Rajasthan High Court - Jodhpur
Union Of India vs State Of Rajasthan ... on 10 September, 2025
Author: Pushpendra Singh Bhati
Bench: Pushpendra Singh Bhati
[2025:RJ-JD:40295-DB]
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
D.B. Spl. Appl. Writ No. 1358/2013
1. Union of India through the Secretary of Ministry of
Information and Broadcasting, Government of India, New Delhi.
2. Prasar Bharti, Broadcasting Corporation Of India Through
Director General, All India Radio, New Delhi.
----Appellant
Versus
1. State of Rajasthan through Secretary, Department of
Revenue, Government of Rajasthan, Jaipur.
2. District Collector, Bikaner.
3 Inspector General Of Police, District Bikaner, Bikaner.
4 Superintendent Of Police, District Bikaner.
5 Additional Superintendent Of Police, (Gramin), Bikaner.
6 S.h.o. Police Station, Jai Narayan Vyas Colony, Bikaner.
7 Tehsildar (Revenue), Bikaner.
8 Land Settlement Officer, Through Its Inspector Bikaner.
9 Patwari, Bikaner.
10 Dilip Singh Shekhawat S/o Jay Singh, Resident Of A-19
Sadulganj, Bikaner.
11 Indra Singh, Presently Working As R.i. (Rajasthan Police)
(I.g. Police Guard), Bikaner.
12 M/s L And T Developers, Through Their Partner Sh. Lalit
Kumar Jai S/o Sh. Hemchand Jai, Caste Jain, Aged 55
Years, R/o L And T Developers, Solitaire Tower, 8 And 9
Swami Pillai Street, Cholai, Tamil Nadu. 600112.
13 Naresh Prabhakar S/o Shri Shiv Sharma Prabhakar, R/o
40, Bank Street, Shivbadi Road, Bikaner Presently
Working As Assistannt Engineer Cum Security Inncharge
At The All India Radio Station - Akashvanni, Bikaner.
----Respondents
For Appellant(s) : Mr. Vaibhav Bhansali for
Mr. B.P. Bohra
For Respondent(s) : Ms. Varsha Bissa
HON'BLE DR. JUSTICE PUSHPENDRA SINGH BHATI
HON'BLE MR. JUSTICE SANDEEP TANEJA
Order
10/09/2025
(Uploaded on 18/09/2025 at 04:31:26 PM)
[2025:RJ-JD:40295-DB] (2 of 3) [SAW-1358/2013]
1. This special appeal has been preferred by the appellant
against the order dated 17.10.2013 and 19.11.2009.
2. The operative portion of the impugned order dated
17.10.2013 passed by learned Single Judge, is reproduced as
follows:-
"Accordingly, a Committee of Director General of Prasar
Bharti Broad Casting Corporation of India, New Delhi, the
Revenue Secretary of the Government of Rajasthan, Jaipur
and the District Collector, Bikaner, is constituted. The said
Committee will hold its meeting at Bikaner and the
subordinate authorities of the Government of Rajasthan of
the concerned Department of police as well as the revenue
authorities shall assist them as per their directions in
resolving this dispute. The said Committee may hold its
meeting at Bikaner and in the first instance, may preferably
meet in the month of November, 2013 itself and the date in
this regard may be notified to the concerned parties as per
the cause title about a week in advance. It is further directed
that the Committee shall hear the National Highway authority
also as the land in question is abutting the National Highway
of Jaipur- Bikaner.
All the parties will adduce their respective claim along-
with supporting evidence in the first instance and after
providing the opportunity of hearing to them, and after
obtaining necessary reports from the concerned authorities
about site and measurements etc. the said Committee will
return its findings in respect of exact limits, boundaries and
area of the respective lands and the ownership of the lands in
question of two revenue villages, namely, Udasar and
Ridmalsar, District Bikaner. The findings of the said
Committee will be binding on both the parties and the
pending civil suits will also be disposed of in the light of
report of the Committee.
With these observations and directions, the writ
petition is disposed of. A copy of this order be sent to the
concerned parties, including Director General of Prasar Bharti
Broad Casting Corporation of India, New Delhi, the Revenue
(Uploaded on 18/09/2025 at 04:31:26 PM)
[2025:RJ-JD:40295-DB] (3 of 3) [SAW-1358/2013]
Secretary of the Government of Rajasthan, Jaipur and the
District Collector, Bikaner, and also the National Highway
Authority of India, forthwith."
3. Learned counsel for the appellant fairly submits that the
appellant seeks liberty to constitute a Committee as per their
choice, and if granted, they will form the Committee and comply
with the directions issued by the learned Single Judge in the
impugned order.
4. Learned counsel for the respondents has no objection to the
submission made by learned counsel for the appellant and agrees
that if the appellant constitutes the Committee, the respondents
will cooperate to ensure the resolution of the civil dispute in
accordance with the judgment already rendered.
5. On such submission, without making any interference in the
impugned order, this Court disposes of the present appeal with a
limited intervention that the appellant shall constitute a
Committee of five members, of its own choice, within three
months from the date of this order. The Committee shall submit its
report within three months thereafter. The Committee shall adhere
to the directions outlined in the impugned order, and its findings
shall be binding on all parties, as agreed by the respondents. The
Committee shall ensure that all respondents are given a fair
opportunity to present their case before finalizing its report.
6. All pending applications also stand disposed of.
(SANDEEP TANEJA),J (DR. PUSHPENDRA SINGH BHATI),J
64-Sudheer/-
(Uploaded on 18/09/2025 at 04:31:26 PM)
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