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Rajasthan High Court - Jodhpur
Chandan Mal vs State Of Rajasthan (2025:Rj-Jd:52375) on 4 December, 2025
Author: Kuldeep Mathur
Bench: Kuldeep Mathur
[2025:RJ-JD:52375]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Writ Petition No. 1108/2023
Chandan Mal S/o Late Shri Sugna Ram Chouhan, Aged About 52
Years, B/c Mochi R/o Sadar Bazar Padukalan Tehsil Riya Badi
Dist. Nagaur
----Petitioner
Versus
1. State Of Rajasthan, Through The Secretary Deptt. Of
Home Affairs Govt. Of Raj. Jaipur
2. Director General Of Police, Govt. Of Raj. P.h.q. Jaipur Raj.
3. The Inspector General Of Police, Ajmer Ranj Ajmer Raj.
4. The Superintendent Of Police, Nagaur Raj.
5. The S.h.o., Ps Padukalan Dist. Nagaur Raj.
6. Navab Ali S/o Safi Mohammad Kureshi, R/o Padukalan
Tehsil Riya Badi Dist. Nagaur
7. Tahir Hussain S/o Sabbir Mohammad Kureshi, R/o
Padukalan Tehsil Riya Badi Dist. Nagaur
8. Pukhraj Danga S/o Bhanwaru Ram Jat, R/o Padu Khurd
Tehsil Riya Badi Dist. Nagaur
9. Sushil Tekhedar S/o Sampat Ram Parasriya Jat, R/o
Keriya Makda Padukalan Tehsil Riya Badi Dist. Nagaur
----Respondents
For Petitioner(s) : None present
For Respondent(s) : Mr. Prem Singh Panwar, PP - Addl.GA
HON'BLE MR. JUSTICE KULDEEP MATHUR
Judgment / Order
04/12/2025
By way of filing the instant writ petition writ petition, the
petitioner has prayed for the following relief:
"I. By an appropriate order or direction, the
Criminal Writ petition filed by the petitioner may
kindly be allowed.
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ii. By an appropriate order or direction, the State
Government as also the concerned police authorities
of District Nagaur i.e. respondent No.3 and 5 may
kindly be directed to provide protection/security to
the petitioner."
Having perused the case file, this Court finds that as per the
petitioner, the petitioner, who is a resident of Sadar Bazar
Padukalan Tehsil Riya Badi Dist. Nagaur has filed D.B. Civil Writ
Petition (PIL) No.6098/2023 before Hon'ble Division Bench of this
Court seeking removal of encroachment from the village land, with
a view to preserve government land from encroachment. The
Hon'ble Division Bench has already issued notices to the
government officials as well as to the encroachers calling upon
them to show cause as to why the encroachments ought not to be
removed. The act and actions of the petitioner have triggered
resentment and hostility amongst the encroachers, who are
continuously giving threats and issuing social boycott calls against
the petitioner, causing constant apprehension and danger to the
life and limb of the petitioner and his family members.
Having perused the material available on record, this Court
deems it just and proper to dispose of the present writ petition
with a direction to the petitioner to file a detailed representation
before the Superintendent of Police Nagaur and S.H.O. P.S.
Padukalan, District Nagaur within a period of seven days from
today. The concerned police officials are directed to look into the
matter immediately; examine the threat perception to the
petitioner and his family members and if required, provide
adequate security to them. The police authorities are further
directed to ensure that no harm physical or otherwise is caused to
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[2025:RJ-JD:52375] (3 of 3) [CRLW-1108/2023]
the petitioner and his family members at the hands of the private
respondents.
The instant writ petition is disposed of.
(KULDEEP MATHUR),J
272-TarunGoyal/-
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