Hanif Khan vs State Of Rajasthan (2025:Rj-Jd:54914)
2025 Latest Caselaw 17222 Raj

Rajasthan High Court - Jodhpur

Hanif Khan vs State Of Rajasthan (2025:Rj-Jd:54914) on 18 December, 2025

Author: Nupur Bhati

Bench: Nupur Bhati

[2025:RJ-JD:54914]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                S.B. Civil Writ Petition No. 24753/2025

Hanif Khan S/o Shri Sumre Khan, Aged About 52 Years, R/o
Satyaya, Tehsil Pokran, District Jaisalmer, Rajasthan.
                                                                    ----Petitioner
                                    Versus
1.       State Of Rajasthan, Through Commissioner Colonization
         Department Bikaner.
2.       The Deputy Commissioner, Colonization, Ignp, Nachana,
         District Jaisalmer.
3.       The Tehsildar Colonization, Nachana-2, District Jaisalmer.
                                                                 ----Respondents


For Petitioner(s)         :     Mr. S.S. Nirbhan



               HON'BLE DR. JUSTICE NUPUR BHATI

Order

18/12/2025

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.

2. This writ petition has been filed by the petitioners with a

prayer that the respondent No.3 Tehsildar Colonization, Nachana-

2, District Jaisalmer may be directed to comply with the order

dated 18.10.2016 passed by the Assistant Collector and Deputy

Commissioner, Colonization IGNP, Nachana, District Jaisalmer in

revenue suit No.83/2016.

3. The petitioners have filed an application under Section

15AAA Sub-clause 2 (ka) of the Rajasthan Tenancy Act, 1955 with

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[2025:RJ-JD:54914] (2 of 2) [CW-24753/2025]

a prayer to declare them khatedar of a piece of land. The said

application filed by the petitioners was allowed vide judgment

dated 18.10.2016 passed by the Assistant Collector and Deputy

Commissioner, Colonization IGNP, Nachana, District Jaisalmer.

4. The petitioners are claiming that pursuant to judgment dated

18.10.2016, they have approached the respondent No.3 on

several occasions to comply with the judgment dated 18.10.2016,

but the respondent No.3 Tehsildar Colonization, Nachana-2,

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-2, 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-2, District -

Jaisalmer to consider and decide the representation filed by the

petitioners strictly in accordance with law, expeditiously,

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. NUPUR BHATI),J

273-/Devesh/-

(Uploaded on 18/12/2025 at 07:04:21 PM)

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