
[2023:RJ-JD:35954] (3 of 3) [CW-16988/2023]
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.
591-AnilKC/-
Powered by TCPDF (www.tcpdf.org)
