Hakim Khan vs State And Ors. (2025:Rj-Jd:52513)
2025 Latest Caselaw 16780 Raj

Rajasthan High Court - Jodhpur

Hakim Khan vs State And Ors. (2025:Rj-Jd:52513) on 4 December, 2025

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

[2025:RJ-JD:52513]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Civil Writ Petition No. 2742/2014

Hakim Khan S/o Shri Mira Khan, aged 54 years, R/o Javandh
Juni, Tehsil & District Jaisalmer.
                                                                    ----Petitioner
                                    Versus
1. State of Rajasthan to be served through Secretary, Revenue
Department, Government of Rajasthan, Jaipur.
2. Board of Revenue for Rajasthan, at Ajmer.
3. Additional Colonization Commissioner cum Revenue Appellate
Authority, Jaisalmer.
4. Assistant Commissioner, Colonization cum Allotting Authority,
I.G.N.P., Mohangarh-A, district Jaisalmer.
5. Raja Ram S/o Bhanwar Lal Swami, R/o Chak 10 SPD, Tehsil
Suratgarh, District Sri Ganganagar.
                                                                 ----Respondents


For Petitioner(s)         :     Mr. J.L. Purohit, Sr. Adv. Assisted by
                                Mr. Hemshanker Vyas
For Respondent(s)         :     Mr. A.R. Godara
                                Mr. Sanjay Raj Paliwal
                                Mr. Siddharth Pandey



          HON'BLE MR. JUSTICE GANESH RAM MEENA

Order

04/12/2025

1. The present writ petition has been filed by the petitioner with

a challenge to the judgment dated 24.02.2014 passed by the

learned Board of Revenue, Ajmer.

2. The Board of Revenue, Ajmer vide impugned judgment has

accepted the petition filed by Raja Ram (respondent herein) by

quashing and setting aside the order passed by learned Additional

Commissioner, Colonization cum Revenue Appellate Authority,

(Uploaded on 05/12/2025 at 05:18:34 PM)

[2025:RJ-JD:52513] (2 of 2) [CW-2742/2014]

Jaisalmer on 23.01.2014 and remanded back the matter for

decision afresh.

3. It has been brought to the notice of this Court that after the

matter being remanded by the Board of Revenue, the Assistant

commissioner, Colonization has passed a fresh order on

16.10.2014.

4. Against the order passed by the Assistant Commissioner,

Colonization on 16.10.2014, the respondent - Raja Ram has

preferred appeal before the Revenue Appellate Authority which too

has been dismissed vide judgment dated 20.11.2019.

5. Against the judgment passed by the Revenue Appellate

Authority on 20.11.2019, the respondent - Raja Ram is said to

have preferred a revision petition before the Board of Revenue

which is still sub-judice.

6. Learned counsel for the petitioner admits this fact that the

fresh order passed by the Assistant commissioner, Colonization on

16.10.2014 is in his favour.

7. In view of the subsequent developments, the present writ

petition is disposed of with liberty to both the parties to raise all

their grievances by availing the appropriate remedy available to

them under law, if in any way they are aggrieved of the fresh

order passed by the Court below.

(GANESH RAM MEENA),J 154-amit/-

(Uploaded on 05/12/2025 at 05:18:34 PM)

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