Badri Prasad Saini S/O Shri Shankar Lal ... vs The Chief Secretary ...
2024 Latest Caselaw 1602 Raj/2

Rajasthan High Court

Badri Prasad Saini S/O Shri Shankar Lal ... vs The Chief Secretary ... on 6 March, 2024

Bench: Manindra Mohan Shrivastava, Bhuwan Goyal

[2024:RJ-JP:11656-DB]

        HIGH COURT OF JUDICATURE FOR RAJASTHAN
                    BENCH AT JAIPUR

                 D.B. Civil Writ Petition No. 2647/2024

1.       Badri Prasad Saini S/o Shri Shankar Lal Saini, Aged About
         33 Years, Resident Of Village Syalodra, Tehsil Patan,
         District Neema Ka Thana, Rajasthan.
2.       Sitaram Saini S/o Shri Bihari Lal, Aged About 44 Years,
         Resident Of Village Syalodra, Tehsil Patan, District Neema
         Ka Thana, Rajasthan.
3.       Shankar Lal Saini S/o Shri Cheta Ram Saini, Aged About
         66 Years, Resident Of Village Syalodra, Tehsil Patan,
         District Neema Ka Thana, Rajasthan.
4.       Chhitar S/o Shri            Hanuman,          Aged About          57   Years,
         Resident Of Village Syalodra, Tehsil Patan, District Neema
         Ka Thana, Rajasthan.
                                                                      ----Petitioners
                                       Versus
1.       The    Chief       Secretary,         Government           Of     Rajasthan,
         Government Secretariat, Jaipur, Rajasthan.
2.       The    Principal        Secretary,        Department         Of    Revenue,
         Government Secretariat, Jaipur, Rajasthan.
3.       The District Collector, Neem Ka Thana, Collector Office,
         Neem Ka Thana, Rajasthan.
4.       The Sub Division Officer, Neem Ka Thana, District Neem
         Ka Thana, Rajasthan.
5.       The Tehsildar Patan, Tehsil Patan, District Neem Ka
         Thana, Rajasthan.
6.       Deputy Conservator Of Forest, Neem Ka Thana, District
         Neem Ka Thana, Rajasthan.
                                                                    ----Respondents

For Petitioner(s) : Mr. Akhilesh Pareek For Respondent(s) :

HON'BLE THE CHIEF JUSTICE MR. MANINDRA MOHAN SHRIVASTAVA HON'BLE MR. JUSTICE BHUWAN GOYAL

Order

[2024:RJ-JP:11656-DB] (2 of 2) [CW-2647/2024]

06/03/2024

Through this PIL, challenge is laid to various allotments

made in favour of certain persons on the ground that the

allotments which were made several decades before, in view of

subsequent judgments of this court and the Hon'ble Supreme

Court, are illegal.

Present is not a case of encroachment but a case where

certain allotments made decades before which are now sought to

be challenged.

We are not inclined to reopen the allotments made several

years before when neither allotment orders are under challenge

nor the persons who have been allotted are impleaded as a party.

The PIL is accordingly dismissed.

(BHUWAN GOYAL),J (MANINDRA MOHAN SHRIVASTAVA),CJ

N.Gandhi/Anu /72

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