Sattar Khan vs State Of Rajasthan (2025:Rj-Jd:42421)
2025 Latest Caselaw 13549 Raj

Rajasthan High Court - Jodhpur

Sattar Khan vs State Of Rajasthan (2025:Rj-Jd:42421) on 20 September, 2025

[2025:RJ-JD:42421]

      HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
                       JODHPUR
                 S.B. Civil Writ Petition No. 18224/2025

Sattar Khan S/o Shri Ranekhan, Aged About 52 Years, R/o Bahla,
District Jaisalmer.
                                                                         ----Petitioner
                                          Versus
1.       State       Of    Rajasthan,          Through         The     Commissioner-
         Colonization, Bikaner.
2.       The     Assistant          Commissioner-              Colonization,     Ignp,
         Mohangarh A, District Jaisalmer.
3.       Tehsildar- Colonization, Tehdil Mohangarh No.1, District
         Jaisalmer.
                                                                      ----Respondents


For Petitioner(s)              :     Mr. Leela Dhar Khatri
For Respondent(s)              :     --



               HON'BLE MR. JUSTICE SUNIL BENIWAL

Order

20/09/2025

1. Learned counsel for the petitioner at the outset submits that

the controversy raised in the present writ petition is similar to the

one raised in S.B. Civil Writ Petition No.18025/2025 (Maluka

Ram Vs. State of Rajasthan and Ors.) decided on 19.09.2025.

A Co-ordinate Bench of this Court disposed of the said writ petition

while relying upon the judgments passed in writ petition being

S.B. Civil Writ Petition No.16992/2018 (Jannat and Ors. Vs.

State of Rajasthan and Ors.) decided on 01.11.2018.

2. Learned counsel for the petitioner submits that the present

writ petition may also be disposed of in the same terms as

Maluka Ram (supra).

(Uploaded on 23/09/2025 at 05:49:40 PM)

[2025:RJ-JD:42421] (2 of 2) [CW-18224/2025]

3. In view of the submission made above, the present writ

petition is also disposed of in the same terms as in the case of

Maluka Ram (supra) with a direction to the Assistant

Commissioner Colonization, IGNP, Mohangarh 'A', District Jaisalmer

before whom, the suit as well as injunction application of the

petitioners is pending, is directed to expedite the proceedings of

the suit and injunction application and shall try to conclude the

same within a period of one year from the date of filing a copy of

this order.

4. It is further directed that till the decision of the petitioners'

suit and injunction application, the petitioners shall not be

dispossessed from the land in question.

5. Pending application(s), if any, stand(s) disposed of.

(SUNIL BENIWAL),J 57-Ashutosh/-

(Uploaded on 23/09/2025 at 05:49:40 PM)

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