Devendra Kumar Agrawal vs The State Of Rajasthan ...
2025 Latest Caselaw 11686 Raj

Citation : 2025 Latest Caselaw 11686 Raj
Judgement Date : 27 August, 2025

Rajasthan High Court - Jodhpur

Devendra Kumar Agrawal vs The State Of Rajasthan ... on 27 August, 2025

Author: Kuldeep Mathur

Bench: Kuldeep Mathur

[2025:RJ-JD:38327]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Civil Writ Petition No. 7962/2025

1.       Devendra Kumar Agrawal S/o Shri Manak Chand Agrawal,
         Aged        About    53       Years,     R/o      339,     Gandhi     Nagar,
         Hanumangarh Junction, Dist. Hanumangarh (Rajasthan).
2.       Rajeev Kumar Agrawal S/o Shri Manak Chand Agrawal,
         Aged About 47 Years, R/o Ward No. 10, Gandhi Nagar,
         Hanumangarh Jn., Dist.- Hanumangarh (Raj.).
3.       Prince Kumar S/o Shri Vikesh Kumar, Aged About 33
         Years, R/o Gali No.-3, Indira Colony, Hanumangarh
         Junction, District-Hanumangarh (Rajasthan).
                                                                      ----Petitioners
                                        Versus
1.       The State Of Rajasthan, Through The Secretary To The
         Government, Local Self Department, Secretariat, Jaipur
         (Rajasthan).
2.       The     Secretary,        Urban        Development           And     Housing
         Department, Government Of Rajasthan, Jaipur.
3.       The    Additional       Chief     Town       Planner       (West),   Niyojan
         Bhawan, Jaipur.
4.       The Senior Town Planner, Town Planning Department,
         Bikaner.
5.       The District Collector, Sri Ganganagar.
6.       The Executive Officer, Municipal Board, Anoopgarh District
         Sri Ganganagar (Raj.).
                                                                    ----Respondents


For Petitioner(s)            :     Mr. Dron Kaushik
For Respondent(s)            :     -



            HON'BLE MR. JUSTICE KULDEEP MATHUR

Order

27/08/2025

[2025:RJ-JD:38327] (2 of 2) [CW-7962/2025]

1. By way of filing the instant writ petition under Article 226 of

the Constitution of India, the petitioner has prayed for the

following reliefs:-

"It Is, therefore, humbly prayed that this writ petition may kindly be allowed.

2. By an appropriate writ, order or direction, the respondent-authorities may kindly be directed to decide the representations dated 1.3.2024 (Annx.2), 14.3.2024 (Annx.3) and 3.3.2025 (Annx.4) in accordance with law and in alternative, the land pertaining to the petitioner as mentioned in para 4 of the writ petition may kindly be considered and reserved for its commercial utilization looking to the requirements of the public at large in the interest of justice.

3. Any other appropriate writ, order or direction, which this Hon'ble Court may deem it just and proper in the facts and circumstances of the case, may kindly be issued.

4. Costs of this writ petition may kindly be awarded in favour of the petitioner."

2. Heard learned counsel for the petitioner and perused the

material available on record.

3. Having considered the facts and circumstances of the case,

this Court deems it just and appropriate to dispose of the present

writ petition with liberty to the petitioner to file a fresh

representation along with a certified copy of the judgment within

period of two weeks from today.

4. In case the representation so addressed, the competent

authority of the respondents shall consider the same in

accordance with law and pass speaking order thereupon within a

period of eight weeks.